RANBAXY LABORATORIES LIMITED Vs. SUN PHARMACEUTICAL INDUSTRIES LIMITED

JUDGEMENT

(1.) The prayer in the present petition filed under Sections 391 - 394 of the Companies Act, 1956, duly supported by affidavits, by M/s Ranbaxy Laboratories Limited (Petitioner-Transferor-Company) and M/s Sun Pharmaceutical Industries Limited (Transferee-Company) is for sanctioning of the Scheme of Arrangement (Annexure P-1) between the aforesaid Transferor Company with the Transferee Company.

(2.) This is the second motion petition.

(3.) It is averred in the petition that the registered office of the Transferor Company is situated at Mohali (Punjab), and registered office of the Transferee company is situated at Vadodara (Gujarat).