IN RE Vs. ANOOKOOL FACILITIES PRIVATE LIMITED

JUDGEMENT

(1.) This is a joint petition filed by way of a 1st Motion under Sections 230-232 and 66 of the Companies Act, 2013 (hereinafter referred to as 'the Act') by Anookool Facilities Private Limited (Applicant No. 1/Demerged Company) and Harcomp Airflex Private Limited (Applicant No. 2/Resultant Company) in connection with the Scheme of Arrangement (hereinafter referred to as 'the Scheme') for the Demerger of the investment business of the Demerged Company with the Resultant Company.

(2.) The application which was originally filed before the Hon'ble High Court of Delhi was transferred to the NCLT pursuant to the circular issued by the Ministry of Corporate Affairs. It has been filed afresh pursuant to the order dated 15th March, 2017 of the Principal Bench permitting withdrawal of the petition with liberty to file afresh.

(3.) As per averments, the registered offices of both the Applicant Companies are situated in the National Capital Territory of Delhi, falling within the jurisdiction of this Court.