IN RE Vs. PARAMOUNT ORGANOCHEM PRIVATE LIMITED

JUDGEMENT

(1.) The Present Company Petition is filed under Section 391/394 of the Companies Act, 1956 for the sanction of Proposed Company Scheme of Amalgamation between Paramount Organochem Private Limited SiffiMi (Transferor Company) with Paramount Aromachem Private Limited (Kansferee Company) .

(2.) It is stated that the Proposed Company Scheme of Amalgamation has already been Approved by its Respective Board of Directors of the Companies as per its meeting held on 10.03.2016.

(3.) As per the Proposed Company Scheme the Appointed Date of the Scheme is fixed as 01.04.2016.