IN RE Vs. SARUCHI BUILDCON PRIVATE LTD

JUDGEMENT

(1.) This Joint application has been filed by the Applicant Companies under Sections 230 and 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, for the purpose of the approval of the Scheme for amalgamation of all the transferor companies into Transferee Company.

(2.) The "Transferor Company No. 1", Saruchi Buildcon Private Limited, was incorporated on 15th January, 2010 under the provisions of the Companies Act, 1956, having its registered office at M-30, Basement, Lajpat Nagar-II, New Delhi 110024.

(3.) The "Transferor Company no. 2", Abelina Buildcon Private Limited was incorporated on January 15, 2010 under the provisions of the Companies Act, 1956, having its registered office at 53B, Masih Gargh, Church Compound New Delhi-110025.