IN RE Vs. FIZZA PLASTICS PRIVATE LIMITED

JUDGEMENT

(1.) This is a joint petition filed by way of a 1st Motion under Sections 230-232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') by Fizza Plastics Private Limited (Applicant No. 1 /Transferor Company) in connection with the Scheme of Amalgamation (hereinafter referred to as 'the Scheme') for merging its business with Krypton Datamatics Limited (Transferee Company/ Applicant No. 2) .

(2.) As per averments, the registered offices of the Transferor Company as well as that of the Transferee Company are situated in the National Capital Territory of Delhi, falling within the territorial jurisdiction of this Court.

(3.) The Applicant No. 1 / Transferor No. 1 Company was incorporated under the Act on 27th September, 2004 under the name and style of "Fizza Plastics Private Limited". Subsequently its registered office was shifted to Delhi vide an Order dated 26.08.2013 and issued fresh certificate of incorporation on 24th September, 2013 having CIN U51392 DL2004 PTC258308.Its authorized share ' capital is Rs. 2,00,00,000/- while its issued, subscribed and paid up capital is 1,52,63,820 equity shares of Rs. 10/- each. The main objects of Applicant No.l Company/Transferor Company is to carry on the business to deal in all varieties, characteristics, description, strength, application, colors and uses of plastics goods and materials including lumps, powders, pipes, resins, polyesters and other allied chemicals.