TCI INFRASTRUCTURE FINANCE Vs. STATE

JUDGEMENT

(1.) THE petitioner TCI Infrastructure Ltd. has submitted this petition under Sections 391 and 393 of the Companies Act, 1956 ('Act of 1956') for sanctioning scheme of compromise/arrangement with the secured creditors of the company.

(2.) TCI Infrastructure Finance Ltd. (hereinafter shall be referred as the petitioner company) was originally incorporated as TCI Housing Finance Company Limited on 18 -5 -1995 changed to TCI Infrastructure Finance Limited on 22 -4 -1996 having its registered office at Meghalaya Tower, Church Road, Jaipur.

(3.) THE main objects of the petitioner company as set out in the object clause of its Memorandum of Association, have been detailed out in para No. 4 of the petition.