AKSH OPTIFIBRE LTD Vs. STATE

JUDGEMENT

(1.) THE petitioner company Aksh Optifibre Limited, filed this petition under Sections 391 to 394 of the Companies Act, 1956 (hereinafter shall be referred to as 'the Act of 1956') for sanctioning the Scheme of Amalgamation between petitioner Company (Transferee Company and Aksh Broadband Limited (Transferor -company).

(2.) THAT the petitioner company was incorporated on 19 -3 -1986 under the name and style of Aksh India Private Limited with the Registrar of Companies, NCT of Delhi and Haryana and was converted into a Public Limited Company on 13 -3 -1994 vide Special Resolution passed on 8 -3 -1994. Thereafter with effect from 7 -2 -2000 the transferee company shifted its registered office from the NCT of Delhi to the State of Rajasthan.

(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. The copy of the latest, audited annual accounts of the petitioner company has been submitted as Annexure C to the petition.