RAJASTHAN SPINNING AND WEAVING MILLS LTD Vs. STATE

JUDGEMENT

(1.) HEARD

(2.) AN application has been filed by the petitioner -company on 08.05.2006 under Rule 9 of the Companies (Court) Rules, 1959 for clarification that in the light of the scheme of amalgamation which has been sanctioned by this Court, the requirement of fees and stamp -duty in case of increase in capital of transferee Company is not needed.

(3.) IT is further submitted that this Court while passing sanction order nowhere specified that the Rajasthan Spinning and Weaving Mills Limited is required to pay fees and stamps duty on the increased authorised share capital as necessary fees and stamp duty had already been paid by the transferor company Jaipur Polyspin Limited. Thus, it is urged that the demand of fees and stamps duty is not in accordance with the provisions of law, therefore, clarification is required in this respect.