NEW QUEST CORPATION P LTD Vs. IN RE
LAWS(BOM)-2004-6-119
HIGH COURT OF BOMBAY
Decided on June 18,2004

IN THE MATTER OF COMPANIES ACT, 1956, IN THE MATTER OF SECTIONS 391 TO 394 OF THE COMPANIES ACT, 1956, IN THE MATTER OF NEW QUEST CORPORATION PRIVATE LIMITED Appellant
VERSUS
IN THE MATTER OF SCHEME OF AMALGAMATION OF BEST BLLT BIOTECH LIMITED WITH NEW QUEST CORPORATION PRIVATE LIMITED Respondents

JUDGEMENT

- (1.) THIS Company petition has been filed by the Transferee Company, known as New Quest Corporation Private Limited, for sanction of a scheme of amalgamation with the transferor Company, called as best Bilt Biotech Limited, by invoking the provisions of sections 391 to 394 of the Companies Act, 1956 (for short the Act') and the Companies Rules, 1959 (for short 'the Rules' ).
(2.) THE registered office of the petitioner, transferee company is at P. O. Ballarpur Paper Mills, District Chandrapur (Maharashtra ). The registered office of the transferor company is at Thapar House, 124, Janpath, Canought place, New Delhi.
(3.) AS per the objects and authorization by the memorandum of association, both the companies have decided and agreed to the present scheme of amalgamation (for short 'the scheme'), and accordingly, have taken effective steps as per the Act and the Rules.;


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