CHEMINOR DRUGS LTD Vs. CHEMINOR DRUGS LTD

JUDGEMENT

(1.) The applicant in C.P.No. 105 of 2000 is the transferor company and the applicant in C.P.No. 106 of 2000 is the transferee company.

(2.) The Transferor company was originally incorporated on 21st December 1981 as Private Limited Company and subsequently converted into a Public Limited Company and an appropriate fresh certificate of incorporation was obtained from the Registrar of Companies. The main objects of the transferor company are to carry on the business as research, designers' manufacturers and dealers of organic and inorganic chemicals, intermediates and Pharmaceuticals.

(3.) The transferee company was incorporated as Private Limited Company with effect from 24th February 1984 and subsequently converted into a Public Limited Company and an appropriate fresh certificate of incorporation was obtained from the Registrar of Companies. The main objects of the transferee company are also substantially similar to the objects of the transferor company.