Sudershan Kumar Misra, J. - (1.) THIS joint petition has been filed under Sections 391(1) to 394 read with Section 100 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Scheme of Amalgamation of Shiva Agro Private Limited (hereinafter referred to as the transferor company) with GSC Glass Limited (hereinafter referred to as the transferee company).
(2.) THE registered offices of the transferor and transferee companies are situated at New Delhi, within the jurisdiction of this court. The transferor company was incorporated under the Companies Act, 1956 on 13th August, 1986 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi
(3.) THE transferee company was originally incorporated under the Companies Act, 1956 on 2nd March, 1989 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of G.S.C. Toughened Glass Private Limited. The company changed its name to GSC Glass Private Limited and obtained the fresh certificate of incorporation on 8th September, 2009. The company again changed its name to GSC Glass Limited and obtained the fresh certificate of incorporation on 16th March, 2010.;