S.P.Mehrotra, J. - (1.) The present Company Petition has been filed under Section 391(2) read with Section 394 of the Companies Act, 1956 by M/s. Bulk Explosives Limited, a company duly incorporated under the provisions of the Companies Act, 1956, having its Registered Office at House no. 45, Gali No. 2, Ambedkar Vihar, Near Harijan Basti, Sector -37,Noida (hereinafter referred to as "the Transferor Company" or "the Petitioner-Transferor Company").
(2.) It appears that a Scheme of Amalgamation is proposed for the amalgamation of the Transferor Company with M/s Bharat Explosives Limited ( hereinafter referred to as "the Transferee Company") having its Registered Office at 9 K.M., Lalitpur Jhansi Road, Lalitpur 284403 ( U.P.). Copy of the proposed Scheme of Amalgamation has been filed as Annexure No. 4 to the Company Petition and appears at page 110 of the Paper Book of the Company Petition.
(3.) It is, interalia, prayed in the Company Petition that the proposed Scheme of Amalgamation be sanctioned by this Court to be binding with effect from the effective date on the Transferor Company (M/s Bulk Explosive Limited) and the Transferee Company (M/s Bharat Explosives Limited) and their Shareholders and all concerned.;