IN RE: JINDAL PIPES LIMITED Vs. STATE
LAWS(ALL)-2007-5-489
HIGH COURT OF ALLAHABAD
Decided on May 25,2007

In Re: Jindal Pipes Limited Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) The present Company Application by summons as provided in Rule 67 of the Companies (Court) Rules, 1959 has been filed under Section 391 of the Companies Act, 1956 by the following Companies (hereinafter also referred to as "the Applicants/Companies"): 1. JINDAL PIPES LIMITED, having its Registered Office at 22nd Mile, Delhi Hapur Road, P.O. Jindal Nagar, Ghaziabad - 201302, Uttar Pradesh (hereinafter also referred to as "the Transferor Company" or "the Applicant-Company No. 1").
(2.) ODD & EVEN TRADES & FINANCE PRIVATE LIMITED, having its Registered Office at B-208, Ramprastha, P.O. Chandemagar, Ghaziabad-201011 (hereinafter also referred to as "the Transferee Company" or "the Applicant-Company No. 2"). 2. The Company Application is supported by an Affidavit of Umesh Agrawal, stated to be the Company Secretary of the Transferor Company, sworn on 16.4.2007. The said affidavit appears at page 11 of the Paper Book of the Company Application.
(3.) The Company application is further supported by an affidavit of Arvind Gupta, stated to be the Director of the Transferee Company, sworn on 16.4.2007. The said affidavit appears at page 13 of the Paper Book of the Company Application.;


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