Sudhir Agarwal, J.) - (1.) Heard Sri Dipak Seth, Advocate, for petitioners; and, Sri Ramesh Kumar Singh, Additional Advocate General, assisted by Sri H.P. Srivastava, learned Additional Chief Standing Counsel, for respondents.
(2.) This is an application filed by National Seeds Corporation Limited, a Government of India Undertaking, through its Advocate, Sri Dipak Seth, stating that "State Farm Corporation India Limited", i.e., petitioner-1 has amalgamated with "National Seeds Corporation Limited" and new Company is now in the name of "National Seeds Corporation Limited". The aforesaid amalgamation has been approved by Government of India pursuant to Sections 391-394 read with Section 396 and other provisions of Companies Act, 1956 (hereinafter referred to as "Act, 1956"). Copy of the order of Amalgamation has also been filed as Annexure-1 to the affidavit accompanying application. It is then requested that since new Company, which has come into existence, is "National Seeds Corporation Limited", therefore, money which was to be released to petitioner-1, should be released in the name of "National Seeds Corporation Limited", or, in the alternative, description of petitioners in writ petition be modified and applicant be made petitioner-1 in place of "State Farm Corporation India Limited" which has already merged with "National Seeds Corporation Limited".
(3.) Though this application has been opposed by Sri Ramesh Kumar Singh, Additional Advocate General, assisted by Sri H.P. Srivastava, learned Additional Chief Standing Counsel, on behalf of respondents-State of U.P. and others, but nothing has been placed on record to dispute amalgamation of "State Farm Corporation India Limited" with the applicant, "National Seeds Corporation Limited".;