IN RE Vs. ESS KAY STRUCTURE PRIVATE LIMITED AND ORS
LAWS(NCLT)-2017-9-337
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 07,2017

IN RE Appellant
VERSUS
ESS KAY STRUCTURE PRIVATE LIMITED AND ORS Respondents

JUDGEMENT

S.K. Mohapatra, Member - (1.) This Joint application has been filed by the Applicant Companies under sections 230 and 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, for the purpose of the approval of the Scheme of Amalgamation, as contemplated for amalgamation of the all four Transferor Companies with the Transferee Company.
(2.) The Transferor Company No. 1 Ess Kay Structures Pvt. Ltd. having its Registered Office at F-7/4, Ground Floor, Vasant Vihar, New Delhi-110057 was incorporated on 09.05.1988.
(3.) The Transferor Company No. 2 Synergy Foods Pvt. Ltd. having its Registered Office at GF-26, Gourmet Hub, Plot No. 1, BG-1 & Bg-2 Paschim Puri, New Delhi-110063, was incorporated on July 10, 2003.;


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