S.K.KESHOTE,J. - (1.) THE applicant Jaipur Polyspin Limited filed this application under Rules 6 and 9 of the Companies (Court) Rules, 1959 (for short, 'the Rules, 1959'), praying therein for dispensing with filing of a separate company application with the Jaipur Bench and instead to allow filing of a joint company application at the principal seat of the court.
(2.) THE joint application is to be filed for amalgamation of Jaipur Polyspin Limited (hereinafter shall be referred to as 'the transferor company') with the Rajasthan Spinning and Weaving Mills Limited (hereinafter shall be referred to as 'the transferee company'). The registered office of the transferor company is situated at D -60, Sawai Madho Singh Circle, Bani Park, Jaipur, whereas the registered office of the transferee company is situated at 'Kharigram, P.O. Gulabpura, District Bhilwara, Rajasthan. The applicant submitted that as the registered office of the transferor and transferee companies are situated in Jaipur and Bhilwara Districts, the applications are to be filed for amalgamation of the transferor company with the transferee company, at Jaipur and Jodhpur. To avoid the lot of paperwork for the applicant -companies involving lot of time and money, moreover precious time of the courts will be wasted, the prayer has been made for grant of permission to file a joint petition at Jodhpur.
(3.) HEARD learned Counsel for the applicant and perused the entire record of the application.;