SANGEET LODHA,J. - (1.) THIS Company Petition has been filed under Sections 391 to 394 of Companies Act, 1956 ( for short "Act"), seeking sanction of proposed Scheme of Amalgamation between Pinkcity Motels and Buildestates Private Limited (hereinafter referred to as 'Transferor Company') and Jaipur Motels and Buildestates Private Limited (hereinafter referred to as 'Transferee Company'), whereby the entire undertaking of the Transferor Company with assets and liabilities, upon the Scheme becoming effective, shall without further act, deed, matter or thing shall stand transferred to and vested in the Transferee Company, so as to become properties and liabilities of the Transferee Company.
(2.) THE Petitioners Transferor Company and the Transferee Company have their registered offices situated at Corporate Tower, Plot No.21 and 22, Behind Bank of Maharashtra, 2nd Puliya Commercial Centre, Chopasani Housing Board, Jodhpur, within the jurisdiction of this Court.
(3.) THE Transferor Company and the Transferee Company belonging to same business groups, engaged in the same business, are owned by common shareholders and have common management. The Scheme of Amalgamation stands approved by the Board of Directors of both the Companies in their separate meetings held on 30.10.13. The Transferor Company has 2 Equity Shareholders, 2 Unsecured Creditors and no Secured Creditor. Similarly, the Transferee Company has also 2 share holders, 2 Unsecured Creditors and no Secured Creditor.;