MYSORE CEMENTS LTD Vs. STATE

JUDGEMENT

(1.) THIS company petition has been filed by M/s. Mysore Cements Ltd. , (hereinafter referred to as 'transferee company') having its registered office in the State of Karnataka, seeking sanction of a scheme of amalgamation with two other companies.

(2.) THE petitioner which is a Transferee company which is sought to be amalgamated with two other companies viz. , M/s. Indorama cement Ltd. (Transferor Company No. 1) and m/s. Heidelberg Cement India Pvt. Ltd. , (Transferor Company No. 2 ). The scheme of amalgamation is annexed as Annexure-A to this petition.

(3.) ACCORDING to the petitioner, Transferor company No. 1 has its registered office in the state of Maharashtra and has filed a separate petition under Section 394 of the Companies act before the High Court of Judicature at bombay and Transferor Company No. 2 having its registered office in the State of haryana, has filed a separate petition under the said section before the High Court of punjab and Haryana seeking approval and sanction of the scheme.