SILVER OAKS PROPERTY MANAGEMENT SERVICES LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a first motion Application under Section 391 and 394 of the Companies Act, 1956 (for short „Act '), in connection with the Scheme of Amalgamation/Arrangement (for short 'Scheme ') of Silver Oaks Property Management Services Limited (hereinafter referred to as "1st Transferor Company "), Pee Tee Property Management Services Limited (hereinafter referred to as "2nd Transferor Company "), Cee Pee Maintenance Services Limited (hereinafter referred to as "3rd Transferor Company "), Sunlight Promoters Limited(hereinafter referred to as "Applicant/4th Transferor Company "), Highvalue Builders Limited (hereinafter referred to as "Applicant/5th Transferor Company "), Comfort Buildcon Limited (hereinafter referred to as "Applicant/6th Transferor Company ") with Prompt Real Estate Limited(hereinafter referred to as "Applicant/7th Transferor Company/Transferee Company No.1 ") and simultaneously amalgamation of Applicant/7th Transferor Company/Transferee Company No.1 with Paliwal Real Estate Limited(hereinafter referred to as "Applicant/Transferee Company No.2 "). A copy of the proposed Scheme is filed along with the Application.

(2.) THE registered offices of the Applicant/4th Transferor Company, Applicant/5th Transferor Company, Applicant/6th Transferor Company, Applicant/7th Transferor Company/Transferee Company No.1 and Applicant/Transferee Company No.2 are situated within the National Capital Territory of Delhi and are within the Jurisdiction of this Hon 'ble Court.

(3.) THE details with regard to the date of incorporation of the Applicant Companies, their Authorized, Issued, Subscribed and Paid up Capital have been given in the Application.