R.V.EASWAR, J. - (1.) THIS second motion petition has been filed under Sections 391 to 394 of the Companies Act, 1956 (,,Act) by Emeter India Private Limited (hereafter referred to as ,,Petitioner Transferor Company) seeking sanction of the Scheme of Amalgamation (,,Scheme) of the Petitioner Transferor Company with Siemens Technology and Services Private Limited (hereafter referred to as ,,Transferee Company).
(2.) THE registered office of the Petitioner Transferor Company is situated within the National Capital Territory of Delhi, within the jurisdiction of this Court. The registered office of the Transferee Company is situated at Mumbai in the state of Maharashtra, outside the jurisdiction of this Court. The details of the dates of incorporation of the Petitioner Transferor Company and the Transferee Company, their respective authorized, issued, subscribed and paid up capital have been given in the Petition.
(3.) THE copies of the Memorandum and Articles of Association as well as the latest audited annual accounts for the year ended 31 st March, 2012 and unaudited financial statements made upto and as on 31st August 2012 of the Petitioner Transferor Company and the latest audited annual accounts for the year ended 30th September 2011 and unaudited financial statements made upto and as on 31st August 2012 of the Transferee Company have also been enclosed with the CA (M) 179 of 2012.;