S.P.Mehrotra, J. - (1.) The present Company Petition has been filed under Sections 391(2), 392 and 394 of the Companies Act, 1956 by Xansa (India) Limited having its registered office at C-2, Sector-1, NOIDA-201301, Uttar Pradesh (hereafter also referred to as "the Transferee Company" or "the Transferee Company/ petitioner").
(2.) It appears that a Scheme of Amalgamation has been proposed for the amalgamation of Xanxa Visionworks Ltd. having its registered office at L.G. 11, Thapar Chamber-II, Kilokri, New Delhi-110014 (hereinafter referred to as "the Transferor Company") with the Transferee Company.
(3.) Copy of the proposed Scheme of Amalgamation has been filed as Annexure-E to the Company Petition at page 66 of the Paper Book of the Company Petition.;