- (1.) In this petition under Section 391 and 394 of the Companies Act, 1956, duly supported by affidavits, the petitionercompanies seek sanctioning of the Scheme of Amalgamation (Annexure P/1) of Transferor Companies with Transferee Company.
(2.) Main objects of the the Transferor Companies ( Petitioner No. 1,2 & 3) and Transferee Company (Petitioner No.4) are detailed in their respective Memorandum of Articles and Association annexed with the petition at Annexure P-6, P-8, P-10 and P-12, respectively.
(3.) The Board of Directors of the SGS TEKNIKS MANUFACTURING PRIVATE LIMITED (Transferor Company-1), SGS HOLDINGS & LEASING PRIVATE LIMITED (Transferor Company-2), SGS INFOTECH PRIVATE LIMITED (Petitioner Transferor Company-3) & SGS TEKNIKS PRIVATE LIMITED (Transferee Company) have approved the Scheme of Amalgamation in their respective meetings held on 02.12.11, vide resolutions Annexures P-2 to P-5, respectively.;