- (1.) In this petition under Section 391 read with 394 of the Companies Act, 1956, read with Rule 79 of the Companies (Court) Rules, 1959 duly supported by affidavits, applicants-Transferor and Transferee companies seek dispensation of the meetings of their Shareholders and Creditors for sanctioning of the Scheme of Amalgamation (Annexure P/10).
(2.) The applicant-Transferor and the Transferee Companies are Registered under the Companies Act, 1956.
(3.) Main objects of the Transferor and the Transferee Companies are detailed in their respective Memorandum and Articles of Association annexed with the petition at Annexure P-1 and P-11, respectively.;