- (1.) IN this petition under Section 391 to 394 of the Companies Act, 1956 which is duly supported by affidavits, the petitioner -Amalgamating Company seeks sanctioning of the 'Scheme of Amalgamation' (Annexure P -1).
(2.) THE registered office of the petitioner -Amalgamating Company is situated at Gurgaon and the registered office of the Amalgamated Company is situated at New Delhi. Both the aforesaid Companies are registered with the Registrar of Companies, New Delhi.
(3.) MAIN objects of the petitioner - Amalgamating Company and the Amalgamated Company are detailed in their respective Memorandum of Association annexed with the petition at Annexure P -2 and P -4, respectively. The Board of Directors of the SONA STAMPINGS LIMITED (Petitioner - Amalgamating Company) and SONA KOYO STEERING SYSTEMS LIMITED (Amalgamated Company) have approved the Scheme of Amalgamation vide resolutions passed on 15.05.2013 and 01.06.2013 annexed at Annexures P -6 (colly) and P -7 (colly), respectively.;