JUDGEMENT
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(1.) This is a petition under Sections 391 to 394 of the Companies Act, 1956 praying for sanction of the Scheme of Arrangement on record as Annexure P-1.
(2.) The Transferor Company- AAR Infra Tech Limited (hereinafter known as 'petitioner No.1') was initially incorporated on 21.12.1993 under the provisions of the Indian Companies Act, 1956 as 'Western Nutrients Limited' and was registered with the Registrar of Companies, Punjab, H.P. and Chandigarh. The name of the company was changed to 'AAR Infra Tech Limited' and a fresh certificate of incorporation was issued by the Registrar of Companies.
(3.) The registered office of petitioner No.1 is situated at SCO 341-42, Sector 35-B, Chandigarh.;
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