- (1.) In this petition under Section 391 to 394 of the Companies Act, 1956, duly supported by affidavits, the Transferor Company- 1/Petitioner Company, Jindal Menthol & Investments Private Limited seeks sanction of the Scheme of Amalgamation between the Transferor Companies and the Transferee Company(Annexure P-1). It is stated that the Transferor Companies No. 2 and 3 and the Transferee Company is situated within the jurisdiction of Hon ble High Court of Delhi.
(2.) It is averred that the Transferor and the Transferee Companies are registered under the Companies Act, 1956.
(3.) The main objects of the Petitioner Company are set out in the Memorandum and Articles of Association and place on record as Annexure P-2.;