- (1.) This is a petition under Sections 391-394 of the Companies Act, 1956 duly supported by the affidavits of the Petitioner-Transferee Company seeking sanction of the Scheme of Demerger/Arrangement vide which "Non-Sez Business Undertaking" of Caraf Builders and Constructions Pvt. Ltd. will merge into DLF Cyber City Developers Limited.
(2.) The main objects of the petitioner i.e. the Transferee Company have been set out in the Memorandum and Articles of Association, which are on record as Annexure P-5.
(3.) The Petitioner/Transferee Company is having its registered office within the State of Haryana, for which this Court would be bestowed with a jurisdiction to deal with the issues in hand.;