JUDGEMENT
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(1.) This is a petition under Sections 391 to 394 of the Companies Act, 1956 duly supported by an affidavit seeking sanctioning of the Scheme of Amalgamation, Annexure P-7.
(2.) Pisces Portfolios Private Limited (hereinafter known as the Tranferor Company) was incorporated under the Companies Act, 1956 and registered with the Registrar of Companies, NCT of Delhi and Haryana. The registered office of the Company was shifted from New Delhi to State of Haryana vide orders of the Company Law Board dated 20.03.2009 and, thus, the present registered office is located at Plot No.31, Echelon Institutional Area, Sector 32, Gurgaon.
(3.) The main objects of the Transferor Company have been set out in the Memorandum and Articles of Association, which is on record as Annexure P-1.;
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