- (1.) C.A. NO. 658 OF 2013 Allowed as prayed for. C.A. NO. 276 OF 2014 The undertaking by way of affidavit dated 19.05.2014 of Mr. Rajeev Kumar Sharma, Authorized Signatory of the Petitioner Companies along with Balance Sheets including Profit & Loss Accounts upto 31.10.2013 are taken on record. Application disposed of accordingly. C.P. NO. 202 OF 2013 In this petition under Section 391 to 394A of the Companies Act, 1956, duly supported by affidavit, the Petitioner-Companies seek the sanctioning of Scheme of Amalgamation Annexure P-1.
(2.) Main objects of the Transferor Companies and the Transferee Company are detailed in their respective Memorandum and Articles of Association annexed with the petition at Annexure P-2, P-5 and P-8 respectively.
(3.) It is averred in the petition that the Registered Office of the Transferor Company No.I is situated at Chandigarh, the Registered Office of the Transferor Company No.II is situated at Ludhiana and the Registered Office of the Transferee Company is situated at Chandigarh. The Transferor and Transferee Companies are registered with the Registrar of Companies, Punjab, Himachal and U.T. Chandigarh at Chandigarh.;