- (1.) This is a petition under Section 391 (1) read with Section 100- 104 of the Companies Act, 1956 in connection with the proposed Scheme of Arrangement for reduction of capital of ELDECO MIDC SEZ Limited and Amalgamation of ELDECO MIDC SEZ Limited ( Tranferor Company) with ELDECO INFRASTRUCTURE AND PROPERTIES Limited (Transferee Company). A copy of the proposed Scheme of Arrangement has been appended alongwith the petition at Anneuxre P-1. The Transferee Company is a public limited Company having its registered office in Faridabad and is thus having the competence to invoke the jurisdiction of this Court.
(2.) The registered office of the Transferor Company is situated within the national capital of Delhi for which a separate order for dispensing with the convening of the meetings of shareholders has already been obtained on 15.5.2014.
(3.) The copies of the Memorandum and Articles of Association, authorized, issued, subscribed and paid up capital have been set out in the petition at Annexures P-2 and P-10.;