Rajiv Narain Raina, J. - (1.) IN this Petition presented under Section 391 to 394 of the Companies Act, 1956, duly supported by affidavit, the Petitioner/Transferor Company seeks dispensing with the meeting of Equity Shareholders and for holding/convening of the meetings of the Secured and Unsecured Creditors of Petitioner/Transferor Company for sanctioning of the Scheme of Amalgamation(Annexure P -1).
(2.) THE registered office of the Petitioner/Transferor Company is situated at Gurgaon, Haryana within the jurisdiction of this Court. The main objects of the Petitioner/Transferor and the Transferee Companies are detailed in the Memorandum of Articles and Association which are placed on record as Annexure P -3 and P -6, respectively.
(3.) THE Board of Directors of the Petitioner/Transferor Company has approved the Scheme of Amalgamation in its meetings held on 18th November, 2013 and 16th December, 2013, which are placed on record as Annexure P -2.;