- (1.) This petition has been filed under Section 391 (2) of the Companies Act, 1956 read with Rule 9 of the Companies (Court) Rules, 1959 for sanctioning of the proposed Scheme of Amalgamation between Acclipse India Private Limited (Transferor Company No. 1/Petitioner Company), Medknow Publications And Media Private Limited (Transferor Company No. 2), Wolters Kluwer Financial and Compliance Services Software Private Limited (Transferor Company No. 3) and Wolters Kluwer (India) Private Limited (hereinafter known as Transferee Company). It may be noticed that only Transferor Company No. 1 is the petitioner herein having its registered office at Chandigarh within jurisdiction of this Court, while the remaining Companies involved are situated beyond the jurisdiction of this Court.
(2.) The Transferor Company No. 1 was incorporated on 21.12.2009 and has its registered office at Plot No. 14, Rajiv Gandhi Technology Park, Chandigarh, within the jurisdiction of this Court. The main objects of the Transferor Companies and the Transferee Company have been given in the Memorandum and Articles of Association, which are appended to the instant petition at Annexures P-1 (Colly.), P-3 (Colly.), P-5 (Colly.) and P-7 (Colly.).
(3.) The audited balance sheets of Transferor Company No. 1 as audited up to 31.03.2013 has been annexed with the petition at Annexure P-2.;