Rakesh Kumar Jain, J. - (1.) This petition is filed under Sec. 391 & 394 of the Companies Act, 1956 [for short 'the Act'], duly supported by an affidavit of the petitioner, seeking sanction of the Scheme of Amalgamation (Annexure P -1) [for short 'the Scheme'].
(2.) The main objects of the petitioner/Transferor Company and the Transferee Company are detailed in their respective Memorandum and Articles of Association, which are annexed with the petition as Annexures P -5 and P -9 respectively.
(3.) The Registered Office of the petitioner -Transferor Company is situated at Gurgaon, Haryana and of the Transferee Company is at Thane (W), Maharashtra.;