- (1.) The Authorized Representatives for the Applicants states that the present Scheme is an Amalgamation between Directi Internet Solutions Private Limited ('the Transferee Company' or 'the First Applicant Company') and Aboutdomain Dotcom Solutions Private Limited ('the First Transferor Company' or 'the Second Applicant Company') and Answerable.com (India) Private Limited ('the Second Transferor Company' or 'the Third Applicant Company') and A to Z Domain Solutions Private Limited ('the Third Transferor Company' or 'the Fourth Applicant Company') and Bigrock Solutions Private Limited ('the Fourth Transferor Company' or 'the Fifth Applicant Company') and Webbox Technology Solutions Private Limited ('the Fifth Transferor Company' or 'the Sixth Applicant Company') and their respective Shareholders. This Scheme of Amalgamation is proposed to merge the Transferor Companies with the Transferee Company without winding up of the former pursuant to the relevant provisions of the Act.
(2.) The Authorized Representatives for the Applicants further submits that each of the Applicants is engaged in the business of Domain Names, Service Marks & Names, Trade Marks and Names, Web Designing, Web Hosting, Web Intelligence and Web Management.
(3.) The Authorized Representatives further submits that it is proposed to merge the Transferor Companies with the Transferee Company for the purposes of integration of operations and greater financial strength and flexibility for the merged entity. Therefore, with a view to effect such plan, the Board of Directors of the Transferor Companies and the Transferee Company proposes to merge the Transferor Companies with the Transferee Company without winding up of the Transferor Companies.;