Ina Malhotra, Member - (1.) This is a joint petition filed by way of a 1st Motion under Sections 230-232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') by SDRM Infotech Private Limited (SDRM) (Applicant No. 1/Transferor Company) in connection with the Scheme of Amalgamation (hereinafter referred to as 'the Scheme') for merging its business with Damanisons Bullion Private Limited (DBPL) (Applicant No. 2/ Transferee Company) .
(2.) As per averments, the registered offices of the Transferor Company as well as that of the Transferee Company are situated in the National Capital Territory of Delhi, falling within the territorial jurisdiction of this Court.
(3.) The Applicant No. 1 / Transferor no. 1 Company was incorporated under the Act on 22nd February, 2007 having CIN U 72100 DL2007 PTC 159583. Its authorized share capital is Rs. 4,90,000/-, while its issued, subscribed and paid up capital is Rs.4,71,700/- divided into 47,170 equity shares of Rs. 10/- The main objects of Applicant No.l Company/Transferor Company is to carry on the business of developing, designing consulting, serving, Importers, exporters R& D trading, selling, distributing Computer software and hardware computer networking solutions of any description including IT information technology related product, project services and imparting education in the field of information and computer technology, develop and distribute of all kind of products and service including internet, e commerce and e services.;