(1.) This is an application under Sections 391, 392, 393 and 394 of the Companies Act, 1956, for sanction of a scheme of amalgamation and other consequential orders and directions.
(2.) The facts of the case shortly are : That the petitioner, United Bank of India Ltd. (hereinafter referred to as the " petitioner-bank ") was incorporated in the year 1918 and carried on banking business in the Eastern region of India. Three other banking companies, Comilla Banking Corporation Ltd., Comilla Union Bank Ltd., and Hooghly Bank Ltd. were amalgamated and/or merged with the pstitioner-bank with effect from 18th December, 1950, under the provisions of Section 44A of the Banking Companies Act, 1949. The registered office of the petitioner-bank is situate at No. 24, Park Street, Calcutta. The authorised capital of the petitioner-bank is Rs. 4,00,00,000 divided into 5,00,000 ordinary shares of Rs. 20 each and 30,00,000 shares of Rs. 10 each. The amount of capital of the petitioner-bank paid up or credited as paid up is Rs. 2,68,77,119.
(3.) The objects of the petitioner-bank for which it was incorporated as appears from the memorandum of association of the company was mainly for carrying on banking business. The petitioner-bank commenced its business since its incorporation and was carrying on banking business until 18th of July, 1969, when the undertaking of the petitioner-bank was taken over under the provisions of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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