SASKEN COMMUNICATION TECHNOLOGIES LTD. Vs. STATE

JUDGEMENT

(1.) The petitioner-company has filed this petition under Sections 391 - 394 of the Companies Act, 1956 (for short "the Act"), seeking sanction of the scheme of arrangement as per annexure A.

(2.) The petitioner-company was incorporated under the Companies Act, 1956, in the year 1989 in the State of Gujarat. Between 1989 and 2000 the petitioner-company changed its name several times and also its registered office. At present the name of the petitioner-company is Sasken Communication Technologies Ltd., and its registered office is situated at Bangalore in the State of Karnataka. The main objects of the petitioner-company as set out in the memorandum of association are as under:

(3.) The annual report 2007-08 containing the audited profit and loss account and the balance-sheet of the petitioner-company is at annexure C.