SIEMENS INFORMATION PROCESSING SERVICES PVT LTD Vs. NIL

JUDGEMENT

(1.) Heard Sri. S.Vijayashankar, learned Senior Counsel appearing for petitioner, Sriyuths K.S.Mahadevan and V.Jayaram appearing for Official Liquidator and Sri. K.Nageshwarappa, Central Government Counsel appearing for Regional Director and perused the petition, Annexures filed thereto, Affidavit of Registrar of Companies, Report of Official Liquidator and reply affidavits filed thereto.

(2.) Petitioner is second transferor company and in this Company Petition sanction of the Scheme of Amalgamation appended to the petition as per Annexure G1 is sought for. Petitioner Company was incorporated on 13.10.2000 at Bangalore under the name of "Siemens Shared - India Pvt. Ltd.," and later changed its name to "Siemens BPO Services Pvt. Ltd.," w.e.f. 15.7.2005 and thereafter changed its name to the present name w.e.f. 17.8.2006 as per certificate of incorporation produced along with Memorandum and Articles of Association vide Annexure-E.

(3.) The petitioner Company is having its registered office at Ozone Manay Tech Park, Block A, 6th Floor, No.56/18 & 55/9, G.B. Palya. Hosur Road, Bangalore-560 068.