12 TECHNOLOGIES INDIA PRIVATE LIMITED - 132/133, DIVYASEE TECHNOPOLIS, YAMALUR POST, OFF AIRPORT ROAD, BANGLAORE - 560037 Vs. NIL

JUDGEMENT

(1.) THE applicant company has filed the application for dispensing with the meetings of its equity shareholders for approving the scheme of amalgamation Annexure F, where under the applicant company - Transferee Company is proposed to be amalgamated / merged with M/s. JDA Software India Private Limited - Transferor Company.

(2.) THE Applicant/Transferee Company was incorporated on 22.09.1989 under the name and style Think Systems Private Limited" in the State of Maharashtra. Subsequently, the name of the Company was changed to 12 Technologies India Private Limited from 11.01.1999 as per the fresh certificate of incorporation issued by the Registrar of Companies, Maharashtra. The applicant Company was shifted from Maharashtra to Karnataka with effect from 29.08.2003 and the Certificate issued by the Company Law Board confirming the transfer of the registered office from one state to another is produced at Annexure - A.

(3.) THE main objects of the Applicant -Company is to carry on in India or elsewhere the business of imparting education and training in computer hardware and software, providing complete computer based solutions, consultancy in computer based information systems, selection of hardware and software, marketing of software products, design develop and implement software solutions, placement of personnel and to carry on the business of manufacturing and marketing computer hardware, peripherals, accessories and related supplies, trading in computer hardware, peripheral and accessories, importers and exporters of computer systems, peripherals, accessories, software and other related activities and etc and more fully described in the Memorandum and Articles of Association furnished at Annexure A.