REIQ SOFTWARE PRIVATE LIMITED, BANGALORE Vs. NIL

JUDGEMENT

(1.) The applicant, a company incorporated under the Companies Act, 1956 (for short, the 'Act'), having its registered office at the address shown in the cause title carries on business of designers, sellers, etc., amongst others, as set out in the memorandum and articles of association, Annexure-A.

(2.) The authorised, issued, subscribed and paid-u') share capital of the applicant-company is more fully set.out in paragraph 4 of the affidavit of one Subhrarag Mukherjee, the authorised signatory of the applicant- company. The audited balance sheet made upto 31-3-2009 of the applicant-company Annexure-B discloses its assets and liabilities.

(3.) The Board of Directors of the applicant-company have approved and adopted the scheme of amalgamation in the present form on 12-10-2009, by which the company known as Hewlett-Packard Globalsoft Private Limited, a company incorporated under the Companies Act and registered in the State of Karnataka, is proposed to be amalgamated with the applicant-company.