AXIS CONVERGENCE PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS second motion joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 by the petitioner Companies seeking sanction of the Scheme of Arrangement (For Short Scheme) of Axis Convergence Private limited (Transferor Company) with Visesh Infotecnics Limited (Transferee Company).

(2.) THE registered office of the petitioner Transferor and Transferee Companies are situated at New Delhi, within the jurisdiction of this Honble Court.

(3.) THE petitioner Transferor companies have thereafter filed the present petition seeking sanction of the Scheme of Arrangement vide order dated 16.03.2012, notice in the Petition was directed to be issued to the Regional Director, Northern Region, the Official Liquidator and to the Unsecured Creditor ,,M/s. Global Absolute Research Private Limited. Citations were also directed to be published in "Business Standard" (English, Delhi Edition) and "Jansatta" (Hindi Delhi Edition). Affidavit of service and publication has been filed by the petitioners showing compliance regarding service of the petition on the Regional Director, Northern Region, the Official Liquidator and to the Unsecured creditor ,,M/s. Global Absolute Research Private Limited and also regarding Publication of Citations in the aforesaid News papers on 5th July 2012, copies of the news papers cuttings, in original, containing the publications have been filed with the affidavit of service.