ZEEBO INTEREACTIVE STUDIOS INDIA PRIVATE LIMITED (TRANSFEROR COMPANY) Vs. LAKSHYA DIGITAL PRIVATE LIMITED (TRANSFEREE COMPANY)

JUDGEMENT

(1.) THIS petition has been filed under Sections 391 & 394 of the Companies Act, 1956 (for short the ?Act?) by the Transferor Company and Transferee Company seeking sanction of a Scheme of Amalgamation by Zeebo Interactive Studios India Private Limited with Lakshya Digital Private Limited. The registered offices of the Transferor Company and Transferee Company are situated at New Delhi, within the jurisdiction of this Court.

(2.) DETAILS with regard to the date of incorporation of Transferor and Transferee Companies, their authorized, issued, subscribed and paid up capital have been given in the petition.

(3.) COPIES of the Resolutions passed by the Board of Directors of the petitioner companies approving the Scheme of Amalgamation are also on record.