(1.) THIS second motion joint Petition has been filed under Sections 391(2) and 394 of the Companies Act, 1956 (for short "Act") seeking sanction of the Scheme of Amalgamation (for short "Scheme") of M/S SAMAYA INVESTMENT & TRADING PRIVATE LIMITED (Transferor Company No.l), M/S LUCRATIVE LEASING FINANCE & INVESTMENT CO. LTD. (Transferor Company No. 2), with M/S PARTEEK FINANCE AND INVESTMENT COMPANY LIMITED (Transferee Company).
(2.) THE registered offices of the Transferor and Transferee Companies are situated at New Delhi, within the jurisdiction of this Court.
(3.) COPIES of the Memorandum and Articles of Association as well as the latest audited Annual Accounts for the year ended 31st March, 2011 of the Transferor and Transferee Companies have also been enclosed with the Petition.