MERCER INDIA PRIVATE LTD Vs. MERCER CONSULTING

JUDGEMENT

(1.) THIS is a first motion application under Sections 391 to 394 of the Companies Act, 1956 filed by Mercer Consulting (India) Private Limited (hereinafter referred to as Applicant Transferee Company) in respect of a Scheme of Amalgamation (Scheme for short) between Mercer India Private Ltd. (Transferor Company) and the Applicant Transferee Company, as per the Scheme Mercer India Private Limited (Transferor Company) is proposed to be merged with the Applicant Transferee Company, a copy of the proposed scheme is enclosed as Annexure �E to the present application.

(2.) REGISTERED office of the Applicant Transferee Company is situated in Delhi within the jurisdiction of this Court. Registered Office of the Transferor Company is situated in Gurgaon. Board of Directors of the Transferor Company and Applicant Transferee Company have passed resolutions approving the proposed scheme and the said resolutions have been attached along with the present application.

(3.) COPIES of the Memorandum and Articles of Association of the Transferor Company and Applicant Transferee Company have also been enclosed with the Application. The latest audited Annual Balance Sheet of the Transferor Company and Applicant Transferee Company have been enclosed with the Application. Order Dasti.