(1.) THIS Petition has been filed under Sections 391 to 394 of the Companies Act, 1956, (for short 'Act') in connection with the Scheme of Arrangement and de -merger (for short 'Scheme') between EMC Data Storage Systems (India) Private Limited (hereinafter referred to as the 'Transferor Company'), of which the Marketing Support Services Division is to be demerged and vested in the EMC IT Solutions India Private Limited (hereinafter referred to as the 'Transferee/Applicant Company'). A copy of the Scheme is filed along with the application as Exhibit -E. The registered office of the Petitioner/Transferee Company is situated within the National Capital Territory of Delhi and is within the jurisdiction of this Court. The registered office of the Transferor Company is located in Bangalore, Karnataka.
(2.) DETAILS with regard to the date of incorporation of Petitioner Company, its authorized, issued, subscribed and paid up capital have been given in the Petition.
(3.) THE proposed Scheme has been approved by the Board of Directors of the Petitioner Company. Copy of the Board Resolution has been filed along with the Petition.