(1.) THIS second motion petition has been filed by the Petitioner Companies under Sections 391 to 394 of the Companies Act, 1956 seeking sanction of the Scheme of Amalgamation of Study Overseas India Private Limited (hereinafter referred to as "the Transferor Company") with Study Overseas Global Private Limited (hereinafter referred to as "Transferee Company").
(2.) THE registered offices of the Transferor and Transferee Companies are situated within the National Capital Territory of Delhi and are within the jurisdiction of this Court. The Transferor Company was incorporated on 29th day of June,
(3.) THE Authorized Share Capital of the Petitioner/Transferor Company is INR 2,80,00,000/- (Rupees Two Crore Eighty Lakh only), divided into 28,00,000 (Twenty Eight Lakh) Equity shares of INR 10/- (Rupees Ten) each. The Issued, Subscribed and Paid-Up Share Capital of the Petitioner/Transferor Company is INR 2,74,72,210/- (Rupees Two Crore Seventy Four Lakh Seventy Two Thousand Two Hundred Ten Only) divided into 27,47,221(Twenty Seven Lakh Forty Seven Thousand Two Hundred Twenty One) Equity shares of INR 10/- (Rupees Ten) each fully paid up.