SONY MOBILE COMMUNICATIONS (INDIA) PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS second motion joint petition has been filed under Section 391 to 394 of the Companies Act, 1956 ('Act') by the Petitioner seeking sanction of the Scheme of Amalgamation ('Scheme') between Sony Mobile Communications (India) Private limited (hereinafter referred to as 'Transferor company') and Sony India Private Limited (hereinafter referred to as 'Transferee company') ("hereinafter collectively referred to as 'Petitioner companies').

(2.) THE registered offices of the Petitioner companies are situated in New Delhi, within the jurisdiction of this Court.

(3.) THE copies of the Memorandum and Articles of Association as well as their latest audited annual accounts for the year ended 31st March 2012 of the Petitioner companies have also been placed on record.