IN RE.: GENPACT INDIA Vs. STATE

JUDGEMENT

(1.) THIS second motion joint petition has been filed under sections 391 to 394 of the Companies Act, 1956 ( "Act ") seeking sanction of Scheme of Amalgamation ( "Scheme ") between Genpact India Investments (hereinafter referred to as Transferor Company) and Genpact India (hereinafter referred to as Transferee Company) (hereinafter all Companies collectively referred to as Petitioner Companies) and their respective shareholders and creditors. A copy of the Scheme has been enclosed with the Petition.

(2.) THE registered office of the Petitioner Transferee Company is situated at New Delhi, within the jurisdiction of this Hon'ble Court. The registered office of the Transferor Company is situated in Republic of Mauritius, outside the jurisdiction of this Hon'ble Court.

(3.) THE copies of the Memorandum and Articles of Association as well as the Annual Accounts of the Petitioner Companies have also been enclosed with the Petition.