IN RE: ENQUEST OFFSHORE PRIVATE LIMITED 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 to the Scheme of Amalgamation of Enquest Offshore Private Limited (Transferor Company) with EnQuest Petro Solutions Private Limited (Transferee Company)(Collectively referred as Petitioner Companies). A copy of the Proposed Scheme is filed along with the present petition.

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

(3.) THE copies of the Memorandum and Articles of Association of the Petitioner Companies have been enclosed with the Petition.