IN RE: TSI VOYAGES 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 (Scheme) of TSI Voyages Private Ltd. (Transferor Company No. 1), TSI North East Travels Private Limited (Transferor Company No. 2), TSI Holidays Private Limited (Transferor Company No. 3), with TSI Yatra Private Limited (Transferee company) (Collectively referred as the Petitioner Companies). A copy of the Scheme has been enclosed with the 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.