IP UNITY COMMUNICATIONS LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint petition has been filed under Sections 391(1), 393 and 394 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Scheme of Amalgamation of GL Software Limited (hereinafter referred to as the transferor company no. 1) and IP Unity Communications Limited (hereinafter referred to as the transferor company no. 2) with GlobalLogic India Limited (hereinafter referred to as the transferee company).

(2.) THE registered offices of the transferor and transferee companies are situated at New Delhi, within the jurisdiction of this court.

(3.) THE transferor company no. 1 was originally incorporated under the Companies Act, 1956 on 3 rd September, 2003 with the Registrar of Companies, Karnataka at Bangalore under the name and style of Sylantro Software India Private Limited. The company changed its name to GL Software Private Limited and obtained the fresh certificate of incorporation on 21st January, 2010. Thereafter, the company shifted its registered office from the State of Karnataka to Delhi and obtained a certificate in this regard from the Registrar of Companies, NCT of Delhi and Haryana at New Delhi on 9 th September, 2013. The company again changed its name to GL Software Limited and obtained the fresh certificate of incorporation on 22nd November, 2013.