IN RE: NIIT LIMITED AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Composite Scheme of Arrangement between NIIT Limited (hereinafter referred to as the amalgamated company); Evolv Services Limited (hereinafter referred to as the amalgamating company no. 1); Scantech Evaluation Services Limited (hereinafter referred to as the amalgamating company no. 2); NIIT Online Learning Limited (hereinafter referred to as the amalgamating company no. 3); and Hole -in -the -Wall Education Limited (hereinafter referred to as the transferee company).

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

(3.) THE amalgamating company no. 1 was originally incorporated under the Companies Act, 1956 on 12th April, 1996 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of Chezcouture India Private Limited. Thereafter, the company changed its name to e Placement Services Private Limited. The company again changed its name to Evolv Management Services Private Limited and obtained the fresh certificate of incorporation on 14th November, 2003. The company again changed its name to Evolv Management Services Limited and obtained the fresh certificate of incorporation on 3rd April, 2008. The company finally changed its name to Evolv Services Limited and obtained the fresh certificate of incorporation on 2nd May, 2008.