EFFICIENT FRONTIER TECHNOLOGY INDIA PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under sections 391(2) and 394 of the Companies Act, 1956 by the petitioner/transferee company seeking sanction of the Scheme of Amalgamation of Efficient Frontier Technology India Private Limited (hereinafter referred to as the transferor company) with Adobe Systems India Private Limited (hereinafter referred to as the petitioner/transferee company).

(2.) THE registered office of the petitioner/transferee company is situated at New Delhi, within the jurisdiction of this Court. However, the registered office of the transferor company is situated at Chennai, outside the jurisdiction of this Court. Learned counsel for the petitioner submitted that separate proceedings on behalf of the transferor company have been filed in the High Court of Judicature at Madras for sanction of the Scheme of Amalgamation.

(3.) THE petitioner/transferee company was incorporated under the Companies Act, 1956 on 30th July, 1997 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.