EDA RURAL SYSTEMS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint petition has been filed under Section 391 to 394 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Scheme of Amalgamation of EDA Rural Systems Private Limited (hereinafter referred to as the transferor company) with Micro Credit Ratings International 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 was originally incorporated under the Companies Act, 1956 on 23rd December, 1997 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi. Thereafter, the company shifted its registered office from the State of Haryana to NCT of Delhi and obtained a certificate in this regard on 20th January, 2003.