LOGICAL APPS SOLUTIONS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint application has been filed under Sections 391 to 394 of the Companies Act, 1956 by the applicant companies seeking directions of this court to dispense with the requirement of convening the meetings of their equity shareholders, secured and unsecured creditors to consider and approve, with or without modification, the proposed Scheme of Amalgamation of Logical Apps Solutions Private Limited (hereinafter referred to as the transferor company no. 1); AmberPoint Technology India Private Limited (hereinafter referred to as the transferor company no. 2); Sunday Bazar Internet Sales Private Limited (hereinafter referred to as the transferor company no. 3); People Soft India Private Limited (hereinafter referred to as the transferor company no. 4); J D Edwards Software India Private Limited (hereinafter referred to as the transferor company no. 5); Fatwire Software India Private Limited (hereinafter referred to as the transferor company no. 6); Fidelio India Private Limited (hereinafter referred to as the transferor company no. 7); Sophoi Technologies Private Limited (hereinafter referred to as the transferor company no. 8); BitzerMobile India Private Limited (hereinafter referred to as the transferor company no. 9); GoldenGate Technologies South Asia Private Limited (hereinafter referred to as the transferor company no. 10); Phase Forward Software Services India Private Limited (hereinafter referred to as the transferor company no. 11); Profitlogic Software Private Limited (hereinafter referred to as the transferor company no. 12); Relsys (India) Private Limited (hereinafter referred to as the transferor company no. 13) and Siebel Systems Software (India) Private Limited (hereinafter referred to as the transferor company no. 14) with Oracle India Private 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 incorporated under the Companies Act, 1956 on 26th May, 2006 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi.