GEOMETRIC LIMITED Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sections 391 to 394 of the Companies Act, 1956 (hereinafter referred to as 'Act') by HCL Technologies Limited (hereinafter referred to as 'Petitioner/Transferee No.1 Company'), seeking sanction to the proposed scheme of Arrangement and Amalgamation (hereinafter referred to as 'proposed scheme') between Geometric Limited (hereinafter referred to as 'Demerged/Transferor Company'); 3D PLM Software Solutions Limited (hereinafter referred to as 'Transferee No.2 Company'); and the Petitioner/Transferee No.1 Company.

(2.) The registered office of the Petitioner/Transferee No.1 Company is situated at New Delhi, within the jurisdiction of this Court.

(3.) The registered offices of the Demerged/Transferor Company and the Transferee No.2 Company are situated at Mumbai, Maharashtra, outside the territorial jurisdiction of this Court. Learned counsel for the Petitioner/Transferee No.1 Company states that separate petitions seeking sanction to the proposed scheme, being Company Scheme Petition nos.706 and 707 of 2016, have been filed by the Demerged/Transferor Company and the Transferee No.2 Company, respectively, before the High Court of Judicature at Bombay, being the competent Court exercising territorial jurisdiction over them.