(1.) The present petition has been filed jointly, under sections 391 to 394 of the Companies Act, 1956 (hereinafter referred to as 'the Act'), by Atna Engineering Private Limited (hereinafter referred to as 'Transferor Company No. 1'), Sagit Investment Private Limited (hereinafter referred to as 'Transferor Company No. 2'), Sanat Investment Private Limited (hereinafter referred to as 'Transferor Company No. 3'), Punj Sons Properties Private Limited (hereinafter referred to as 'Transferor Company No. 4'), INDTECH Investment Private Limited (hereinafter referred to as 'Transferor Company No. 5'), D and A Foods Private Limited (hereinafter referred to as 'Transferor Company No. 6') and Shubhvir Investments Private Limited (hereinafter referred to as 'Transferee Company'), seeking sanction to the proposed Scheme of Amalgamation (hereinafter referred to as 'proposed scheme') of the Transferor Company Nos. 1 to 6 with the Transferee Company.
(2.) The Transferor Company Nos. 1 to 6 and the Transferee Company are hereinafter collectively referred to as 'Petitioner Companies'.
(3.) The registered offices of the Petitioner Companies are situated at New Delhi, within the jurisdiction of this Court.