HASKONINGDHV INDIA LIMITED Vs. HASKONINGDHV CONSULTING PRIVATE LIMITED

JUDGEMENT

(1.) This joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 (hereinafter referred to as 'the Act') read with Rules 67 to 87 of the Companies (Court) Rules, 1959, by HaskoningDHV India Private Limited (hereinafter referred to as 'Transferor Company') and HaskoningDHV Consulting Private Limited (hereinafter referred to as 'Transferee Company'), seeking sanction of this Court to the proposed scheme of Amalgamation (hereinafter referred to as 'proposed scheme') between the Transferor Company and the Transferee Company.

(2.) The Transferor Company and the Transferee Company are hereinafter collectively referred to as 'Petitioner Companies'.

(3.) The registered offices of the Petitioner Companies are situated at Delhi, within the jurisdiction of this court.