Delhi High Court
Assured Properties Private ... vs ---- on 24 August, 2012
Author: Indermeet Kaur
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Judgment:24th August, 2012
+ COMPANY APPLICATION (M) No.132/2012
IN THE MATTER OF THE COMPANIES ACT, 1956 (1 OF 1956)
SECTION 391 AND 394
AND IN THE MATTER OF AMALGAMATION OF:
1. ASSURED PROPERTIES PRIVATE LIMITED
2. CAREWELL ESTATE PRIVATE LIMITED
3. DIVYASHAKTI FINVEST PRIVATE LIMITED
4. DIVYA SHAKTI BUILDCON PRIVATE LIMITED
5. GANNAYAK COMPUTERS PRIVATE LIMITED
6. GURU KRIPA INDIA PRIVATE LIMITED
7. HARI OM PROPERTIES PRIVATE LIMITED
8. JWALA DEVI DEVELOPERS PRIVATE LIMITED
9. KESHAV JEWELLERS PRIVATE LIMITED
10. LOKMANYA CONSTRUCTION COMPANY PRIVATE
LIMITED
11. MEERA MADHAV INVESTMENTS PRIVATE LIMITED
12. NAINADEVI BUILDERS PRIVATE LIMITED
13. PARWARDIGAR FINPORT PRIVATE LIMITED
Co. A. (M) No132/2012 Page 1 of 7
14. PARWARDIGAR PROPERTIES PRIVATE LIMITED
15. RAM MADHAV INVESTMENTS PRIVATE LIMITED
16. RADHEY KRISHAN INVESTMENT PRIVATE LIMITED
17. SERVEWELL PROPERTIES PRIVATE LIMITED
18. TRIPURARI DEVELOPERS INDIA LIMITED
.............Applicants/Transferor Companies
AND
URMIL PROPERTIES AND INVESTMENT PRIVATE LIMITED
.............Applicant/Transferee Company
Through: Mr.Mukesh Sukhija, Advocate for the applicants.
CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR
INDERMEET KAUR, J. (Oral)
1. This is a first motion joint application under Section 391 and 394
of the Companies Act, 1956, in connection with the scheme of
amalgamation of ASSURED PROPERTIES PRIVATE LIMITED ,
CAREWELL ESTATE PRIVATE LIMITED, DIVYASHAKTI
FINVEST PRIVATE LIMITED, DIVYA SHAKTI BUILDCON
PRIVATE LIMITED, GANNAYAK COMPUTERS PRIVATE
LIMITED, GURU KRIPA INDIA PRIVATE LIMITED, HARI OM
PROPERTIES PRIVATE LIMITED, JWALA DEVI DEVELOPERS
PRIVATE LIMITED, KESHAV JEWELLERS PRIVATE LIMITED,
LOKMANYA CONSTRUCTION COMPANY PRIVATE LIMITED,
MEERA MADHAV INVESTMENTS PRIVATE LIMITED,
NAINADEVI BUILDERS PRIVATE LIMITED, PARWARDIGAR
FINPORT PRIVATE LIMITED, PARWARDIGAR PROPERTIES
PRIVATE LIMITED, RAM MADHAV INVESTMENTS PRIVATE
LIMITED, RADHEY KRISHAN INVESTMENT PRIVATE
LIMITED, SERVEWELL PROPERTIES PRIVATE LIMITED,
TRIPURARI DEVELOPERS INDIA LIMITED (Transferor companies
No.1 to 18 respectively) with URMIL PROPERTIES AND
INVESTMENT PRIVATE LIMITED (Transferee company). A copy of
the proposed Scheme of Amalgamation is filed along with the
application.
2. The registered offices of all the Applicant Transferor Companies
and the Applicant Transferee Company are situated within the National
Capital Territory of Delhi and are within the jurisdiction of this Court.
3. Details with regard to the date of incorporation of Transferor
Companies and Transferee Company, their authorized, issued,
subscribed and paid up capital have been given in the Application.
4. Copies of the Memorandum and Articles of Association as well as
the latest audited Annual Accounts for the year ended 31st March 2012
of all the Applicant Companies have also been enclosed with the
application.
5. Learned counsel for the Applicant Companies submitted that no
proceedings under Sections 235 to 251 of the Companies Act, 1956 are
pending against any of the Applicant Companies as on the date of the
present Application.
6. The proposed Scheme has been approved by the Board of
Directors of all the Applicant Companies. Copies of the Board
Resolutions have been filed along with the Application.
7. The status of the Shareholders, Secured and Un-secured Creditors
of the Applicant Transferor Companies and Applicant Transferee
Company and the consents obtained from them for the proposed Scheme
is clearly apparent from the chart given in the application which is as
below:
Company No. of Consent No. of Consent No. of Consent
No. Members received Secured received Unsecured received
from Creditors from Creditors from Un-
Members Secured secured
Creditors Creditors.
Company
Company
Company
Company
Company
Company
Company
Company
Company
Company
Company
Company
Company
Company
Company
Company
Company
Company
Transferee 3 3 Nil Nil 75 73 (1 paid
Company of)
8. A prayer has been made for dispensation of the requirement of
convening meetings of Shareholders and creditors of all the Transferor
Companies and the Transferee Company.
9. In view of the written consents/NOC given, the requirement of
convening meetings of Shareholders of the Transferor Companies and
the Transferee Company are dispensed with.
10. In view of the written consents/NOC given by all un-secured
creditors of the Transferor Companies and 73 out of 75 un-secured
creditors of the Transferee Company (one of the un-secured creditor in
Transferee Company paid off before making this Application), the
requirement of convening meeting of the un-secured creditors of the
Transferor Companies and the Transferee Company is dispensed with.
Further, there were no secured creditors in any of the Transferor
Company or the Transferee Company accordingly there is no
requirement of convening the meetings of the secured creditors in any of
the Transferor Companies and the Transferee Company.
11. The Application stands allowed in the aforesaid terms.
INDERMEET KAUR, J
AUGUST 24, 2012
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