Delhi High Court
Cyrilla Builders & Constructions ... vs -- on 30 July, 2013
Author: R.V. Easwar
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 30th July, 2013
+ CO. PET. 105/2013 WITH C.A. (M) 184/2012
CYRILLA BUILDERS & CONSTRUCTIONS
LIMITED & ORS. ......Petitioners
Through: Mr. Ravi Bassi, Advocate for the
Petitioners.
Mr. K. S. Pradhan, Dy. Registrar of
Companies for the Regional Director
Mr. Rajiv Bahl, Advocate for the
Official Liquidator.
CORAM:
HON'BLE MR. JUSTICE R.V.EASWAR
R. V. EASWAR, J.: (ORAL)
1. This second motion joint petition has been filed under Section 391 ( 2 )
and 394 of the Companies Act 1956 ('Act') by the Petitioners seeking
sanction of the Scheme of Amalgamation ('Scheme') among Cyrilla Builders
& Constructions Limited, DLF New Gurgaon Homes Developers Private
Limited, DLF New Gurgaon Offices Developers Private Limited and Valini
Builders & Developers Private Limited (hereafter referred to as 'Transferor
companies') with DLF Home Developers Limited (hereafter referred to as
CP No.105/2013 Page 1 of 6
'Transferee company') [hereafter collectively referred to as 'Petitioner
companies'].
2. The registered offices of the Petitioner companies are situated within
the National Capital Territory of Delhi and are within the jurisdiction of this
Court.
3. The details of the dates of incorporation of the Petitioner companies,
their authorized, issued, subscribed and paid up capital have been set out in
the petition.
4. The copies of the Memorandum and Articles of Association as well as
the latest audited annual accounts for the years ended 31 st March 2012 of
Petitioner companies have also placed on record.
5. The copies of the resolutions passed by the Boards of Directors
('BoDs') of the Petitioner companies approving the Scheme have also been
placed on record.
6. Learned counsel for the Petitioners submits that no proceedings under
Sections 235 to 251 of the Act are pending against the Petitioner companies.
7. The Petitioner companies had earlier filed CA (M) No.184 of 2012 in
this Court seeking directions to convene / dispense with the requirements of
convening the meetings of the shareholders, secured and the unsecured
creditors of the Petitioner companies. By order dated 3rd December 2012, this
CP No.105/2013 Page 2 of 6
Court allowed the application and dispensed with the requirements of
convening the meetings of the shareholders of the Petitioner companies.
Further, the requirement of convening the meetings of the unsecured creditors
of the Petitioner company 1, 3 & 4 and of the secured creditors of the
Transferee company are also dispensed with. Further, this Court has directed
the Transferor company 2 to convene the meeting of its unsecured creditors
and to convene the meeting of unsecured creditors of the Transferee
company. In compliance of the said order, the meetings were held on 9 th
February 2013. The Chairpersons have filed their respective reports of the
meetings before this Court on 15th February 2013 whereby it has been stated
that the proposed Scheme was unanimously approved, without any
modification.
8. The Petitioner companies had thereafter filed the present Petition
seeking sanction of the Scheme. By order dated 26th February 2013, notice in
the petition was directed to be issued to the Regional Director ('RD') and the
Official Liquidator ('OL'). Citations were also directed to be published in
"The Indian Express" (English) and "Navbharat Times" (Hindi). An affidavit
of service and publication has been filed by the Petitioner companies showing
compliance regarding service of the petition on the RD and the OL and also
regarding publication of citations in the aforesaid newspapers on 10the April
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2013. Copies of newspapers, in original, containing the publication have been
filed along with the said affidavit.
9. Pursuant to the notices issued, the OL sought information from the
Petitioner companies. Based on the information received, he has filed his
report dated 29th July 2013 wherein he has stated that he has not received any
complaint against the proposed Scheme from any person/party interested in
the Scheme in any manner and that the affairs of Transferor companies do not
appear to have been conducted in a manner prejudicial to the interest of its
members or to public interest.
10. In response to the notices issued, the RD has filed his affidavit / report
dated 20th May 2013. Relying on the Scheme, he has stated that the
Memorandum and Articles of Association of the company can be changed /
altered only after following the procedure prescribed under the relevant
provisions of the Act and the Transferee company may be asked to follow the
procedure prescribed under the Act.
11. In reply to the above objection raised by the RD, authorized
representative of the Transferee company filed an undertaking by way of
affidavit dated 22nd May 2013 that the Transferee company will follow and
comply with all the relevant provisions of the Act for changing / altering its
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Memorandum and Articles of Association. Hence, objection raised by the RD
no longer survives.
12. No objection has been received to the Scheme from any other party.
Mr. Rajib Routray, authorized representative of the Petitioner companies has
filed an affidavit dated 21st May 2013 confirming that neither the Petitioner
companies nor their counsel have received any objection from public
pursuant to publication of citations in the newspapers.
13. In view of the approval accorded by the shareholders and creditors of
the Petitioner companies ; representation / reports filed by the RD and the OL
to the proposed Scheme, there appears to be no impediment to grant of
sanction to the Scheme. Consequently, sanction is hereby granted to the
Scheme under Sections 391 and 394 of the Act. The Petitioner companies
will comply with the statutory requirements in accordance with law.
14. The certified copy of the order shall be filed with the Registrar of
Companies within 30 days from the date of receipt of the same. In terms of
Section 391 and 394 of the Act and in terms of the Scheme, the whole or part
of the undertakings, the properties, rights and powers of the Transferor
companies shall be transferred to and vest in the Transferee company without
any further act or deed. Similarly, in terms of the Scheme, all the liabilities
and duties of the Transferor companies shall be transferred to the Transferee
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company without any further act or deed. Upon the Scheme coming into
effect, the Transferor companies shall stand dissolved without winding up.
15. It is, however, clarified that this order will not be construed as an order
granting exemption from payment of stamp duty or taxes or any other
charges, if payable in accordance with any law; or permission/compliance
with any other requirement which may be specifically required under any
law.
16. Learned counsel for the Petitioners submits that the Petitioner
companies would voluntarily deposit a sum of `1,00,000/- with the Common
Pool Fund of the OL within three weeks from today. The statement is taken
on record.
17. The petition stands allowed in the above terms.
Order be given dasti.
R.V. EASWAR , J.
JULY 4, 2013
Bisht(M)
