Bhajan Singh Partap Singh And ... vs .....
2014 Latest Caselaw 3090 Del

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    *IN THE HIGH COURT OF DELHI AT NEW DELHI

+      Co. Appl. (M) No. 87/2014

       IN THE MATTER OF BHAJAN SINGH PARTAP
       SINGH AND COMPANY PRIVATE LIMITED
                       Through: Mr. Rakesh     Sinha
                                and Mr. Jeemon Raju,
                                Advocates
       CORA M:
       HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                              ORDER

% 14.07.2014

SANJEEV SACHDEVA, J (ORAL)

1. This is a first motion joint Application under Sections 391 to 394 of the Companies Act, 1956 (for short Act) is in connection with a Scheme of Amalgamation (for short "Scheme") of M/s. Bhajan Singh Partap Singh and Company Private Limited (hereinafter referred to as Transferor/Applicant No.1 Company) with Ajax Food and Allied Industries Private Limited (hereinafter referred to as Transferee/Applicant No.2 Company) and their respective shareholders (hereinafter all Companies collectively referred to as "Applicant Companies") and their respective ================================================================

Shareholders. A copy of the Scheme has been enclosed with the Application.

2. The registered office of all the Applicant Companies is situated at New Delhi, within the jurisdiction of this Hon'ble Court.

3. The details with regard to the date of incorporation of the Applicant Companies, their authorized, issued, subscribed and paid up capital have been set out in application.

4. Copies of the Memorandum and Articles of Association, latest Audited Accounts as on 31.03.2013 of the Applicant Companies have been enclosed with the Application.

5. Learned Counsel for the Applicant Companies submits that no proceeding under Sections 235 to 251 of the Act is pending against 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. Certified true copies of the Board Resolutions have been filed along with the A pplication. ================================================================

7. The status of the Shareholders, Secured and Unsecured Creditors of the Applicant Companies and the consents obtained from them for the proposed scheme is clearly apparent from the chart given in the application which is as follows:-

Com pa ny       No. o f     Consent    No of      Consent     No of      Consent
                Sha re       Giv en   Secured      Giv en   Unsecured     Giv en
                holder                Credito r              Credito r

Transferor         16       All         Nil         NA         Nil       NA
Compa ny

Transferee         16       All         Nil         NA         Nil       NA
Compa ny

8. A prayer has been made for dispensation of the requirement of convening meetings of Shareholders, Secured and Unsecured creditors of the Applicant Companies.

9. In view of the written consents/NOC given by the all Shareholders in applicant companies, requirement of convening the meetings of shareholders of Applicant Companies are dispensed with.

10. Since there are no Secured and Unsecured Creditors in the applicant companies the question of convening ================================================================

the meetings of the Secured Creditors and Unsecured Creditors of the applicant companies does not arise.

11. The application stands allowed in above terms.

Order Dasti.

SANJEEV SACHDEVA, J

JULY 14 th , 2014

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