Delhi High Court
Sms Iron Technology Private ... vs ... on 27 July, 2016
IN THE HIGH COURT OF DELHI
COMPANY APPLICATION (MAIN) NO. 89/2016
Reserved on 31st May, 2016
Date of pronouncement: 27th July, 2016
In the matter of
The Companies Act, 1956 & the Companies Act, 2013 (to the extent
applicable):
And
Application under Sections 391 to 394 of the
Companies Act, 1956 read with Rules 67 & 87
of the Companies (Court) Rules, 1959
Composite Scheme of Arrangement between:
SMS Iron Technology Private Limited
Applicant/Transferor Company No. 1
SMS Concast Engineering (India) Private Limited
Applicant/Transferor Company No. 2
SMS Meer India Private Limited
Applicant/Demerged Company
AND
SMS India Private Limited
Applicant/Transferee Company
Through Mr. Satwinder Singh,
Advocate for the applicants
SUDERSHAN KUMAR MISRA, J.
1. This joint application has been filed under Sections 391 to 394 of
the Companies Act, 1956 read with Rules 67 & 87 of the Companies
(Court) Rules, 1959 by the applicant companies seeking directions of this
court to dispense with the requirement of convening the meetings of their
equity shareholders and secured creditors and for convening the
separate meetings of the unsecured creditors of the transferor company
no. 2, the demerged company and the transferee company to consider
and approve, with or without modification, the proposed Composite
Scheme of Arrangement between SMS Iron Technology Private Limited
(hereinafter referred to as the transferor company no. 1); SMS Concast
Engineering (India) Private Limited (hereinafter referred to as the
transferor company no. 2); SMS Meer India Private Limited (hereinafter
referred to as the demerged company) and SMS India Private Limited
(hereinafter referred to as the transferee company).
2. The registered offices of the transferor companies, the demerged
company and the transferee company are situated at New Delhi, within
the jurisdiction of this Court.
3. The transferor company no. 1 was originally incorporated under
the Companies Act, 1956 on 20th April, 1989 with the Registrar of
Companies, Maharashtra under the name and style of Indomag Steel
Technology Private Limited. The word 'private' was deleted from the
name of the company w.e.f. 01.04.1995. The word 'private' was added in
the name of the company w.e.f. 23.05.2001. The company changed its
name to SMS Demag Private Limited and obtained the fresh certificate of
incorporation on 27th September, 2001. Thereafter, the company shifted
its registered office from the State of Maharashtra to Delhi and obtained
a certificate in this regard from the Registrar of Companies, NCT of Delhi
& Haryana at New Delhi on 1st September, 2003. The company finally
changed its name to SMS Iron Technology Private Limited and obtained
the fresh certificate of incorporation on 3rd September, 2007.
4. The transferor company no. 2 was originally incorporated under
the Companies Act, 1956 on 23rd June, 1998 with the Registrar of
Companies, Pune under the name and style of Concast Standard
Engineering (India) Private Limited. The company changed its name to
SMS Concast Engineering (India) Private Limited and obtained the fresh
certificate of incorporation on 25th May, 2005. Thereafter, the company
shifted its registered office from the State of Maharashtra to Delhi and
obtained a certificate in this regard from the Registrar of Companies,
NCT of Delhi & Haryana at New Delhi on 30th March, 2016.
5. The demerged company was incorporated under the Companies
Act, 1956 on 5th March, 2008 with the Registrar of Companies, West
Bengal. Thereafter, the company shifted its registered office from the
State of West Bengal to Delhi and obtained a certificate in this regard
from the Registrar of Companies, NCT of Delhi & Haryana at New Delhi
on 14th October, 2015.
6. The transferee was originally incorporated under the Companies
Act, 1956 on 17th March, 1994 with the Registrar of Companies,
Maharashtra under the name and style of SMS India Private Limited. The
word 'private' was deleted from the name of the company w.e.f.
02.03.1995. Thereafter, the company shifted its registered office from the
State of Maharashtra to West Bengal and obtained a certificate in this
regard from the Registrar of Companies, West Bengal on 24th
September, 1998. The company again shifted its registered office from
the State of West Bengal to Delhi and obtained a certificate in this regard
from the Registrar of Companies, NCT Of Delhi & Haryana at New Delhi
on 18th September, 2002.
7. The present authorized share capital of the transferor company
no.1 is Rs.60,00,00,000/- divided into 6,00,00,000 equity shares of
Rs.10/- each. The issued, subscribed and paid-up share capital of the
company is Rs.1,00,000/- divided into 10,000 equity shares of Rs.10/-
each.
8. The present authorized share capital of the transferor company
no.2 is Rs.3,00,00,000/- divided into 3,00,000 equity shares of Rs.100/-
each. The issued, subscribed and paid up share capital of the company
is Rs.93,19,100/- divided into 93,191 equity shares of Rs.100/- each.
9. The present authorized share capital of the demerged company is
Rs.50,00,00,000/- divided into 50,00,000 equity shares of Rs.100/- each.
The issued, subscribed and paid up share capital of the company is
Rs.35,00,00,000/- divided into 35,00,000 equity shares of Rs.100/- each.
10. The present authorized share capital of the transferee company is
Rs.15,00,00,000/- divided into 15,00,000 equity shares of Rs.100/- each.
The issued, subscribed and paid-up share capital of the company is
Rs.1,00,15,000/- divided into 1,00,150 equity shares of Rs.100/- each.
11. Copies of the Memorandum and Articles of Association of the
transferor companies, the demerged company and the resulting company
have been filed on record. The audited balance sheets, as on 31 st March,
2015, of the transferor companies, the demerged company and the
resulting company, along with the report of the auditors, have also been
filed.
12. A copy of the Composite Scheme of Arrangement has been placed
on record and the salient features of the Scheme have been incorporated
and detailed in the application and the accompanying affidavits. It has
been submitted by the applicants that the Scheme, inter alia, provides for
amalgamation of the transferor companies no. 1 & 2 into the transferee
company and demerger of the Forging and other services Undertaking of
the demerged company and its merger into the transferee company. It is
claimed that the proposed restructuring will enable the transferee
company to carry on its activities more efficiently and economically and
would also sharpen operational focus and optimum utilization of
resources thereby increasing the market share of the transferee
company at global level.
13. So far as the share exchange ratio is concerned, the Scheme
provides that, upon coming into effect of this Scheme, the transferee
company shall issue and allot equity shares to the shareholders of the
transferor companies and the demerged company in the following ratio:
"105 equity shares of Rs.100/- each of the transferee
company, credited as fully paid up, for every 5,297 equity
shares of Rs.10/- each held by the shareholders in the
transferor company no. 1."
"18 equity shares of Rs.100/- each of the transferee
company, credited as fully paid up, for every 137 equity
shares of Rs.100/- each held by the shareholders in the
transferor company no. 2."
"49 equity shares of Rs.100/- each of the transferee
company, credited as fully paid up, for every 73,105 equity
shares of Rs.100/- each held by the shareholders in the
demerged company."
14. It has been submitted by the applicants that no proceedings under
Sections 237, 243, 247, 248, 249, 250 and 251 of the Companies Act,
1956 and under Sections 210, 214, 215, 216, 225 & 228 of the
Companies Act, 2013 are pending against the applicant companies.
15. The Board of Directors of the transferor companies, the demerged
company and the transferee company in their separate meetings held on
8th March, 2016 have unanimously approved the proposed Composite
Scheme of Arrangement. Copies of the Resolutions passed at the
meetings of the Board of Directors of the transferor companies, the
demerged company and the transferee company have also been placed
on record.
16. The transferor company no. 1 has 03 equity shareholders. All the
equity shareholders have given their consents/no objections in writing to
the proposed Composite Scheme of Arrangement. Their consents/no
objections have been placed on record. They have been examined and
found in order. In view thereof, the requirement of convening the meeting
of the equity shareholders of the transferor company no. 1 to consider
and, if thought fit, approve, with or without modification, the proposed
Composite Scheme of Arrangement is dispensed with. There is no
secured or unsecured creditor of the transferor company no. 1, as on 31st
March, 2016.
17. The transferor company no. 2 has 02 equity shareholders. Both the
equity shareholders have given their consents/no objections in writing to
the proposed Composite Scheme of Arrangement. Their consents/no
objections have been placed on record. They have been examined and
found in order. In view thereof, the requirement of convening the meeting
of the equity shareholders of the transferor company no. 2 to consider
and, if thought fit, approve, with or without modification, the proposed
Composite Scheme of Arrangement is dispensed with. There is no
secured creditor of the transferor company no. 2, as on 31st March, 2016.
18. The demerged company has 02 equity shareholders. Both the
equity shareholders have given their consents/no objections in writing to
the proposed Composite Scheme of Arrangement. Their consents/no
objections have been placed on record. They have been examined and
found in order. In view thereof, the requirement of convening the meeting
of the equity shareholders of the demerged company to consider and, if
thought fit, approve, with or without modification, the proposed
Composite Scheme of Arrangement is dispensed with. There is no
secured creditor of the demerged company, as on 31st March, 2016.
19. The transferee company has 04 equity shareholders. All the equity
shareholders have given their consents/no objections in writing to the
proposed Composite Scheme of Arrangement. Their consents/no
objections have been placed on record. They have been examined and
found in order. In view thereof, the requirement of convening the meeting
of the equity shareholders of the transferee company to consider and, if
thought fit, approve, with or without modification, the proposed
Composite Scheme of Arrangement is dispensed with. There is no
secured creditor of the transferee company, as on 31st March, 2016.
20. The transferor company no. 2 has 182 unsecured creditors and a
direction is sought to convene and hold their meeting to seek their
approval to the proposed Composite Scheme of Arrangement.
Considering the facts and circumstances aforesaid, the meeting of the
unsecured creditors of the transferor company no. 2 shall be held on 3rd
September, 2016 at 10:30 a.m. at Hotel Tourists Deluxe, Ground Floor,
7361, Qutab Road, Ram Nagar, New Delhi-110055. Mr. V. K. Diwan,
Advocate, (Mobile No. 9811237371) is appointed as the Chairperson and
Mr.Jitender Bhardwaj, Advocate, (Mobile No. 9811672065) is appointed
as the Alternate Chairperson to conduct the said meeting. The Quorum of
the meeting of the unsecured creditors of the transferor company no. 2
shall be 40 in number and more than 25% in value of the total unsecured
debt.
21. The demerged company has 115 unsecured creditors and a
direction is sought to convene and hold their meeting to seek their
approval to the proposed Composite Scheme of Arrangement.
Considering the facts and circumstances aforesaid, the meeting of the
unsecured creditors of the demerged company shall be held on 3rd
September, 2016 at 12:30 p.m. at Hotel Tourists Deluxe, Ground Floor,
7361, Qutab Road, Ram Nagar, New Delhi-110055. Mr. N. K. Tyagi,
Advocate, (Mobile No. 9871402101) is appointed as the Chairperson and
Mr. Ishaan Madan, Advocate, (Mobile No. 9999730312) is appointed as
the Alternate Chairperson to conduct the said meeting. The Quorum of
the meeting of the unsecured creditors of the demerged company shall
be 25 in number and more than 25% in value of the total unsecured debt.
22. The transferee company has 847 unsecured creditors and a
direction is sought to convene and hold their meeting to seek their
approval to the proposed Composite Scheme of Arrangement.
Considering the facts and circumstances aforesaid, the meeting of the
unsecured creditors of the transferee company shall be held on 3rd
September, 2016 at 02:30 p.m. at Hotel Tourists Deluxe, Ground Floor,
7361, Qutab Road, Ram Nagar, New Delhi-110055. Ms. Pallavi Sharma,
Advocate, (Mobile No. 9899447004) is appointed as the Chairperson and
Mr. Pranav Gautam, Advocate, (Mobile No. 7838490860) is appointed as
the Alternate Chairperson to conduct the said meeting. The Quorum of
the meeting of the unsecured creditors of the transferee company shall
be 150 in number and more than 25% in value of the total unsecured
debt.
23. In case the quorum as noted above for the above meetings is not
present at the meetings, then the meetings shall be adjourned by half an
hour, and thereafter the persons present and voting shall be deemed to
constitute the quorum. For the purpose of computing the quorum the
valid proxies shall also be considered, if the proxy in the prescribed form
duly signed by the person entitled to attend and vote at the meetings is
filed with the registered offices of the applicant companies at least 48
hours before the meetings. The Chairpersons and Alternate
Chairpersons shall ensure that the proxy registers are properly
maintained.
24. The Chairpersons and Alternate Chairpersons shall ensure that
notices for convening the aforesaid meetings of the unsecured creditors
of the transferor company no. 2, the demerged company and the
transferee company, along with copies of the Composite Scheme of
Arrangement and the statement under Section 393 of the Companies
Act, 1956, shall be sent to the unsecured creditors of the transferor
company no. 2, the demerged company and the transferee company by
ordinary post at their registered or last known addresses at least 21 days
before the date appointed for the meeting, in their presence or in the
presence of their authorized representatives. Notice of the meeting shall
also be published in the Delhi editions of the newspapers "Business
Standard" (English) and "Veer Arjun" (Hindi) in terms of the Companies
(Court) Rules, 1959 at least 21 days before the date appointed for the
meetings.
25. The Chairpersons and Alternate Chairpersons will be at liberty to
issue suitable directions to the management of the applicant companies
so that the aforesaid meetings of the unsecured creditors of the
transferor company no. 2, the demerged company and the transferee
company are conducted in a just, free and fair manner.
26. The fee of the Chairpersons and the Alternate Chairpersons for the
aforesaid meetings shall be Rs.50,000/- each in addition to meeting their
incidental expenses. The Chairpersons will file their reports within two
weeks from the date of holding of the aforesaid meetings.
27. The application stands allowed in the aforesaid terms.
Dasti
SUDERSHAN KUMAR MISRA, J.
July 27, 2016
