Delhi High Court
Kapoor Luminaires Private ... vs ... on 27 July, 2016
IN THE HIGH COURT OF DELHI
COMPANY APPLICATION (MAIN) NO. 81/2016
Reserved on 23rd 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(1) and 394 of
the Companies Act, 1956
Scheme of Amalgamation of:
Kapoor Luminaires Private Limited
Applicant/Transferor Company
WITH
Pioneer Polyleathers Limited
Applicant/Transferee Company
Through Mr. Amit Goel, Advocate for
the applicants
SUDERSHAN KUMAR MISRA, J.
1. This joint application has been filed under Sections 391(1) and 394
of the Companies Act, 1956 by the applicant companies seeking
directions of this court to dispense with the requirement of convening the
meetings of their equity shareholders, secured and unsecured creditors
to consider and approve, with or without modification, the proposed
Scheme of Amalgamation of Kapoor Luminaires Private Limited
(hereinafter referred to as the transferor company) with Pioneer
Polyleathers Limited (hereinafter referred to as the transferee company).
2. The registered offices of the transferor and transferee companies
are situated at New Delhi, within the jurisdiction of this Court.
3. The transferor company was incorporated under the Companies
Act, 1956 on 3rd January, 1984 with the Registrar of Companies, NCT of
Delhi & Haryana at New Delhi.
4. The transferee company was originally incorporated under the
Companies Act, 1956 on 28th March, 2005 with the Registrar of
Companies, NCT of Delhi & Haryana at New Delhi under the name and
style of Pioneer Polyleathers Private Limited. The company changed its
name to Pioneer Polyleathers Limited and obtained the fresh certificate
of incorporation on 5th March, 2015.
5. The present authorized share capital of the transferor company is
Rs.2,00,000/- divided into 2,000 equity shares of Rs.100/- each. The
issued, subscribed and paid-up share capital of the company is
Rs.1,61,200/- divided into 1,612 equity shares of Rs.100/- each.
6. The present authorized share capital of the transferee company is
Rs.17,00,00,000/- divided into 1,70,00,000 equity shares of Rs.10/- each.
The issued, subscribed and paid-up share capital of the company is
Rs.17,00,00,000/- divided into 1,70,00,000 equity shares of Rs.10/- each.
7. Copies of the Memorandum and Articles of Association of the
transferor and transferee companies have been filed on record. The
audited balance sheets, as on 31st March, 2015, of the transferor and
transferee companies, along with the report of the auditors, have also
been filed.
8. A copy of the Scheme of Amalgamation 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 is
submitted by the applicants that the transferor company is a wholly
owned subsidiary of the transferee company and the proposed
amalgamation will enable the companies concerned to rationalize and
streamline their management, businesses and finances and lead to a
better economic control, over the running and management of the
businesses and undertakings of the said companies. It is further claimed
that the proposed Scheme will result in reduction of overheads and other
expenses, reduction in administrative and procedural work, eliminate
duplication of work, transaction cost, better and more productive
utilization of various resources and will enable the undertakings
concerned to effect internal economies and optimize productivity.
9. So far as the share exchange ratio is concerned, the Scheme
provides that, upon coming into effect of this Scheme, the transferee
company shall not be required to issue and allot any shares since the
transferor company is a wholly owned subsidiary of the transferee
company and the entire issued, subscribed and paid-up capital of the
transferor company held by the transferee company shall stand
cancelled.
10. It has been submitted by the applicants that no proceedings under
Sections 235 to 251 of the Companies Act, 1956 are pending against the
applicant companies.
11. The Board of Directors of the transferor and transferee companies
in their separate meetings held on 29th February, 2016 have unanimously
approved the proposed Scheme of Amalgamation. Copies of the
Resolutions passed at the meetings of the Board of Directors of the
transferor and transferee companies have been placed on record.
12. The transferor company has 02 equity shareholders. Both the
equity shareholders have given their consents/no objections in writing to
the proposed Scheme of Amalgamation. 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 to consider and, if thought
fit, approve, with or without modification, the proposed Scheme of
Amalgamation is dispensed with. There is no secured or unsecured
creditor of the transferor company, as on 31st January, 2016.
13. The transferee company has 10 equity shareholders, 01 secured
creditor and 07 unsecured creditors. All the equity shareholders, the sole
secured creditor and all the unsecured creditors have given their
consents/no objections in writing to the proposed Scheme of
Amalgamation. 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 meetings of the equity shareholders,
secured and unsecured creditors of the transferee company to consider
and, if thought fit, approve, with or without modification, the proposed
Scheme of Amalgamation is dispensed with.
14. The application stands allowed in the aforesaid terms.
Dasti
SUDERSHAN KUMAR MISRA, J.
July 27, 2016
