In Re: Vindhya Coal Movers Pvt. Ltd. With Suresh Kumar and Company (Impex) Pvt. Ltd.

Indermeet Kaur, J.—This petition has been filed u/s 391 to 394 of the Companies Act, 1956 by Vindhya Coal Movers Pvt. Ltd. (hereinafter referred to as Transferor Company) and Suresh Kumar and Company (Impex) Pvt. Ltd. (hereinafter referred to as Transferee Company) seeking sanction of their Amalgamation. The registered offices of the Petitioners i.e. Transferor and Transferee Companies are situated at Delhi, within the jurisdiction of this Court.

Details with regard to the date of incorporation of Transferor and Transferee Companies, their authorized, issued, subscribed and paid up capital have been given in the Petition.

Copies of the Memorandum and Articles of Association as well as the latest audited Annual Accounts for the year ended 31st March, 2011 of the Petitioners have also been enclosed with the petition.

Copies of the Resolutions passed by the Board of Directors of the Petitioner Companies approving the Scheme of Amalgamation have also been placed on record.

It has been submitted that no proceedings under Sections 235 to 251 of the Companies Act, 1956 is pending against the Petitioner Companies.

So far as the share exchange ratio for amalgamation is concerned, the Scheme provides that, upon the Scheme finally coming into effect, the Transferee Company shall issue shares in the following manner:

17 Equity Shares of Rs. 10/- each, credited as fully paid-up of the Transferee Company for every 4 Equity Shares of Rs. 100/- each held in the Transferor Company. Any fractional shares arising out of the above shall be paid in cash.

The Petitioner Companies had earlier filed C.A. (M) No. 91 of 2012 seeking directions of this Court for dispensation/convening of meetings. Vide Order dated 21st May, 2012, this Court allowed the Application and dispensed with the requirement of convening meetings of Equity Shareholders, Secured Creditors and Un-secured Creditors of the Petitioner Companies.

The Petitioners Transferor and Transferee Companies have thereafter filed the present petition seeking sanction of the Scheme of Amalgamation. Vide Order dated 31st May, 2012, notice in the petition was directed to be issued to the Regional Director, Northern Region, Ministry of Corporate Affairs and the Official Liquidator. Citations were also directed to be published in "The Financial Express" (English Edition) and "Dainik Bhaskar" (Hindi Edition). Affidavit of Publication has been filed by the Petitioners showing compliance regarding publication in the aforesaid Newspapers on 19th June, 2012. Copies of the newspaper cuttings, in original, containing the publications have been filed along with this Affidavit.

In response to the notices issued in the petition, Mr. Rakesh Chandra, learned Regional Director, Northern Region, Ministry of Corporate Affairs has filed his Affidavit dated 3rd August, 2012. Relying on Clause 6.1 of the Scheme of Amalgamation, he has stated that, upon sanction of the Scheme of Amalgamation, all the staff/employees of the Transferor Company shall become employees of the Transferee Company without any break or interruption in their services upon sanctioning of the Scheme of Amalgamation by the Hon''ble Court.

The Regional Director has raised no objection to the sanction of the aforesaid Scheme.

The Official Liquidator has filed his report dated 21st August, 2012 stating that the Official Liquidator has not received any complaint against the proposed Scheme of Amalgamation from any person/party interested in the Scheme in any manner till the date of filing of the report and has further stated that the affairs of the Transferor Company do not appear to have been conducted in a manner prejudicial to the interest of its member or to public interest as per the second proviso of Section 394(1) of the Companies Act, 1956.

No objection has been received to the Scheme of Amalgamation from any other party. Mr. Nikhil Asrani, Director of Transferor Company, has filed an affidavit dated 21st August, 2012, confirming that neither the Petitioner Companies nor their Legal Counsel has received any objection pursuant to citations published in the newspapers.

In view of the approval accorded by the Shareholders and Creditors of the Petitioner Companies; representation/reports filed by the Regional Director, Northern Region and Official Liquidator attached with this Court to the proposed Scheme of Amalgamation, there appears to be no impediment to the grant of sanction to the Scheme of Amalgamation. Consequently, sanction is hereby granted to the Scheme of Amalgamation under Sections 391 and 394 of the Companies Act, 1956. The Petitioner Companies will comply with the statutory requirements in accordance with law. Certified copy of the Order be filed with the Registrar of Companies within 30 days from the date of receipt of the same. In terms of the provisions of Sections 391 and 394 of the Companies Act, 1956, and in terms of the Scheme, the whole or part of the undertaking; the property, rights and powers of the Transferor Company 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 Company be transferred to the Transferee Company without any further act or deed. 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 department which may be specifically required under any law.

Learned Counsel for the Petitioners states that the Petitioner Companies would voluntarily deposit a sum of Rs. 1,00,000/- in the Common Pool fund of the Official Liquidator within three weeks from today. The statement is accepted. The Petition is allowed in the above terms.