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Judgment
Indermeet Kaur, J.—This Second motion joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 (hereinafter
referred to as ''Act'') by the petitioner Companies seeking sanction of the Scheme of Arrangement (hereinafter referred to as ''Scheme'') The
petitioner companies had earlier filed C.A. (M) No. 118 of 2012 seeking directions of this Court for dispensation of the meetings. Vide Order
dated 23rd July 2012, this court allowed the application and dispensed with the requirement of convening meetings of Equity Shareholders,
Secured and Unsecured Creditors of the Petitioner Companies.
The Petitioner Companies have thereafter filed the present petition seeking sanction of the Scheme of Arrangement. Vide order dated
23.08.2012, notice in the Petition was directed to be issued to the Regional Director, Northern Region, the Official Liquidator Citations were also
directed to be published in ""Business Standard"" (English, Delhi Edition) and ""Business Standard"" (Hindi, Delhi Edition). Affidavit of service and
publication has been filed by the petitioners showing compliance regarding service of the petition on the Regional Director, Northern Region and
the Official Liquidator and also regarding Publication of Citations in the aforesaid News papers on 17.10.2012, copies of the news papers
cuttings, in original, containing the publications have been filed with the affidavit of service.
Pursuant to the notices issued, the Official Liquidator sought information from the Petitioner Companies. Based on the information received the
official liquidator has filed his report dated 04.12.2012 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 the Transferor company do not appear to have been
conducted in a manner prejudicial to the interest of its members, creditors or to public interest.
In response to the notices issued in the Petition, learned Regional Director, Northern Region, Ministry of Corporate Affairs has filed his
affidavit/report dated 23rd November, 2012. Stating that the central Government has no objection to the proposed Scheme.
No objection has been received to the Scheme of Arrangement from any other party, Mr. Ashim Sarin, Director of Transferor and Transferee
companies has filed an affidavit dated 23rd November 2012 confirming that neither the petitioner companies nor their Legal Counsel has received
any objection pursuant to the citations published in the Newspapers.
Even today, During the Course of hearing Mr. Rajiv Bahl, Learned counsel for the Official Liquidator and Mr. K.S. Pradhan, Deputy Registrar
Of Companies for Regional Director (Northern Region) state that they have no objection to the present Scheme being sanctioned.
In view of the approval accorded by the Shareholders and Creditors of the petitioner Companies, representations/ reports filed by the Regional
Director, Northern Region and the official liquidator, attached with this court to the proposed scheme of Arrangement, there appears to be no
impediment to the grant of sanction to the Scheme of Arrangement. Consequently sanction is hereby granted to the Scheme of Arrangement u/s
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 receipt of the same. In terms of the provisions of Section 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. Upon the Scheme
coming into effect, the Transferor Company shall stand dissolved without winding up. 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.
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.
Order dasti.