United Spirits Limited vs Nil on 10 March, 2008

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Karnataka High Court

United Spirits Limited vs Nil on 10 March, 2008

Bench: Ajit J Gunjal

IN THE HIGH COURT OF KARNATAKA, 

DATED THIS THE 10'"! DAY OF  p *   

THE-HOBFBLE iviR.. u"u":3'T.{CE :"1u'}'.pF."s.3.'i'Z'x'a}1'1*uL3.nué" 

C.A. me omtioeti At
BETWEEN:       

1 UNITED smarts  
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FORM/S H_OLLA:fAND' HOLLA, ADV. )

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 RESPONDENT.

Company Application is ﬁled under Section 391 of the fdomﬁdea Act, 1956, Rjw Rules 6 and 9 of the at : ._Coinpanies(Court) _ Rules, 1959, praying for the reasons V. therein this Hotfbie Court may be pieased to:--

direct that separate meetings of the equity- '~'=-"-'M'*'=*'= $11-."ez'. creditors and u;n.a'-1.4-.;eI.1.1r'e-;.r.:1.% crrﬂifwm ' SI. III} I-1]. £\ll.\.I.|.AI. CI' of the applicant company, under section -391 of the in -wuss 'companies Act, 1956, be convened anti held for the purpose of considering, approving with or without

5.'! modiﬁcation, the proposed scheme of of Limited United Sﬁts Liniited _ made !:he ollowingz 1 « IC.

The applicant has Vddaspplicsrtion seeking a dixeeueirfror of the equity shareholders, creditors n' he a-_'--';.'1«.11~m;;V.«..;;=._ emnnn .391 _n_.f __l_r11_g of considering and modiﬁcation the propose. a scheme of Zelinka Limited (21,) with the J suited spesseimuea (USL). company was incorporated cm Iviarch 10, 'zoos' under the laws of Cyprus. An up to date copy of the he : Memorandum and Articles of Association is to be found at 'V Adnnexure-B. The main objects of the Zelinka Limited as . .

set out in th '£'"'""'°"""*'* ct Asmiauon are mter aha ts carry out or any of the Business of mait factors, general and wine and spirits merchants either as exporters or {L /r V' .

This C.A. coming on fo_r...oIfder_s '_'d'sy,V'_'the importers and distiiiers, commissio'n"--ageIits, warehouscmen, bottlers, bottle makers etc; "

3. The USL was mcorporf atod Mam: 31,.i my-;' name 0}' lﬂgL\0I_t_re]}_ :lrn'Ifp-d Companies, * 1' oi' " i;iA1eVcompany was subsequently changed Company Limited pursuant; . i H Incorporation dated April pursuant to the Fresh n..+s4ai':;-.--a+;;.- nr 'f¥A:a'.'«l_«..~'.--e»..'.'+...1~ag-.'.}'{'.+%.';'.+...-1 1 '7 1n onm:

'll '£1 'In J: I I J-'J XKIVIVII {L _ _:BoardA'*oi""'ii)i1'ectors of the Applicant Company .,':eji'ae"tapp;ovedé adopted the Scheme at its meeting held i 6n:i'1;2oo7 by virtue of the Zelinka Limited being the A -.f"r~-rt_'e*;"-i:or Company is pmm:-zed to R amalgamated into AA tlievﬁppﬁcant Company being the Transferee Company, it " eubject to the approval and sanction by this court within whose jurisdiction the registered oﬁice of the 'I'ransferee Company is situate compliance with all the «bu jurisdiction the reg__t_.red. -11--.. ..ft....e fI\__ A ._ 41' is situate. The Iran eror Company Company are all part of _th<.:_ "'_'_;'arxd ' the 'l'ransferor Company is :V'L:§s~:.1:Vtieid_ wry' 3 company to realign the stfucttureig

5. It is aiso proceedings are instittgteﬁi or eecﬁons 235 to 251 of the Compa:ﬂee...V}3xet;V'_ 'V meetings of the equity oreditors and unsecured creditors Date; % Friday, 11.4.2003 at 1-15 PM ' o _ :_S'#.E5i1:1:1e--{ Good Shepherd Auditorium Opp: St. Joseph's Pre-University College, Residency Road, Bangalore-560025.

Chairman of Dr. Vijaya Mallya, Chairman, the meeting. failing" him, Srl S.R. oupue, Vice-Chairman, £1131-:1-g Sri M.R. Doreswamy Iyengar, Director.

Quorum Five shareholders Voting By Proxy H 0 Meeting ot'Secui'e=d Date: Fri£1r;:a;v~,.V_%1l.4';i2'0E38ué§1é"ﬁ?§45VVPi\d 0 0

- e: G"m'xi---Sheph.crd.A ' cI§3:s_eph's F-'re-University ' ' C0ii€:g!3,»'R¢sitic1'iny Road, I»3an@a'_>Lrc:'-'56UGV2--5. . 4 E I-'AM tn '\ié.3.!..u.'.

V. ' _ Di'. Vijaffa P:Ia1l}'9., Chainran, 'I'h-,t"r1i_eq::1:i1*1'Lg__. him,' %%%% S';'I'x;'&.3upm,Vicc-Chairman, 0' " M.R. Dorcswamy Iyengar, ' ' "Director.

««««« Two secured creditors. 0 3 0. By Proxy permitted.

Meeting of unsecured Creditors. Vv"batc: Friday, 11.4.2008 at 4-00 PM Venue: Good Shepherd Auditorium Opp: St. Joseph's Prc-University College, Residenw Road, Bangalore--560025.

ilai n Qt' L31', ﬁj_.y__ Mallyg, .. /:

The meeting. failing him, failing him, $11 1V1.R.V;J L. mmctor», A .

Quorum Vot.i_.I1g By

6. The applicat'1Vp T' take out an .f'7"':3-vnisin ML." and "K_t_a_I1_n_ada mi%k-j%%%i%%+-1. "or before 19.3.2003. me Chajrm_: _t;eM1ilcd Within seven days fmm holding" of' Individual notice to the creditors and unsecured creditoxts.

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Karnataka High Court