Gujarat High Court
Prem vs Respondent on 16 April, 2010
Author: M.R. Shah
Bench: M.R. Shah
Gujarat High Court Case Information System
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COMA/99/2010 4/ 5 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY
APPLICATION No. 99 of 2010
======================================
PREM
UDYOG PRIVATE LIMITED - Applicant
Versus
.
- Respondent
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Appearance :
MR
HARMISH K SHAH for the Applicant.
None for the
Respondent.
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CORAM
:
HONOURABLE
MR.JUSTICE M.R. SHAH
Date
: 16/04/2010
ORAL
ORDER
1. The present application is filed under Section 391 of the Companies Act,1956, by the applicant Company for proposed amalgamation of applicant Company with Prem Conductors Private Limited.
2. This application has been taken out by the applicant Prem Udyog Private Limited (Transferor Company) for an appropriate order of dispensation of the meeting of the Equity Shareholders and convening the meetings of Secured Creditors and Unsecured Creditors of an amount of Rs.10,000/- and above of the applicant Company for the purpose of considering and if thought fit approving with or without modification the proposed scheme of amalgamation amalgamating Applicant company, the Transferor Company with the Prem Conductors Private Limited.
3. It has been submitted that the applicant is a closely held Private Limited Company and all its Equity Shareholders have given their written consent to approve the proposed scheme of Arrangement. All the said consent letters are placed on record as Annexure-D at page 28 to 47 of the said application. Further, a certificate issued by the Chartered Accountant has confirmed the list of shareholders as per the register of members of the company. The said certificate is also placed on record as Annexure-D at page 27. It has been prayed that in view of the consent letters from all the Equity Shareholders being placed on record, the meeting of the Equity Shareholders of the applicant be dispensed with.
4. Considering the facts and circumstances and going through the consent letters as well as the certificate of the Chartered Accountant in this regard, the meeting of the Equity Shareholders is hereby dispensed with.
IT IS FURTHER ORDERED :
[1] That the meeting of the Secured Creditors of the applicant-Company shall be convened and held at its Registered Office of Transferor Company situated at 211, New Cloth Market, Ahmedabad on 22nd May,2010 at 2-00 PM for the purpose of considering and if thought fit approving with or without modification the compromise or arrangement proposed to be made between the Prem Conductors Private Limited and the applicant company, after giving notice in accordance with the provisions of Sections 391 and 393 of the Companies Act,1956.
[2] That the meeting of the Unsecured Creditors of an amount of Rs.10,000/- and above of the applicant-Company shall be convened and held at its Registered Office situated at 211, New Cloth Market, Ahmedabad on 22nd May,2010 at 3.00 P.M. for the purpose of considering and if thought fit approving with or without modification the compromise or arrangement proposed to be made between the Prem Conductors Private Limited and applicant company Prem Udyog Private Limited., after giving notice in accordance with the provisions of sections 391 and 393 of the Companies Act,1956.
[3] At least 21 clear days before the meetings be held as aforesaid, Notice convening the said meetings, including the day, the date, the place and the time as aforesaid, together with a copy of the Scheme of Arrangement, copy of the Explanatory Statement required to be sent under section 393 of the Companies Act,1956 and the prescribed Form of Proxy shall be sent by a pre-paid letter posted under Certificate of Posting, addressed to each of Secured Creditors and Unsecured Creditors of an amount of Rs.10,000/- and above of the applicant Company at their last known addresses.
[4] At least 21 clear days before the meetings to be held as aforesaid, Notice convening the said meetings indicating the day, the date, the place and the time as aforesaid be published, stating that copies of the Scheme of Arrangement, the Explanatory Statement required to be furnished pursuant to Section 393 of the Companies Act,1956 and Form of Proxy can be obtained free of charge at the registered office of the applicant Company and/or its Advocate's office i.e. 402, Panchdeep Complex, Mayur Colony, Ahmedabad 380 009, once each in Indian Express, English daily (Ahmedabad Edition) and Sandesh, Gujarati daily (Ahmedabad Edition).
[5] Mr.G.J.Jadeja, Deputy Registrar, High Court of Gujarat, and in case of failing him, Mr.J.N.MARTINS, Assistant Registrar, High Court of Gujarat, shall be the Chairman of the aforesaid meetings and in respect of any adjournment or adjournments thereof.
[6] The Chairman appointed for the aforesaid meetings do issue advertisements and send out notices of the said meetings referred to above. It is further directed that the Chairman of the meetings shall have all powers under the Articles of Association of the applicant Company and under the Companies (Court) Rules,1959 in relation to conduct of meetings including an adjournment if required and including an amendment to the Scheme or resolution, if any, proposed at the meetings by any person(s) and to ascertain the decision of the meetings on a poll.
[7] The quorum of the meeting of Secured Creditors shall be 1(one) and Unsecured Creditors shall be 5 (five) persons present in person or through proxy.
[8] Voting by proxy is permitted provided that the proxy in the prescribed form and duly signed by the person entitled to attend and vote at the aforesaid meetings, or by his authorized representatives, is filed with the applicant Company at its registered office not later than 48 hours before the said meetings.
[9] That the value of the vote of each creditor of the Company shall be the amount as per the books of accounts of the company and where the entries in the records are disputed, the Chairman of the meetings shall determine the value for the purposes of the meetings and his decision in that behalf would be final.
[10] The Chairman do report to this Court, the result of the said meetings within 21 days of the conclusion of the meetings and the said Report shall be verified by his affidavit.
[11] The applicant Company to deposit an amount of Rs.7,500/- with the registry of this Court within a period of Ten days at the first instance towards the probable cost/ fee of the Chairman.
[M.R.SHAH,J] *dipti Top