Karnataka High Court
Chandrakiran Estate Developers ... vs Nil on 21 March, 2014
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21ST DAY OF MARCH, 2014
BEFORE:
THE HONOURABLE MR. JUSTICE ANAND BYRAREDDY
COMPANY PETITION No. 213 OF 2012
CONNECTED WITH
COMPANY PETITION No. 212 OF 2012
COMPANY PETITION No. 211 OF 2012
COMPANY PETITION No. 210 OF 2012
COMPANY PETITION No. 209 OF 2012
COMPANY PETITION No. 208 OF 2012
COMPANY PETITION No. 207 OF 2012
COMPANY PETITION No. 206 OF 2012
COMPANY PETITION No. 205 OF 2012
COMPANY PETITION No. 204 OF 2012
COMPANY PETITION No. 203 OF 2012
COMPANY PETITION No. 202 OF 2012
COMPANY PETITION No. 201 OF 2012
COMPANY PETITION No. 200 OF 2012
2
IN COMPANY PETITION No.213 OF 2012
BETWEEN:
Chandrakiran Estate Developers Private
Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamations filed herewith and as to be binding on the
petitioner company and on all the shareholders and creditors of the
petitioner company and etc;
IN COMPANY PETITION No. 212 OF 2012
BETWEEN:
Abrose Estate and Investments Private
Limited, a Company incorporated under
3
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 211 OF 2012
BETWEEN:
Corner Stone Estate and Developers Private
Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
4
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 210 OF 2012
BETWEEN:
Ganymede Resorts and Developers Private
Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
5
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 209 OF 2012
BETWEEN:
Hamsadhvani Homes and Estates Private
Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
6
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 208 OF 2012
BETWEEN:
Krimson Hill Developers and Investors Private
Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
7
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 207 OF 2012
BETWEEN:
Lambsrock Resorts and Developers Private
Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
8
IN COMPANY PETITION No. 206 OF 2012
BETWEEN:
Parasai Estate Developers and Resorts Private
Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 205 OF 2012
BETWEEN:
Pearl Valley Estate Developers and Investors
9
Private Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 204 OF 2012
BETWEEN:
Palm Springs Estate Developers and Financiers
Private Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
10
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 203 OF 2012
BETWEEN:
Templetrees Estate Developers and Investors
Private Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
11
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 202 OF 2012
BETWEEN:
Vallabha Developers and Financiers
Private Limited, a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
12
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 201 OF 2012
BETWEEN:
Voltaire Estate and Investments Private Limited,
a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
13
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
company and on all the shareholders of the petitioner company
and etc;
IN COMPANY PETITION No. 200 OF 2012
BETWEEN:
Wellington Valley Developers and
Financiers Private Limited,
a Company incorporated under
the Companies Act, 1956,
having its registered office at No.29/1 and
29/2, H.M. Strafford, 7th Cross,
Vasanth Nagar,
Bangalore - 560 052,
Karnataka.
... PETITIONER
(By Shri. Harishkumar M.S., Advocate)
AND:
Nil.
...RESPONDENT
(By Shri. K.S. Mahadevan, Advocate for Official Liquidator
Smt. Prema Hatti, CGC., for Registrar of Companies )
*****
This Company Petition filed under Section 391 to 394 of
the Companies Act, 1956, praying to sanction the Scheme of
Amalgamation filed herewith and to be binding on the petitioner
14
company and on all the shareholders of the petitioner company
and etc;
These Company Petitions coming on for Orders this day,
the Court made the following: -
ORDER
Heard the learned Counsel for the parties.
Re: Co.P.213/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation with thirteen other companies, namely, M/s Abrose Estate and Investments Private Limited, M/s Corner Stone Estate and Developers Private Limited, M/s Ganymede Resorts and Developers Private Limited, M/s Hamsadhvani Homes and Estates Private Limited, M/s Krimson Hill Developers and Investors Private Limited, M/s Lambsrock Resorts and Developers Private Limited, M/s Parasai Estate Developers and Resorts Private Limited, M/s Pearl Valley Estate Developers and Investors Private 15 Limited, M/s Palm Springs Estate Developers and Financiers Limited, M/s Templetrees Estate Developers and Investors Private Limited, M/s Vallabha Developers and Financiers Private Limited, M/s Voltaire Estate and Investments Private Limited, M/s Wellington Valley Developers and Financiers Private Limited and M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferee company incorporated on 21.12.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,14,500/- divided into 2145 equity shares of Rs.100/- each.
The main objects of the company are to carry on the business in real estate development, construction engineering, manufacturing and dealing in all kinds and description of flooring and roofing tiles, ridges and bricks, pipes and etc. Re: Co.P.212/2012 16 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.1 incorporated on 16.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,05,500/- divided into 2055 equity shares of Rs.100/- each.
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.211/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for 17 brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.2 incorporated on 16.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,06,200/- divided into 2062 equity shares of Rs.100/- each.
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.210/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the 18 petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.3 incorporated on 16.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,06,100/- divided into 2061 equity shares of Rs.100/- each.
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.209/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited. 19
The petitioner - company is the transferor company no.4 incorporated on 21.12.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,35,000/- divided into 2350 equity shares of Rs.100/- each.
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.208/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.5 incorporated on 16.11.1995.
20
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,06,100/- divided into 2061 equity shares of Rs.100/- each.
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.207/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.6 incorporated on 24.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- 21 each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,21,800/- divided into 2218 equity shares of Rs.100/- each.
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.206/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.7 incorporated on 24.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner 22
- company is Rs.2,23,000/- divided into 2230 equity shares of Rs.100/- each.
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.205/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.8 incorporated on 24.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,33,500/- divided into 2335 equity shares of Rs.100/- each.
23
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.204/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.9 incorporated on 24.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,22,300/- divided into 2223 equity shares of Rs.100/- each.
24
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.203/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.10 incorporated on 16.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,06,100/- divided into 2061 equity shares of Rs.100/- each.
25
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.202/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.11 incorporated on 24.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,20,000/- divided into 2200 equity shares of Rs.100/- each.
26
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.201/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.12 incorporated on 16.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,07,000/- divided into 2070 equity shares of Rs.100/- each.
27
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc., Re: Co.P.200/2012 This petition is filed under Sections 391 to 394 of the Companies Act, 1956 (Hereinafter referred to as the 'Act' for brevity), seeking sanction of Scheme of amalgamation of the petitioner - transferor company with the transferee company, namely, M/s Chandrakiran Estate Developers Private Limited.
The petitioner - company is the transferor company no.13, incorporated on 16.11.1995.
The authorised share capital of the petitioner - company is Rs.10,00,000/- divided into 10000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital of the petitioner
- company is Rs.2,07,000/- divided into 2070 equity shares of Rs.100/- each.
28
The main objects of the company are to carry on the business in real estate development, construction engineering, taking on lease, acquiring and holding land and building etc.,
2. Clause 7 of the Memorandum of Association of the petitioner - companies provides for amalgamation.
3. The respective petitioner - companies have filed affidavits on 17.02.2014, with an undertaking to comply with the observations made by the Regional Director. Pursuant to the direction issued by this court to take out notice of the petitions and notice having been published in the English daily 'The Hindu' and the Kannada daily 'Udayavani', none of the shareholders, secured creditors, and unsecured creditors have filed their objection to the Scheme of amalgamation.
4. In the facts and circumstances of the case, the petitioners have made out a case for sanctioning of Scheme of amalgamation 29 subject to the fulfillment of the observations made by the Regional Director and undertaken by the petitioner - companies.
Accordingly, the Company Petitions are allowed. The Scheme of amalgamation is hereby sanctioned subject to the compliance of the objections raised by the Registrar of Companies.
Upon the amalgamation of the companies, the transferor companies shall stand dissolved without the process of winding up.
The petitioner - company shall file a copy of this order with the Registrar of Companies, Karnataka, within 30 days from the date of receipt of this order.
Sd/-
JUDGE nv