Bhaskara Pantula Mohan, Member - (1.) Petition under consideration was filed on 26th August. 2017 under the provisions of Sec. 14 (1) of Companies Act, 2013 (herein below referred as "the Act") . At the outset, it is worth to reproduce the relevant portion of the Section as under:- " Alteration of Articles" 14. (1) Subject to the provisions of this Act and the conditions contained in its memorandum, if any. a company may. by a special resolution, alter its articles including alterations having the effect of conversion of- (a) a private company into a public company; or (b) a public company into a private company: Provided that......... Provided further that any alteration having the effect of conversion of a public company into a private company shall not take effect except with the approval of the Tribunal which shall make Mich order as it may deem fit. (2) Every alteration of the articles registered under subsection (2) shall, subject to the provisions of this Act, be \alid as if it were originally in the articles"
(2.) The issue of conversion of Private Company into Public Company and vice-versa is to be dealt with by NCLT (henceforth referred as "Tribunal") within the ambits of Section 14 of the Act. This Section prescribes that a company, either a Public Company or a Private Company, can alter its Article if such condition is contained in its Memorandum, but by a special resolution. Such alteration, for the purpose of this section, has the effect of conversion of a Public Company into a Private Company. The issue in hand is dealt with by second proviso to Section 14 (c) which says that any alteration having the effect of conversion of a Public Company into a Private Company shall not come into operation except with the approval of the Tribunal. The Tribunal shall make such order as it may deem fit. Further, a procedure is also laid down to give effect of the order of the Tribunal in sub-section (2) of Section 14 of the Act. This subsection has prescribed that a copy of such alteration of the Articles along with a copy of the order of the Tribunal, approving the alteration, is required to be filed with the Registrar of Companies, within fifteen days. The Registrar thereupon shall register the change. The Companies Act, 2013 has further made it clear to remove any ambiguity by legislating sub Section 3 of Section 14 that any such alteration of the Articles registered shall be valid as if it were originally in the Articles, meaning thereby, the change so incorporated of "Conversion" shall be in supersession of the old clauses of an Article.
(3.) In addition to the introduction of Section 14 in Companies Act, 2013. the MCA vide a Notification dated 21s1 July, 2016 (published in Gazette of India on 22nd August, 2016 GSR 716(E) ) also framed National Company Law Tribunal Rules. 2016. The Rule connected to conversion of Public Company to Private Company is Rule 68 which has laid dowrn the guidelines for the implementation of such conversion. A Petition for conversion of Public Company to Private Company is required to accomplish the conditions laid down under Rule 68 of NCLT Rules 2016. For the purpose of disposal of this Company Petition the conditions accomplished by this Petitioner as prescribed in the Rule are examined as under:- A) The Board of Directors of M/s. Gorakhpur Infrastructure Company Limited (Petitioner) have decided in their meeting held on 27th March, 2017 to convert the Petitioner Company "Gorakhpur Infrastructure Company Limited" to Private Limited Company by the name and style of " Gorakhpur Infrastructure Company Private Limited ". And at the Extraordinary General Meeting held on 28th March, 2017 at the Petitioner Company's registered office at Unit 803, 8lh Floor. A wing. One BKC, Plot C-66, G Block, Bandra Kurla Complex. Bandra - East, Mumbai - 400051, Maharashtra. India, a Special Resolution has been passed for conversion of the Petitioner Company from Public Limited Company to Private Limited Company, The Members have voted in favour of the resolution. B) The reason for conversion into a Private Company [Rule 68 (2) (e) ] as set out in the Petition is specified as under:- "IV. FACTS OF THE CASE ARE GIVEN BELOW" a) The Company was originally incorporated on 17th July, 2006. The Company is in the business of construction. operation and maintenance of a road from 0.00 km to 32.27 km of Gorakhpur Bypass on NH - 28 in the State of Uttar Pradesh on Annuity Basis and renders all services in connection thereto. There are lesser compliances in the case of Private Limited Company, which facilitates better management, quick decision making and is also economical in terms of various compliance related cost in long run. Considering the aforesaid, the Board of Directors and shareholders have approved to convert the Company into a Private Limited. I he current status of the Company is "Unlisted Public Company". b) On 27th March, 2017 the Board approved the conversion of the Company into Private Company and for alteration of Articles of the Company. c) The members approved the proposed alteration in the Extra Ordinary General Meeting held on 28"1 March. 2017. d) To give effect of the proposed conversion. Memorandum of Association (MOA) and Articles of Association (AOA) of the Company shall undergo a change. C) As shown in their Company Petition the capital structure of Petitioner Company is as under:- 1.PARTICULARS OF COMPANY: i. The Authorized Share Capital of the Company is Rs. 55,00,00,000/-(Rs. Fifty-Five Crores only) divided into 5.50.00.000 (Five crores Fifty lakhs) Equity shares of Rs. 10/- (Rs. Ten) each. ii. The paid-up share capital of the Company shall be a minimum of Rs. 5.00.000/- (Rs. Five Lakhs only) . iii. The compilation consists Publication of Notification depicting intention of conversion incompliance of Rule 68 (5) of NCLT Rules, 2016.;