Rajeswara Rao Vittanala, Member - (1.) The present Company Application bearing CA No. 121/230/HDB/2017, is filed by Rao.V Rao Agriinfra Projects Private Limited, under Section 230 & 232 of the Companies Act, 2013, by inter-alia seeking directions to dispense with the meeting of Equity Shareholders and unsecured Creditors of the Applicant/Transferor Company No.5, etc.
(2.) Brief facts, leading to filing of the present Company Application, are as follows: (A) RAO v. RAO AGRIINFRA PROJECTS PRIVATE LIMITED (APPLICANT / TRANSFEROR COMPANY NO. 5) (a) The Applicant/Transferor Comany No.5 was incorporated under the Companies Act, 1956 on 04.03.2008 under the name and style "RAO v. RAO AGRIINFRA PROJECTS PRIVATE LIMITED". The Registered Office of the Applicant/Transferor Company No. 5 is situated at 8-3-167/D/92, Plot No. 92, Flat No.6, Niladri Apartment, Kalyan Nagar Phase 1 Hyderabad, Telangana-500038. (b) The Authorised Share Capital of the Applicant/Transferor Company No.5 is Rs.25,00,000/- (Rupees Twenty Five Lakh Only) divided into 2,50,000 (Two Lakh Fifty Thousand only) Equity Shares of Rs.10/- (Rupees Ten Only) each. The Issued, Subscribed and Paid-Up Capital is Rs. 1,00,000/- (Rupees One Lakh Only) divided into 10,000 (Ten Thousand only) fully paid up Equity Shares Rs.10/- (Rupees Ten only) each. (c) The main objects of the Applicant/Transferor Company No. 5, as set out in its Memorandum of Association, are to undertake, carry out, promote, coordinate and sponsor, rural development, agricultural infrastructure development, scientific research and technological development pertaining to agriculture, cultivation, production and harvesting techniques, sericulture, aquaculture, floriculture etc; to conceive, plan, survey, design, study and evaluate all steps, process, techniques and methods for setting up of all types of agricultural infrastructure projects. (d) The Applicant/Transferor Company No.5 closes its financial year on 31st March each year. The latest financial summary of the Transferor Company No.5 as on 31st March 2017 as per the Audited Balance Sheet is given below: (e) The Board of Directors of the Applicant / Transferor Company No. 5 had in its meeting held on 19th August, 2017 passed a resolution approving the Scheme of Amalgamation to be effective from 01st April 2017 subject to the approval/directions of this Tribunal. (f) Sub-clause 6 in Clause III (B) of Memorandum of Association of the Applicant/Transferor Company No. 5 provides for Amalgamation/Merger. (B) SINDHURA AGRIINFRA PROJECTS PRIVATE LIMITED (TRANSFEREE COMPANY) (a) The Transferee Company was incorporated under the Companies Act, 1956 and its Registered Office is situated at 8-3-167/D/92, Plot No.92, Flat No.6, Niladri Apartment, Kalyan Nagar Phase 1, Hyderabad,Telangana 500038. (b) The Present Authorized Share Capital of the Transferee Company is Rs.25,00,000/- (Rupees Twenty Five Lakh Only) divided into 2,50,000 (Two Lakh Fifty Thousand only) Equity Shares of Rs.10/- (Rupees Ten Only) each. The Issued, Subscribed and Paid-Up Capital is Rs. 1,00,000/- (Rupees One Lakh only) divided into 10,000 (Ten Thousand only) Equity Shares of Rs.10/- (Rupees Ten only) each. (c) The main objects of the Transferee Company, as set out in its Memorandum of Association are to undertake, carry out, promote, coordinate and sponsor, rural development, agricultural infrastructure development, scientific research and technological development pertaining to agriculture, to assist execution and promotion of such programs sponsored by any other institutions, organisations, trust or agency either directly or indirectly, to purchase, acquire, lease or sell, develop, construct, take in exchange or on lease, hire or otherwise acquire and deal in all real or personal estate/properties and to develop the same into markets or other buildings, and to equip the same or any part thereof with all or any amenities or conveniences including water, drainage and electric installations and infrastructure or betterment facilities, to conceive, plan, survey, design, study and evaluate all steps, process, techniques and methods for setting up of all types of agricultural infrastructure projects, facilities, works and to finance, build, construct, install, erect, undertake, lay down, commission, establish, own, operate, lease, transfer, all infrastructure projects, etc. (d) Sub-clause 5 in Clause III (B) of Memorandum of Association of the Transferee Company provides for Amalgamation/Merger. (e) The Transferee Company closes its financial year on 31st March each year. The latest financial summary of the Transferee Company as on 31st March 2017 as per the Audited Balance Sheet is given below:
(3.) The objects / benefits of the proposed Scheme of Amalgamation are as follows: (a) The Scheme under section 230 to 232 of the Companies Act, 2013 provides for amalgamation of AAPPL (Transferor Company No.1) , GAPPL (Transferor Company No.2) , MAPPL (Transferor Company No.3) , PAPPL (Transferor Company No.4) and RAPPL (Transferor Company No.5) with SAPPL (Transferee Company) , resulting in consolidation of business of Six Companies in one entity and thereby strengthening the position of the amalgamated entity by enabling it to harness and optimize the synergies of equipments and human resources, which is in the best interest of all the Companies and their respective shareholders. (b) Facilitates Managements of all the six Companies involved in the Amalgamation to optimize the financial, managerial and technical resources, personnel capabilities, skills, expertise and technologies of Transferor Companies, pooled in the merged entity and will lead to increased competitive strength, cost reduction and efficiencies, productivity gains, and logistic advantages, thereby significantly contributing to future growth. (c) The proposed amalgamation will enable the Transferee Company to use the resources of Transferor Company in development of business and increase in the net worth of the Transferee Company, which will facilitate effective and better mobilization of the financial resources and result in reduction of overheads and other expenses, economies of scale, reduction in administrative and procedural work, removal of multiple layer inefficiencies and achieving operational and managerial efficiency. (d) The proposed amalgamation and vesting of Transferor Company into Transferee Company, with effect from the Appointed Date, is in the best interests of the shareholders, creditors, employees of the Transferor Company, the Transferee Company and all concerned, as it would enable a focused business approach for the maximization of benefits to all stakeholders and for the purposes of synergies of business. (e) The Transferee Company undertakes to engage all employees of the Transferor Company No. 5 as are determined under the Scheme of Amalgamation, as being substantially engaged in the applicant Company and who are in the employment of the Transferor Company No. 5 as on the Effective Date as has been mentioned in Clause 1.9 of Part-I of the Scheme of Amalgamation. The Transferee Company undertakes to continue to abide by any agreement/settlement entered into by the Transferor Company No.5 in respect of the Permanent Employees of Transferor Company No.5. Upon the Scheme coming into effect, the accounts of the employees, who are employed by the Transferor Company No.5, relating to the Provident Fund, Gratuity Fund and Pension and/or Superannuation Fund and any other Fund, shall be identified, determined and transferred to the respective funds of the Transferee Company and the employees shall be deemed to have become members of such trusts/funds of the Transferee Company. (f) In consideration for the merger of the Transferor Company No. 5 with the Transferee Company, the Transferee Company shall, without any further payment, issue and allot the' shares to each member of the Transferor Company No. 5 as follows: Transferee Company shall issue and allot to the equity shareholders of Transferor Company No. 5 and whose name appears in the Register of Members of Transferor Company No.5 as on the Record Date, his/her heirs, executors, administrators or the successors-in-title, as the case may be, 34 (Thirty Four) Equity Shares of the face value of Re. 101- each of Transferee Company credited as fully paid-up, for every 10 (Ten) Equity Shares of the face value of Rs. 101- each of Transferor Company No. 5.;