Full Judgment Text
IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment reserved on:08.12.2016
Judgment pronounced on:19.12.2016
CO.PET. 654/2016
IN THE MATTER OF:-
GIESECKE & DEVRIENT INDIA PRIVATE LIMITED
…Petitioner/Demerged Company
AND
GIESECKE & DEVRIENT MS INDIA PRIVATE LIMITED
…Petitioner/Resulting Company
Through: Mr. R. Jawahar Lal and Mr.
Sanjeev Jain, Advocates for the
Petitioners.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
J U D G M E N T
SIDDHARTH MRIDUL, J .
1. This joint Petition filed has been filed under Sections 391(1), 393 and
394 read with Sections 100 to 103 of the Companies Act, 1956 (hereinafter
referred to as the ‘Act’) by the Petitioners seeking sanction of this Court to
the proposed Scheme of Arrangement and Demerger (hereinafter referred to
CO.PET. 654/2016 Page 1 of 1
as the ‘proposed scheme’) between Giesecke & Devrient India Private
Limited (hereinafter referred to as the ‘Demerged Company’) and Giesecke
& Devrient MS India Private Limited (hereinafter referred to as the
‘Resulting Company’).
2. The registered offices of the Petitioners are situated at National Capital
Territory of Delhi and therefore, this Court has the necessary jurisdiction to
adjudicate the present petition.
3. The Demerged Company was originally incorporated under the Act, on
21.06.2001,with the Registrar of Companies, Maharashtra at Mumbai under
the name and style of Giesecke & Devrient (India) Private Limited.
Thereafter, the Demerged Company shifted its registered office from the
State of Maharashtra to NCT of Delhi and obtained a certificate, dated
22.06.2004, in this regard from the Registrar of Companies, NCT of Delhi &
Haryana at New Delhi. Thereafter, the Demerged Company changed its name
to its present name and obtained a fresh certificate of incorporation dated
05.08.2005, in this regard.
4. The present authorized share capital of the Demerged Company is
Rs.3,10,00,000/- divided into 3,10,000 equity shares of Rs.100/- each. The
issued, subscribed and paid-up share capital of the Demerged Company is
Rs.2,16,16,000/- divided into 2,16,160 equity shares of Rs.100/- each.
CO.PET. 654/2016 Page 2 of 2
5. TheResulting Company was incorporated under the Companies Act,
2013, on 17.03.2016 with the Registrar of Companies, NCT of Delhi and
Haryana at New Delhi.
6. The present authorized share capital of the Resulting Company is
Rs.3,10,00,000/- divided into 3,10,000 equity shares of Rs.100/- each. The
issued, subscribed and paid-up share capital of the Resulting Company is
Rs.1,00,000/- divided into 1,000 equity shares of Rs. 100/- each.
7. Copies of the Memorandum and Articles of Association of the
Petitioners have been filed on record with the joint application, being
Company Application (M) no.70 of 2016, earlier filed by the Petitioners. The
audited financial statements, as on 31.03.2015, of the Demerged Company
alongwith the report of the auditors, have also been duly filed. The same are
on record. It has been submitted on behalf of the Petitioners, that since the
Resulting Company has been recently incorporated, therefore, its accounts
have not been audited and a copy of the unaudited accounts of the Resulting
Company, as on 31.03.2016, have been placed on record.
8. A copy of the proposed scheme has been placed on record and the
salient features thereof have been incorporated and detailed out in the present
petition. It has been submitted on behalf of the Petitioners that the proposed
scheme, inter alia , provides for demerger of the Mobile Security Business of
CO.PET. 654/2016 Page 3 of 3
the Demerged Company and its merger into the Resulting Company. It is
claimed that the proposed demerger would provide focused attention for
growth of the Mobile Security Business and attract required investments for
growing that business. It is further claimed that the proposed scheme is
expected to bring in greater business focus and enhance shareholders' value.
9. So far as the share exchange ratio is concerned, the proposed scheme
provides that, upon coming into effect of the proposed scheme, the Resulting
Company shall issue and allot equity shares to the shareholders of the
Demerged Company in the following ratio:
"01 equity share of Rs.100/- each of the Resulting
Company, credited as fully paid up, for every 01 equity
share of Rs.100/- each held in the Demerged Company."
10. It has been averred on behalf of the Petitioners that there are no
proceedings pending against them, as on the date of filing of the present
petition, under Sections 235 to 251 of the Act (including their corresponding
sections of the Companies Act, 2013).
11. The Board of Directors of the Petitioners in their separate meetings held
on 22.03.2016, have unanimously approved the proposed scheme. Copies of the
resolutions passed at the meetings of the Board of Directors of the Petiitoners
have been placed on record.
CO.PET. 654/2016 Page 4 of 4
12. To recapitulate, the Petitioners had in the earlier round filed Company
Application (M) no.70 of 2016, whereby a prayer was sought to dispense with
the requirement of convening the meetings of their equity shareholders, secured
and unsecured creditors to consider and, if thought fit, approve, with or without
modification, the proposed scheme. This Court, vide order dated 19.07.2016,
allowed the said application and dispensed with the requirement of convening
and holding the meetings of the equity shareholders, secured and unsecured
creditors of the Petitioners.
13. The Petitioners have thereafter filed the present petition, seeking sanction
to the proposed scheme. Vide order dated 03.08.2016, notice in the present
petition was directed to be issued to the Regional Director, Northern Region.
Furthermore, citations were directed to be published in the Delhi Edition of the
newspapers, namely, “Statesman” (English) and in “Jansatta” (Hindi). Affidavit
of service and publication, dated 20.09.2016, has been filed by the Petitioners,
showing compliance regarding service on the Regional Director and also
regarding publication of citations in the aforesaid newspapers. Copies of the
newspaper clippings, regarding publication carried out on 13.09.2016 have also
been filed alongwith the said affidavit.
14. In response to the notices issued in the present petition, Mr. Narendra
Kumar Bhola, Regional Director, Northern Region, Ministry of Corporate
CO.PET. 654/2016 Page 5 of 5
Affairs has filed his report by way of affidavit, dated 01.12.2016, not raising
any objection to the proposed scheme. However, the Regional Director has
stated therein that a valuation report with respect to how the ‘Mobile Security
Business’ of the Demerged Company is being segregated from their ‘Bank
Note Business’, carried out in pursuance of the Reserve Bank of India’s ‘Clean
Note Policy’, has not been furnished. In this behalf, it is stated therein that the
Regional Director is seeking comments of the Reserve Bank of India. Further,
by way of said affidavit dated 01.12.2016, it is prayed for by the Regional
Director that the Petitioners may be directed to furnish their post demerger
financial statements.
15. In response to the aforementioned observations of the Regional Director,
the Demerged Company has filed a rejoinder by way of an affidavit, dated
03.12.2016, of Mr. Ujjwal Chakraborty. It has been stated in the said affidavit
dated 03.12.2016 that, the ‘Bank Note Business’ of the Demerged Company is
only related to trading of Currency Verification and Processing Systems
(“CVPS”) and annual maintenance thereof, and is not related to the handling of
currency notes. It is further stated that, the business of trading in such CVPS
machines is freely permissible, and does not require any prior approval and/or
is not a restricted activity by the Reserve Bank of India. It is further stated that,
by way of proposed scheme, demerger is only being sought of the ‘Mobile
CO.PET. 654/2016 Page 6 of 6
Banking Business’ of the Demerged Company and not the ‘Bank Note
Business’ thereof, which will not be affected in any manner whatsoever, and
that the valuation report with respect to the segregation of the same has already
been filed by the Petitioners with the Regional Director as part of the
Petitioner’s response to Regional Director’s letter no.6/137/T-1/2016/5130,
dated 29.09.2016. The Petitioners have also filed their provisional post
demerger financial statements as Annexure-3 to the said affidavit dated
03.12.2016. In view of the aforesaid, the observations made by the Regional
Director stands satisfied.
16. No objection has been received to the proposed scheme from any other
party. The Petitioners, vide separate affidavits dated 07.12.2016, have
submitted that no objection has been received to the proposed scheme, pursuant
to the citations published in the newspapers on 13.09.2016.
17. Considering the approval accorded by the equity shareholders and
creditors of the Petitioners to the proposed scheme and the affidavit filed by the
Regional Director, Northern Region not raising any objection to the proposed
scheme, there appears to be no impediment to the grant of sanction to the
proposed scheme. Consequently, sanction is hereby granted to the proposed
scheme. The Petitioners will comply with the statutory requirements in
accordance with law. Upon the sanction becoming effective from the appointed
CO.PET. 654/2016 Page 7 of 7
date of the proposed scheme i.e. 01.04.2016, the Demerged Undertaking (as
defined in the proposed scheme) of the Demerged Company shall stand merged
in the Resulting Company.
18. A certified copy of the order, sanctioning the proposed scheme, be filed
with the ROC within 30 days from the date of receipt of the same.
19. Notwithstanding the above, if there is any deficiency found or, violation
committed qua any enactment, statutory rule or regulation, the sanction granted
by this Court to the scheme will not come in the way of action being taken,
albeit , in accordance with law, against the concerned persons, directors and
officials of the Petitioners.
20. It is made clear, that this order shall not be construed as an order granting
exemption, inter alia, from, payment of stamp duty or, taxes or, any other
charges, if, payable, as per the relevant provisions of law or, from any
applicable permissions that may have to be obtained or, even compliances that
may have to be made, as per the mandate of law.
21. The representative of the Regional Director, Northern Region prays that
costs of at least Rs.1,00,000/- should be paid by the Petitioners keeping in view
the fact that the matter has involved examination of extensive records. Learned
counsel for the Petitioners states that the same is acceptable to him. The
Petitioners shall deposit a sum of Rs.1,00,000/- by way of costs, in the Delhi
CO.PET. 654/2016 Page 8 of 8
High Court Bar Association Lawyers Social Security and Welfare Fund, New
Delhi.
22. Consequently, the petition is allowed in the aforesaid terms and is
accordingly disposed of.
SIDDHARTH MRIDUL, J
DECEMBER 19, 2016
ap/dn
CO.PET. 654/2016 Page 9 of 9
Judgment reserved on:08.12.2016
Judgment pronounced on:19.12.2016
CO.PET. 654/2016
IN THE MATTER OF:-
GIESECKE & DEVRIENT INDIA PRIVATE LIMITED
…Petitioner/Demerged Company
AND
GIESECKE & DEVRIENT MS INDIA PRIVATE LIMITED
…Petitioner/Resulting Company
Through: Mr. R. Jawahar Lal and Mr.
Sanjeev Jain, Advocates for the
Petitioners.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
J U D G M E N T
SIDDHARTH MRIDUL, J .
1. This joint Petition filed has been filed under Sections 391(1), 393 and
394 read with Sections 100 to 103 of the Companies Act, 1956 (hereinafter
referred to as the ‘Act’) by the Petitioners seeking sanction of this Court to
the proposed Scheme of Arrangement and Demerger (hereinafter referred to
CO.PET. 654/2016 Page 1 of 1
as the ‘proposed scheme’) between Giesecke & Devrient India Private
Limited (hereinafter referred to as the ‘Demerged Company’) and Giesecke
& Devrient MS India Private Limited (hereinafter referred to as the
‘Resulting Company’).
2. The registered offices of the Petitioners are situated at National Capital
Territory of Delhi and therefore, this Court has the necessary jurisdiction to
adjudicate the present petition.
3. The Demerged Company was originally incorporated under the Act, on
21.06.2001,with the Registrar of Companies, Maharashtra at Mumbai under
the name and style of Giesecke & Devrient (India) Private Limited.
Thereafter, the Demerged Company shifted its registered office from the
State of Maharashtra to NCT of Delhi and obtained a certificate, dated
22.06.2004, in this regard from the Registrar of Companies, NCT of Delhi &
Haryana at New Delhi. Thereafter, the Demerged Company changed its name
to its present name and obtained a fresh certificate of incorporation dated
05.08.2005, in this regard.
4. The present authorized share capital of the Demerged Company is
Rs.3,10,00,000/- divided into 3,10,000 equity shares of Rs.100/- each. The
issued, subscribed and paid-up share capital of the Demerged Company is
Rs.2,16,16,000/- divided into 2,16,160 equity shares of Rs.100/- each.
CO.PET. 654/2016 Page 2 of 2
5. TheResulting Company was incorporated under the Companies Act,
2013, on 17.03.2016 with the Registrar of Companies, NCT of Delhi and
Haryana at New Delhi.
6. The present authorized share capital of the Resulting Company is
Rs.3,10,00,000/- divided into 3,10,000 equity shares of Rs.100/- each. The
issued, subscribed and paid-up share capital of the Resulting Company is
Rs.1,00,000/- divided into 1,000 equity shares of Rs. 100/- each.
7. Copies of the Memorandum and Articles of Association of the
Petitioners have been filed on record with the joint application, being
Company Application (M) no.70 of 2016, earlier filed by the Petitioners. The
audited financial statements, as on 31.03.2015, of the Demerged Company
alongwith the report of the auditors, have also been duly filed. The same are
on record. It has been submitted on behalf of the Petitioners, that since the
Resulting Company has been recently incorporated, therefore, its accounts
have not been audited and a copy of the unaudited accounts of the Resulting
Company, as on 31.03.2016, have been placed on record.
8. A copy of the proposed scheme has been placed on record and the
salient features thereof have been incorporated and detailed out in the present
petition. It has been submitted on behalf of the Petitioners that the proposed
scheme, inter alia , provides for demerger of the Mobile Security Business of
CO.PET. 654/2016 Page 3 of 3
the Demerged Company and its merger into the Resulting Company. It is
claimed that the proposed demerger would provide focused attention for
growth of the Mobile Security Business and attract required investments for
growing that business. It is further claimed that the proposed scheme is
expected to bring in greater business focus and enhance shareholders' value.
9. So far as the share exchange ratio is concerned, the proposed scheme
provides that, upon coming into effect of the proposed scheme, the Resulting
Company shall issue and allot equity shares to the shareholders of the
Demerged Company in the following ratio:
"01 equity share of Rs.100/- each of the Resulting
Company, credited as fully paid up, for every 01 equity
share of Rs.100/- each held in the Demerged Company."
10. It has been averred on behalf of the Petitioners that there are no
proceedings pending against them, as on the date of filing of the present
petition, under Sections 235 to 251 of the Act (including their corresponding
sections of the Companies Act, 2013).
11. The Board of Directors of the Petitioners in their separate meetings held
on 22.03.2016, have unanimously approved the proposed scheme. Copies of the
resolutions passed at the meetings of the Board of Directors of the Petiitoners
have been placed on record.
CO.PET. 654/2016 Page 4 of 4
12. To recapitulate, the Petitioners had in the earlier round filed Company
Application (M) no.70 of 2016, whereby a prayer was sought to dispense with
the requirement of convening the meetings of their equity shareholders, secured
and unsecured creditors to consider and, if thought fit, approve, with or without
modification, the proposed scheme. This Court, vide order dated 19.07.2016,
allowed the said application and dispensed with the requirement of convening
and holding the meetings of the equity shareholders, secured and unsecured
creditors of the Petitioners.
13. The Petitioners have thereafter filed the present petition, seeking sanction
to the proposed scheme. Vide order dated 03.08.2016, notice in the present
petition was directed to be issued to the Regional Director, Northern Region.
Furthermore, citations were directed to be published in the Delhi Edition of the
newspapers, namely, “Statesman” (English) and in “Jansatta” (Hindi). Affidavit
of service and publication, dated 20.09.2016, has been filed by the Petitioners,
showing compliance regarding service on the Regional Director and also
regarding publication of citations in the aforesaid newspapers. Copies of the
newspaper clippings, regarding publication carried out on 13.09.2016 have also
been filed alongwith the said affidavit.
14. In response to the notices issued in the present petition, Mr. Narendra
Kumar Bhola, Regional Director, Northern Region, Ministry of Corporate
CO.PET. 654/2016 Page 5 of 5
Affairs has filed his report by way of affidavit, dated 01.12.2016, not raising
any objection to the proposed scheme. However, the Regional Director has
stated therein that a valuation report with respect to how the ‘Mobile Security
Business’ of the Demerged Company is being segregated from their ‘Bank
Note Business’, carried out in pursuance of the Reserve Bank of India’s ‘Clean
Note Policy’, has not been furnished. In this behalf, it is stated therein that the
Regional Director is seeking comments of the Reserve Bank of India. Further,
by way of said affidavit dated 01.12.2016, it is prayed for by the Regional
Director that the Petitioners may be directed to furnish their post demerger
financial statements.
15. In response to the aforementioned observations of the Regional Director,
the Demerged Company has filed a rejoinder by way of an affidavit, dated
03.12.2016, of Mr. Ujjwal Chakraborty. It has been stated in the said affidavit
dated 03.12.2016 that, the ‘Bank Note Business’ of the Demerged Company is
only related to trading of Currency Verification and Processing Systems
(“CVPS”) and annual maintenance thereof, and is not related to the handling of
currency notes. It is further stated that, the business of trading in such CVPS
machines is freely permissible, and does not require any prior approval and/or
is not a restricted activity by the Reserve Bank of India. It is further stated that,
by way of proposed scheme, demerger is only being sought of the ‘Mobile
CO.PET. 654/2016 Page 6 of 6
Banking Business’ of the Demerged Company and not the ‘Bank Note
Business’ thereof, which will not be affected in any manner whatsoever, and
that the valuation report with respect to the segregation of the same has already
been filed by the Petitioners with the Regional Director as part of the
Petitioner’s response to Regional Director’s letter no.6/137/T-1/2016/5130,
dated 29.09.2016. The Petitioners have also filed their provisional post
demerger financial statements as Annexure-3 to the said affidavit dated
03.12.2016. In view of the aforesaid, the observations made by the Regional
Director stands satisfied.
16. No objection has been received to the proposed scheme from any other
party. The Petitioners, vide separate affidavits dated 07.12.2016, have
submitted that no objection has been received to the proposed scheme, pursuant
to the citations published in the newspapers on 13.09.2016.
17. Considering the approval accorded by the equity shareholders and
creditors of the Petitioners to the proposed scheme and the affidavit filed by the
Regional Director, Northern Region not raising any objection to the proposed
scheme, there appears to be no impediment to the grant of sanction to the
proposed scheme. Consequently, sanction is hereby granted to the proposed
scheme. The Petitioners will comply with the statutory requirements in
accordance with law. Upon the sanction becoming effective from the appointed
CO.PET. 654/2016 Page 7 of 7
date of the proposed scheme i.e. 01.04.2016, the Demerged Undertaking (as
defined in the proposed scheme) of the Demerged Company shall stand merged
in the Resulting Company.
18. A certified copy of the order, sanctioning the proposed scheme, be filed
with the ROC within 30 days from the date of receipt of the same.
19. Notwithstanding the above, if there is any deficiency found or, violation
committed qua any enactment, statutory rule or regulation, the sanction granted
by this Court to the scheme will not come in the way of action being taken,
albeit , in accordance with law, against the concerned persons, directors and
officials of the Petitioners.
20. It is made clear, that this order shall not be construed as an order granting
exemption, inter alia, from, payment of stamp duty or, taxes or, any other
charges, if, payable, as per the relevant provisions of law or, from any
applicable permissions that may have to be obtained or, even compliances that
may have to be made, as per the mandate of law.
21. The representative of the Regional Director, Northern Region prays that
costs of at least Rs.1,00,000/- should be paid by the Petitioners keeping in view
the fact that the matter has involved examination of extensive records. Learned
counsel for the Petitioners states that the same is acceptable to him. The
Petitioners shall deposit a sum of Rs.1,00,000/- by way of costs, in the Delhi
CO.PET. 654/2016 Page 8 of 8
High Court Bar Association Lawyers Social Security and Welfare Fund, New
Delhi.
22. Consequently, the petition is allowed in the aforesaid terms and is
accordingly disposed of.
SIDDHARTH MRIDUL, J
DECEMBER 19, 2016
ap/dn
CO.PET. 654/2016 Page 9 of 9