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Judgment
Sr. No.,TRANSFEROR COMPANY,"M/S LUIT VALLEY ENTERPRISES
PVT. LTD.
A1.
A2
A3
A4
A5.
A6.","TRANSFEROR COMPANY
 Incorporation
 CIN
PAN
Registered
Office Shares","9th day of September,1985
U55101AS1985PTC002431
AAACL4724B
Holding No 5/1288 Ward No 5, Ranu
Singh Road, Tezpur- 784001, Sonitpur,
Assam
 Authorized Share Capital is
Rs.40,00,000/- and Issued, Subscribed
and Paid-up Capital is Rs.32,00,000/-
· To establish and carry on business
of hotels, restaurants, refreshment,
rooms, tea, rooms, cafes,milk and snack
bar. Â
· To act as caterers and contractors
as bakers, confectioners, tabacco, milk
and butter seller, dairymen, grocers,
farmers, Ice merchant etc.
· To carry on the business of
providing boarding and lodging
houses, hotels, savers, bear houses
and lincensed wine, beers and spirit
Merchants. Â
· To purchase or otherwise acquire
any land, building or premises and to
turn into accounts, develop, improve,
alter, demolish or let out for the
purpose of carrying on the business of
Hotel.
Name,DIN,Address
Hiteswar Baruah,01157669,"Prabhu Nibash Sarumataria Hengerabri Guwahati-06
Assam, India
Mihir Kumar,01157562,"CK Agarwal Road, Chenikuthi, Guwahati-03, Assam,
India
Ranjan Kumar Deka,01157216,"Narengi, Guwahati, Assam, India
Dharani Dhar Baruah Â,02094968,"Nemcare Hospital, Bhangagarh, Guwahati781005,
Assam ,India
Pallabi Saikia,07291622,"Tezpur,Assam, India
Particulars,FY 2019-20(Rs.),FY 2018-19(Rs.)
Authorized share capital,"40,00,000.00","40,00,000.00
Paid up share capital,"32,00,000.00","32,00,000.00
Total assets,"8,831,689.00","8,831,689.00
Total Income / Revenue,0,0
Net Profit/ (Loss) After Tax,"-33,900.00","89,599.00
Sl. No,Particular,Amount (in Rs)
A,Assets,
,Capital WIP,"19,78,18,921
,Long term loan & Advances,"2,95,91,694.00
,Cash & Cash Equivalents,"28,61,086.15
,Other Current Assets,"7,61,090.66
,Total of A,"23,10,32,791
B.,Liabilities,
,Other Current Liabilities,"2,91,454
,Long term Borrowing,"12,67,18,869.01
,Trade Payables,"49,83,481.00
,Total of B,"13,19,93,804
C,Equity value (A-B),"9,90,38,987
D,No. of equity shares,"10,24,672
F,Fair Value per share,97
,Short Term Provision,"31,481
,Long term Borrowing,"50,00,000.00
,Total of B,"1,12,75,191
C,Equity value (A-B),"9,03,71,409
D,No. of equity shares of Rs 100/- each,"32,000
F,Fair Value per share,"2,824
(b) the Registrar of Companies, Guwahati",,
(c) the Income Tax Authorities of the concerned areas;,,
(d) the Official Liquidator, North eastern Region stating that representations, if any, to be made by them shall be made within a period of 30 (Thirty) days from the",,
date of receipt of such notice, failing which it will be deemed that they have no objections to make on the proposed Scheme of Arrangement. The said notices shall be",,
sent to the above Statutory authorities forthwith either by Registered Post or by Speed Post or by Courier or by Hand Delivery at the office of the authorities as,,
required by sub-rule (2) of Rule 8 of the Companies (CAA) Rules, 2016. The aforesaid authorities who desire to make any representation under sub-section (5) of",,
Section 230 shall send the same to this Tribunal with a copy of the same to be sent to the Applicant Companies within a period of 30 (Thirty) days from the date of,,
such service.,,
The Applicants or its Counsels on record shall along with copies of required documents and disclosures required under the provisions of Section,,
230(5) of the Companies Act, 2013 in Form NO.CAA.3 of the Companies (CAA) Rules, 2016 with necessary variations incorporating the directions",,
therein, by sending the same by hand delivery or through special messenger or by registered post or speed post for filing their representation, if any,",,
within 30 days from the date of receipt of the notice with a copy of such representation being sent simultaneously to the Applicant Companies and/or,,
its Counsels. If no such representation is received by the Tribunal within the said period, it shall be presumed that such authorities have no",,
representation to make on the Scheme of Arrangement.,,
Issue advertisement detailing petition under Rule 35 of the NCLT Rules, 2016 not less than fourteen days before the date fixed for hearing in two",,
daily newspapers â€" one in “Sentinel†in English newspaper and the other in “Dainik Agradoot†in local vernacular newspaper to all the,,
stakeholders for final disposal of the petition.,,
The authorized representative of the Applicant Companies or its Counsels shall furnish an affidavit of compliance before three days of the date of,,
next hearing.,,
All the aforesaid directions are to be complied in accordance with the applicable law including forms and formats contained in the Companies,,
(CAA) Rules, 2016 as well as the provisions of the Companies Act, 2013. The undertaking of the authorized representative of the applicants to this",,
effect is accordingly taken on record.,,
With the aforesaid directions/observations, CA (CAA) No.8/GB/2021 is allowed and stands disposed of accordingly.",,