V.P. Singh, Member - (1.) This Company Petition has been filed under section 58, 59, 241, 242 and 244 of the Companies Act, 2013.
(2.) Brief facts of the case are that the petitioner No. 1 and respondent No. 2 are the subscribers, shareholders and promoter directors of the respondent No. 1 company. The respondent No. 2 looks after the factory operations of the company at Ranchi and the petitioner No. 1 looks after the administration, sales and marketing, exports and imports of the company at Kolkata. The authorised share capital of the company, Chhotonagpur Rope Works Pvt. Ltd. (hereinafter referred to as the company) is Rs. 2 crores divided into 2 lakhs equity shares of Rs. 100/- each. Total issued, subscribed and paid up share capital of the company is Rs. 2 crores divided into two lakhs equity shares of Rs. 100/- each.
(3.) The company carries on the business of manufacturing of ropes and core ropes of various natural and synthetic fibres and raw materials such as jute, manila, sisal, polyester, nylon, cotton, high and low density polyethylene etc, these ropes and core ropes are used in various industries around the world.;