Manorama Kumari, Member - (1.) The instant case is filed by the petitioner along with two others upon the respondent Company along with 4 others under Sections 111, 225, 237, 397, 398, 399, 402, 403, 406 and 407 of the Companies Act, 1956 seeking multiple reliefs as reflected at page No. 39 to 42 (Clause No. 8(a) to 8(w)) as follows: "1. The brief fact of the case is that the Company, namely M/s. Earthic Consultancy Pvt. Ltd. (hereinafter referred to as the Company) was incorporated as Private Limited Co. on 03-02-2010 under the provisions of the Companies Act, 1956. The Registered Office of the said Company is situated at 401, 6th Floor. Adharshila Complex near RBI Patna. Bihar - 800 001."
(2.) The authorised share capital of the company is Rs. 10,00,000 (Ten lacs only) divided into 10,000 Equity shares of Rs. 100/- each and the valid issued/subscribed and paid up share capital of the Company as on 31-03-2013 was 8,00,000 (Eight lacs) divided into 8000 equity shares of Rs. 100/- each.
(3.) The particulars of the shareholding of the petitioners are as follows: "P1 - 2000 equity shares P2 - 2000 equity shares P3 - 2000 equity shares";