K Anantha Padmanabha Swamy, Member - (1.) Under consideration is a company Petition No. CP/78/14(l) /2017 filed by M/s. The South Travancore Plantations Limited (hereinafter called as 'Petitioner Company') under Second proviso of Section 14(1) (b) of the Companies Act, 2013 read with Rule 68 of the National Company Law Tribunal Rules, 2016.
(2.) The Petitioner Company is an Unlisted Public Company, incorporated on 25.05.1943 under The Travancore Companies Act, IX of 1114, having its Registration No: 57 of 1118. The registered office is situated at No. 161, Pioneer Manikandan Buildings, Vadasery, Nagercoil, Kanyakumari Dist-629001in the State of Taminadu.
(3.) The Authorised share Capital of the company is Rs. 15,00,000/- consisting of 1,00,000 Equity Shares of Rs.10/-each and 50,000 Preference Shares of Rs. 10/- each and the issued, subscribed and Paid up share Capital is Rs. 69,2300/-consisting of Rs. 69,230 Equity Shares of Rs.10/- each.;