Bikki Reveendra Babu, Member - (1.) The petitioner claiming to be entitled to 25% of the issued subscribed and paid up share capital of the first respondent company has filed this petition alleging that by issue and allotment of further shares his percentage of shareholding of 25% has gone down to insignificant percentage of 8.33% by the respondent Nos. 2 and 3.
(2.) Respondent No. 1 is a company incorporated on 29th August, 2002 under the provisions of the Companies Act, 1956 having its registered office at Ahmedabad of Gujarat State.
(3.) Authorised and subscribed share capital of the respondent company is Rs. 3,00,000/- divided into 30,000 equity shares of the face value of Rs. 10/- each.;