Bikki Raveendra Babu, Member - (1.) This petition is filed by three shareholders of Supriya Prints Private Limited (hereinafter referred to as the first respondent company) alleging certain acts of oppression against the petitioners and mismanagement in respect of the conduct of the affairs of the first respondent company.
(2.) The first respondent company was originally incorporated under the name Aman Prints Pvt. Ltd. on 8th March, 1995 and later the company underwent a change of name as Supriya Prints Private Limited, on 21st July, 2005, Authorised share capital of the first respondent company is Rs. 1,75,00,000/- divided into 17,50,000 equity shares of Rs. 10/- each. Issued, subscribed and paid up share capital of the first respondent company is Rs. 1,75,00,000/- divided into 17,50,000 equity shares of Rs. 10/- each. Registered office of the first respondent company is situated at Plot No. 263 to 266, GIDC, Sachin, Dist. Surat.
(3.) Main objects of the company is to carry on the business as manufacturers, traders, spinners, weavers, processors, importers, exporters, agents and dealers in natural and synthetics and man-made fibre cloth and yarns and cotton, jute etc. etc. as stated in Memorandum of Association.;