Manorama Kumari, Member - (1.) The petitioners have filed their Company petition under Sections 58 and 59 of the Companies Act, 2013 and under Sections 235, 397, 398, 402, 403, 406 and 407 of the Companies Act, 1956 alleging that the Respondent(s) are dealing with the affairs of the Respondent No. 1, Company, prejudicial to the interest of the petitioner and sought for multiple reliefs under the above mentioned Sections.
(2.) The respondent No. 1, Company was incorporated as a Private Limited Company by shares on 28-12-1994 under the provisions of Companies Act. 1956 under the name and style of Wondermax Supply Private Ltd. and had no business apart from having its only assets of three office units situated at the Ground Floor at 37, Shakespeare Sarani, Kolkata - 700 017.
(3.) As is submitted by the Petitioner's Advocate, the Annual Return of the respondent No. 1, Company filed for the year 2006, as on 28-09-2006, the authorised share capital of the Company as on 28-09-2006 is Rs. 1,00,000/- (Rupees one lakh only) divided into 10,000 equity shares of Rs. 10/- each and the issued, subscribed and paid up share capital of the Company as on 31-03-2013 was Rs. 1,00,000/- (Rupees One lakh) only divided into 1000 equity shares of Rs. 10/- each.;