- (1.) This Company Petition was originally filed before the Company Law Board, Southern Region, Chennai, and numbered as CP No. 83/2013. Consequent upon establishment of National Company Law Tribunal, CP No. 83/2013 was transferred to this Tribunal as Company Law Board, Southern Region, Chennai, was abolished. The Company Application was renumbered as TP No. 54/2016 on the file of this Tribunal.
(2.) This application was filed under Section 397/398 of Companies Act, 1956, hereinafter referred to as an Act alleging certain acts of oppression and mismanagement in the affairs of the first respondent company, Anotech Engineers Pvt. Ltd. This application is filed by the two applicants viz., Smt. Namrata Tirumale and Nabhania Tirumale, who is minor, represented by her mother, the first petitioner. The first petitioner is the shareholder in the first respondent company.
(3.) The averments in the petition in brief are described hereunder.;