Bikki Raveendra Babu, Member - (1.) This petition is filed under section 241, 242 and 243 of the Companies Act, 2013 by M/s. Power Finance Corporation Limited being aggrieved by the acts of oppression, mismanagement committed by Respondent No. 2 to 10 in the affairs of M/s., Shree Maheshwar Hydel Power Corporation Ltd., (Here in after called as first respondent Company).
(2.) First Respondent Company is a company incorporated under the provision of the companies Act, 1956. The registered office of first respondent company is at Abhayanchal Parisar, Post Mandaleshwar, Mandaleshwar-451221, Madhya Pradesh.
(3.) The main objects of the first respondent company are to generate, develop, accumulate, distribute, buy, sale, transmit and or otherwise deal in all forms of energy including electricity power in any type of ideal power, gas, coal, light and to undertake all forms of construction activity for this purposes etc.;