Ashok Kumar Mishra, Member - (1.) Originally this Petition was filed before the Hon'ble High Court of Karnataka and it was numbered as Co.P. No. 273/2016. Subsequently as per Notification No. 1119(E) : MANU /DCAF/0145/2016 dated 7th December 2016 issued by the Ministry of Corporate Affairs, New Delhi, the said case was transferred to this Tribunal and renumbered as T.P. No. 245/2017.
(2.) This Company Petition was filed on behalf of the Petitioner Company under Section 100-104 of the Companies Act, 1956 read with section 52 of the Companies Act, 2013, praying to confirm the Reduction of Equity Share Capital and Securities Premium Account in pursuance of the Special Resolution dated 21st November 2016 passed by the Petitioner Company.
(3.) The averments made in the Company Petition is briefly described hereunder:- The Petitioner Company was incorporated on 17th November 2006 under the name and style "HIPE TRANSPORT VENTURES PRIVATE LIMITED" in the State of Karnataka. Subsequently, the name of the Company was changed to HIPE TRANSPORTATION INFRASTRUCTURE VENTURES PRIVATE LIMITED on 28th September 2007 and obtained Fresh Certificate of Incorporation bearing CIN No. U63031KA2006PTC040981.;