S. Vijayaraghavan, Member - (1.) The Company is M/s. Heeral Constructions Private Limited, incorporated as a Private Limited Company under the provisions of the Companies Act, 1956 (hereinafter referred to as the "Act") having its registered office at Gee Gee Minar 23, College Road, Nungambakkam, Chennai 600 006, Tamil Nadu (hereinafter referred to as "the Company").
(2.) The authorized share capital of the Company is Rs. 2,10,00,000/- (Rupees Two Crore Ten Lakhs only) divided into 21,00,000 equity shares of Rs. 10/- each. The issued, subscribed and paid-up capital of the Company is a sum of Rs. 1,00,85,200/- (Rupees One Crore Eighty Five Thousand Two Hundred only) divided into 10,08,520 equity shares of Rs. 10/- each.
(3.) The members of the Board of Directors of the Company are Mr. Gopichand Idandas, Petitioner No. 1 herein, Mr. Sunil Gopichand, Petitioner No. 2 herein, Mr. Sushil G. Duseja, Petitioner No. 4 herein, Mr. Shyam G. Duseja, Respondent No. 2 herein, Mr. Godhardhandas Idandas and Mr. G. Haresh Chand who are not parties to the present proceedings.;