Ratakonda Murali, Member - (1.) Originally this Petition was filed before the Hon'ble High Court of Karnataka and it was numbered as Co.P. No. 231/2016. 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. 243/2017.
(2.) This Company Petition was filed on behalf of the Petitioner Company under Section 100-103 of the Companies Act, 1956, praying to confirm the Reduction of Paid-up Equity Share Capital in pursuance of the Special Resolution dated 30th August, 2016 passed by the Petitioner Company.
(3.) The averments made in the Company Petition is briefly described hereunder:- The Petitioner Company was incorporated on 1st December, 2006 under the name and style "OZONE CAPITAL ADVISORS PRIVATE LIMITED in the State of Karnataka. Subsequently, the name of the Company was changed to 03 CAPITAL GLOBAL ADVISORS PRIVATE LIMITED on 20th August, 2009 and obtained Fresh Certificate of Incorporation bearing CIN No. U67190KA2006PTC041085.;