Ch. Mohd Sharief Tariq, Member - (1.) Heard the Counsel appearing for the Petitioner and perused the record placed on the case file.
(2.) Under consideration is an Application filed under Section 66 (1) of the Companies Act, 2013 for confirming the reduction of share capital which was filed before this Bench on 22.05.2017.
(3.) The Applicant Company has made prayers as follows :- a) That the reduction of capital resolved on by the special resolution set out in paragraph 8 above be confirmed; b) That to this end all directions necessary and proper be made and given; c) That the proposed minute be approved; and d) That such further or other orders be made in the premises as to the Tribunal shall deem fit.;