Ratakonda Murali, Member - (1.) This Petition was originally filed before the Company Law Board, Chennai, under Section 237 of Companies Act, 1956, which was numbered as CP No. 01/2014. Consequently, upon establishment of National Company Law Tribunal and upon abolition of the Company Law Board, this CP was transferred to this Tribunal from the erstwhile Company Law Board, Chennai and the same was numbered as TP No. 118/2016.
(2.) The averments made in the Company Petition in brief are that, the Respondent No. 1 is a Company which was incorporated on 12.12.1982 with Registration No. 08/04639 in the office of the Registrar of Companies, Karnataka at Bangalore. A copy of the Memorandum and Articles of Association of the Company was produced and marked as Annexure-A/1. The authorised share capital of the Company is Rs. 1,00,000/- divided into 1000 equity shares of Rs. 100/- each.
(3.) The main objects of the Company is to manufacture, import, export, purchase and sell LPG stoves and other appliances in all kinds of varieties and forms.;