BHIKHUBHAI J PATEL AND ORS Vs. HETSHRI DAIRY PVT LTD AND ORS
LAWS(NCLT)-2017-4-27
NATIONAL COMPANY LAW TRIBUNAL
Decided on April 05,2017

BHIKHUBHAI J PATEL AND ORS Appellant
VERSUS
HETSHRI DAIRY PVT LTD AND ORS Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned PCS Mr. Dhiren Dave present for Petitioner. None present for Respondents. Order pronounced in open Court. Vide separate sheet. Hetshri Dairy Pvt. Ltd., hereinafter called as the first respondent company, was registered under the Companies Act, 1956 on 20th September, 1996 having registered office at Bhavnagar.
(2.) Petitioners 1 and 2 are shareholders in the first respondent company. According to petitioners 1 and 2 they are having 2600 shares and 2500 shares respectively, each of the value of Rs. 100/- each.
(3.) It is the case of the petitioners that, paid up share capital of the company is Rs. 25,00,000/- divided into 25000 equity shares of Rs. 100/- each.;


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