Bikki Raveendra Babu, Member - (1.) Mr. Kamlesh Thakorbhai Shah and Mr. Thakorbhai L. Shah, (petitioners 1 and 2 herein), claiming as shareholders of the 3rd respondent-company, have filed this petition under Sections 397 and 398 of the Companies Act, 1956.
(2.) The 3rd respondent-company (hereinafter referred to as "the company") is a company incorporated under the Companies Act, 1956, having its registered office situated at Krishna Inn, Halol-Godhra Road, District Panchmahals.
(3.) The authorised share capital of the company, as on the date of incorporation, was Rs. 10,00,000/- divided into 5000 equity shares of Rs. 100/- each and 5000 unclassified shares of Rs. 100/- each. According to the petitioners, they are holding 2121 and 35 equity shares of the face value of Rs. 100/-, respectively.;