Mohd. Sharief Tariq, Member - (1.) We have heard both the Counsels appearing for the Petitioner and the Objectors, 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 13.02.2017.
(3.) The Applicant Company has made prayers as follows:- a) That the reduction of capital resolved on by the special resolution set out in the paragraph 9d 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 other or further order as shall be just and equitable, having regard to the facts and circumstances of this case and thus render justice.;