- (1.) Application under consideration was filed on 31st May, 2017 by the M/s. Loroux Bio Energies Limited (hereinafter as Applicant) under the provisions of Sec. 14(1) (b) of Companies Act, 2013 (hereinafter as Act) .
(2.) The Representative for the Applicant has sought the relief regarding allowing the Conversion of Applicant Company from Public Limited Company to Private Limited Company.
(3.) The Applicant has made following averments in the Application: 1) The Authorized Share Capital of the Company is I 35,00,00,000/- divided into 3,50.00,000 Equity shares of Rs. 10/- each. 2) The Issued, Subscribed and Paid-up Share Capital of the Company is Rs. 23.62,00,000/- divided into 2,36,20,000/- Equity Shares of Rs. 10/- ( Ten Only) each. 3) The Applicant has complied with the conditions laid down under Rule 68 of NCLT Rules. 2016. 4) The Board of Directors of Applicant have decided in their meeting held on 23rd January. 2017 to convert the Applicant Company "M/s. Louroux Bio Energies Limited" to Private Limited Company by the name and style of "M/s. Louroux Bio Energies Private Limited". 5) Thereafter, at the Extraordinary General Meeting held on 27th February, 2017 at the Applicant Company's registered office at ' Level 6, Gala Impecca, next to Courtyard Marriot. CTS - 29/1, Chakala, A. K. Road, Andheri (E) , Mumbai - 400059, Maharashtra. India', a Special Resolution has been passed for conversion of the Applicant Company from Public Limited Company to "Private Limited Company". All the members were present and have voted in favour of the said conversion.;