Ch. Mohd. Sharief Tariq, Member - (1.) Under adjudication is CP No. 100 of 2011 that came to be filed before the Company Law Board, Chennai, under Sections 111, 397, 398, 402, 406 read with Schedule XI and other relevant provisions of the Companies Act, 1956. The same has been transferred to this Bench and renumbered as TCP 234 of 2016.
(2.) The Petitioner is Mr. Ayoli Abdulla and there are four Respondents in the Company Petition. The 1st Respondent is M/s. Meezan Realtors Private Limited, a company incorporated on 25th August 2003 with Registrar of Companies at Calicut (Kerala) having its registered office at No. 5/34, 2nd level, Galleria Trade Centre, Puthiyara P.O., Mavoor Road, Calicut, Kerala-673004.
(3.) The authorised capital of the company is Rs. 1,00,000/- divided into 1000 equity shares of Rs. 100/- each. The main object of the company is to carry on business of construction, building, remodelling, repairing and dealing in building houses, cottages, properties, estates, resorts and commercial complexes. The Petitioner and one Mr. Salaudin Nalakath are the subscriber to the Memorandum of Association of the 1st Respondent company and were appointed as the first Directors under Article 28 of the Articles of Association of the company. The Petitioner holds 500 equity shares of Rs. 100/- equivalent to 50% of the issued capital of the 1st Respondent company.;