Rajeswara Rao Vittanala, Member - (1.) The present Company Petition bearing CP NO.212/241/HDB/2017, is filed by M. Ramakrishna Rao & 5 others, U/s 59, 62, 213, 241, 242, 447 & 448 of the Companies Act, 2013, by inter-alia seeking declare acts of the Respondents No. 1 to 12 as acts of oppression and mismanagement; to declare the allotment made by the Company for the year 2013-14, 2014-15 & 2015-16 as illegal, unlawful, void and void ab initio and all the resolutions passed thereat be declared as void ab initio and inoperative, etc.
(2.) Brief facts, leading to filing of present company petition, are as under:- (a) M/s. Vinayaka Cotton Mills Private Limited, the Respondent No.1 Company was incorporated as a Private Limited Company under the Provisions of Companies Act, 1956 on 19.04.1995. The Registered office of the Company is situated at Flat No. 12-5-35/A/9/G-8, Ground Floor, Ballad Estate, Tarnaka, Secunderabad - 500017. (b) The main objects of the company is to carry on the business of cotton ginning, cotton pressing, cotton spinning, hemp and jute spinners, manufacturers of polyster blended yarn and synthetic textiles, etc.
(3.) The case is listed for admission on various dates viz, 04.10.2017, 13.11.2017, 20.11.2017, 30.11.2017, 04.12.2017, 21.12.2017 and today.;