Bikki Raveendra Babu, Member - (1.) Petitioners No. 1 to 3, claiming to be Directors of Kamran Kapadia Land Developers Pvt. Ltd., filed Company Petition No. 131 of 2016 before the Hon'ble High Court of Gujarat under Section 560 sub-section (6) of the Companies Act, 1956 seeking restoration of the name of M/s. Kamran Kapadia Land Developers Pvt. Ltd., against the Registrar of Companies, Gujarat ("ROC") for short.
(2.) During the pendency of the said Company Petition before the Hon'ble High Court of Gujarat, Abdul Wahab Durab Shah filed Company Application No. 347 of 2016 raising objections for restoration of the name of M/s. Kamran Kapadia Land Developers r Pvt. Ltd., in the Register of Companies maintained by the ROC, Gujarat. Company Petition No. 131 of 2016 along with Company Application No. 347 of 2016 were transferred from Hon'ble High Court of Gujarat to this Tribunal in view of Rule 3 of the Companies (Transfer of Pending Proceedings) Rules and by virtue of the order of the HonTDle High Court of Gujarat dated 10.3.2017.
(3.) This Tribunal renumbered Company Petition No. 131 of 2016 as TP No. 61 of 2017' and Company Application No. 347 of 2016 as TP No. 61-A of 2017'.;