R.P. Nagrath, Member - (1.) This petition has been filed by Mr. Nazir Aftab Haleem the shareholder of M/s Batamaloo Tours & Travels Pvt. Ltd. This company was incorporated on 19.10.2012 with the Registrar of Companies, Jammu & Kashmir with authorised and paid up share capital of Rs. 10,00,000/- divided into 10,000 equity shares of Rs. 100/- each. Annexure-1(colly) is the copy of Memorandum and Articles of Association of the company with which the Certificate of Incorporation has been annexed.
(2.) The main objects of the company are to carry on the business as tourist agents and to facilitate travelling and to provide for tourist and travellers, the provision of convenience of all kinds in the way of through tickets, slipper cars or berths, reserved places, hotel, motel and lodging, accommodation guidance, safe deposits, enquiry bureaus, libraries, reading rooms, baggage transport and other allied services to act as Money Changers, to provide services that may be necessary for the achievement of the and to encourage and to provide the business as package tour operators, daily passenger service operators, tour operators, travel agents, ship booking agents, railway ticket booking agents, airlines ticket booking agents, carrier service agents, courier service agents and all incidental acts and things necessary for the attainment of the foregoing objects.
(3.) The registered office of the company is in Srinagar and, therefore, the matter falls within the territorial jurisdiction of this Tribunal. The petitioner-company has two shareholders and presently the Board of Directors comprises of two directors namely, Mr. Nazim Aftab Haleem and Mr. Mukhtar Ahmad Butt.;