Ajay Rastogi, J. - (1.) - Instant Company petition (No. 9/2011) has been instituted u/s 100 to 104 of Indian Companies Act, 1956 ('Co. Act) seeking order of the Company Court for reduction of share capital of Rayban Sun Optics India Ltd. (petitioner-Co.).
(2.) The petitioner-Company was originally incorporated under provisions of the Co. Act on May 28, 1990, as a Company Limited by share in the name & style of Bausch & Lomb India Pvt. Ltd., having its registered office at New Delhi. Registered Office was thereafter changed to Plot No. 810-811, Road No. 20, RIICO Industrial Area, Phase II, Bhiwadi (Alwar district) Rajasthan and a certificate of registration under the order of Company Law Board confirming transfer of Registered Office from Delhi to State of Rajasthan was issued by Registrar of Companies, Rajasthan at Jaipur ('ROC, Jaipur).
(3.) However, word 'Private was deleted from name of petitioner-Company U/s 44(2)(b) of Co. Act w.e.f. March 25, 1991; and thereafter by special resolution of Members of petitioner-Company in accordance with section 21 of Co. Act, and upon approval of ROC Jaipur vide ROC/Approval/21/8343/2577 dated 30/04/2001, name of petitioner-Company was changed from 'Bausch & Lomb India Ltd. to 'Rayban Sun Optics India Ltd. and accordingly a fresh Certificate of Incorporation was issued on March 30, 2001.;