SHAILJA KRISHNA Vs. SATORI GLOBAL LIMITED

JUDGEMENT

(1.) National Company Law Tribunal, Allahabad Bench[NCLT] allowed a company petition[CP. IB No. 107/ND/2013] filed by Mrs. Shailaja Krishna[Appellant] under Ss. 397 & 398 of the Companies Act, 1956[1956 Act] by its judgment and order dtd. 4/9/2018. In appeals thereagainst,[Company Appeal (AT) No. 379/2018] the National Company Appellate Tribunal, Principal Bench at New Delhi[NCLAT] vide its common judgment and order dtd. 2/6/2023 set aside the said judgment and order of the NCLT and allowed two sets of appeals of the respondents. These civil appeals assail the said appellate judgment and order of the NCLAT.

(2.) The first respondent - "Satori Global Limited"[COMPANY] - a private limited company was earlier known as Sargam Exim Private Limited. The COMPANY, incorporated on 13/4/2006, primarily engaged in trading of paper. Sargam Exim Private Limited's transition to Satori Global Limited will unfold as we proceed to narrate the facts.

(3.) At the time of incorporation in 2006, the authorized share capital of the COMPANY was Rs.2.00 crores divided in to 20,00,000 equity shares of Rs.10.00 each. The subscribed and paid-up capital of the COMPANY initially was Rs.3.00 lac divided into 30,000 equity shares of Rs.10.00 each.