DAILY BREAD GOURMET FOODS (INDIA) PRIVATE LIMITED REPRESENTED BY ITS COMPANY SECRETARY MRS. MADHUMATHI JOSHI Vs. NIL

JUDGEMENT

(1.) THIS petition is filed under Section 101 of the Companies Act, 1956 for confirming the reduction of share capital of Daily Bread Gourmet Foods (India) Private limited.

(2.) THE Petitioner Company was incorporated under the Companies Act, 1956 on 25th April 2003 in the name of CCD Daily Bread Private Limited and further name was changed to Daily Bread Gourmet Foods (India) Private Limited, which is evidenced by the fresh Certificate of Incorporation issued on 29 -12 -2006 by the Registrar of Companies. Bangalore, Karnataka. The certificate to this effect has been produced by the Petitioner at Annexure -A.

(3.) THE Petitioner company is limited by shares; The authorised share capital of the company as on the date is Rs. 60,00,00,000/ - (Rs. Sixty Crores only) consisting of 6,00,00,000 (Six Crores only) Equity Shares of Rs. 10/ - (Rs. Ten) each and the issued, subscribed and paid up share capital of the company is Rs. 51,68,14,180/ (Rs. Fifty One Crores Sixty Eight Lakhs Fourteen Thousand One Hundred and Eighty Only) consisting of 5,16,81.418 (Five Crores Sixteen lakhs Eighty One Thousand Four Hundred and Eighteen only) Equity Shares of Rs. 10/ - (R3. Ten) each fully paid.