CRONUS INVESTMENTS PTE LIMITED REPRESENTED BY ITS DIRECTOR, MS. CHANTAL MARIA CECILIA BLOMMERDE Vs. CALYPSO FOODS PRIVATE LIMITED

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and learned Counsel for the respondent. The petition is filed under Sections 433(e) and (f) of the Companies Act, 1956. It is the case of the petitioner that it is an investment based company at Singapore and the respondent - company is registered and incorporated under the Companies Act, 1956, having its registered office at Hassan, Karnataka. The respondent is engaged in the business of horticulture.

(2.) THE authorised share capital of the respondent - company is Rs. 7,00,00,000/ - divided into 3,60,00,000 equity shares of Re. 1/ - each, amounting to Rs. 3,60,00,000/ - and 34,00,000 preference shares amounting to Rs. 3,40,00,000/ -. The issued, subscribed, and paid -up capital of the respondent is Rs. 3,73,69,511/ - divided into 1,86,19,511 equity shares of Re.1/ - each amounting to Rs. 1,86,19,511/ - and a further 18,75,000 preference shares amounting to Rs. 1,87,50,000/ -.

(3.) NOTICE having been ordered on the petition, the respondent entered appearance and had filed statement of objections.