ANSYS SOFTWARE PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS is an application filed under section 391 of the Companies Act, 1956 ('the Act' for short), praying for the following reliefs :

(2.) ON the application being moved before this court, notices had been ordered to be issued to the Regional Director of the Department of Company Affairs. The Regional Director is represented by Sri A. S. Bopanna, learned standing counsel who submits that at this stage of the proceedings, the Regional Director has nothing to add.

(3.) THERE are two shareholders and one creditor and Sri Shreyas Jayasimha, learned counsel who has entered appearance on behalf of the shareholders and the creditor submits that the creditor also happens to be a shareholder, who holds 99 per cent, of the shareholding of the company.