LUCKY VALLEY INVESTMENTS AND HOLDINGS LIMITED Vs. NIL

JUDGEMENT

(1.) THE petition having been advertised in the newspaper, there are no objections or rather respondents present. The petitioner -Company was incorporated on 18.07.1955 under the Companies Act, 1913. The registered office of the petitioner is at Bangalore. Article 67 of the Company's Articles of Association authorizes the company to reduce its share capital in any way and in particular, by paying off any paid -up share capital which is in excess of the wants of the company.

(2.) BY a special resolution of the company passed in accordance with Section 189 of the Companies Act, 1956 at an Extra -ordinary General Meeting held on 09.10.2013, it was resolved as follows: