NOVA IRON AND STEEL LIMITED Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Sections 78 and 100 to 104 of the Companies Act, 1956 (for short 'the Companies Act') by Nova Iron and Steel Limited, (Petitioner company) seeking approval of this Court to the proposed reduction of share capital as resolved by its resolution dated 17.03.2012 (Annexure K).

(2.) THE registered office of the Petitioner Company is situated at village Dagori, Tahsil Belha, District Bilaspur, within the jurisdiction of this Court.

(3.) A copy of the Memorandum and Articles of Association of the Petitioner Company (Annexure B) as well as the last audited balance sheet of the Petitioner Company for the year ended 31.12.2011 (Annexure C) have also been enclosed with the petition.