HILTON HOTEL MANAGEMENT SERVICES PRIVATE LTD Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed by Hilton Hotel Management Services Pvt Ltd (hereinafter referred to as 'petitioner company') under Sections 100 to 104 of the Companies Act, 1956 ('Act') for confirming the reduction of its share capital.

(2.) THE registered office of the petitioner company is situated at New Delhi, within the jurisdiction of this Court.

(3.) THE authorised share capital of the Petitioner company is Rs.75,00,00,000 divided into 7,50,00,000 equity shares of Rs.10/- each. The issued, subscribed and paid up share capital is Rs.53,37,03,770/- divided into 5,33,70,377 equity shares of Rs.10/- each. The petitioner company is a wholly owned subsidiary of Hilton International Co., USA and the entire share capital of the Petitioner company is held by its parent company and its nominee shareholder.