IN RE: RAMPGREEN SOLUTIONS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS petition under Sections 100 to 105 of Companies Act, 1956 and other applicable provisions of the Companies Act, 2013 read with Companies (Court) Rules, 1959 has been filed by M/s. Rampgreen Solutions Private Limited (hereinafter referred to as the 'petitioner company') for confirming the reduction of its issued, subscribed and paid -up share capital.

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

(3.) THE authorized share capital of the petitioner company, as on 31st March, 2014, was Rs.3,25,00,000/ - divided into 32,50,000 equity shares of Rs.10/ - each. The issued, subscribed and paid -up share capital of the company was Rs.2,02,07,990/ - divided into 20,20,799 equity shares of Rs.10/ - each.