JUSTRIDE ENTERPRISES LIMITED Vs. STATE

JUDGEMENT

(1.) This petition under Sections 100 to 104 of Companies Act, 1956 and other applicable provisions of the Companies Act, 2013 has been filed by Justride Enterprises 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 petitioner company was originally incorporated under the Companies Act, 1956 on 14th February, 1967 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of Tobu Enterprises Private Limited. The company changed its name to Tobu Enterprises Limited and obtained the fresh certificate of incorporation on 17th December, 1987. The company again changed its name to Justride Enterprises Limited and obtained the fresh certificate of incorporation on 29th November, 2013. The authorized share capital of the petitioner company, as on 31st