HUNT AND PALMER AIR CHARTER INDIA PRIVATE LIMITED Vs. HUNT AND PALMER AIR CHARTER INDIA PRIVATE LIMITED

JUDGEMENT

(1.) This petition is under section 497(6) of the Companies Act, 1956 (hereinafter as 'the Act') by the petitioner through the Official Liquidator for dissolution of Hunt And Palmer Air Charter India Private Limited.

(2.) The petitioner company was incorporated on 12.08.2010, under the provisions of the Act having corporate identity No.U63040DL2010PTC207019 with the Registrar of Companies, NCT of Delhi having its registered office at L-2A, Hauz Khas Enclave, New Delhi with an authorized Share Capital of Rs. 5,00,000/- and the paid up share capital to be Rs. 4,00,000/-.

(3.) The authorised share capital of the company is Rs. 5,00,000/- divided into 50,000 equity shares of Rs. 10 each. The paid-up capital of the company available on the portal of MCA21 is Rs. 4,00,000/-.