NIRMA LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition is filed under Sections 100 to 103 of the Companies Act, 1956 (the Act) and the petitionerCompany has prayed for the following reliefs:

(2.) THIS Court (Coram: Rajesh H. Shukla, J) passed the following order on 11.09.2013:

(3.) IT may be noted that pursuant to the aforesaid advertisements Shri Bhupendra Champaklal Gandhi, who possesses fifty equity shares and Shri Tejas Sureshchandra Shah, who possesses six equity shares, have filed their objections.