IN RE: MBM LIMITED Vs. STATE

JUDGEMENT

(1.) IN this petition filed under Sections 100 -104 of the Companies Act, 1956 (for short, 'the Act'), duly supported by affidavit, the petitioner -Company seeks confirmation of reduction of share capital.

(2.) IT is stated by the learned counsel for the petitioner company that the petitioner company is registered under the Act and its registered office is situated at Mohali (Punjab), within jurisdiction of this Court.

(3.) THE main objects of the petitioner company are detailed in Memorandum and Articles of Association annexed with the petition at Annexure P -1.