IN RE Vs. BELOORBAYIR BIOTECH LIMITED AND ORS

JUDGEMENT

(1.) This Company Application was originally filed before the Company Law Board, Southern Region, Chennai. Consequent upon the establishment of National Company Law Tribunal Bench at Bengaluru, the said case was transferred to this Tribunal on abolition of Company Law Board, Southern Region, Chennai Bench and it was taken on file and numbered as T.P. No. 188/2016.

(2.) The averments in the Company Application filed under section 621A of the Companies Act, 1956 are briefly stated hereunder:-

(3.) The Authorized share capital of the 1st Applicant Company is Rs. 65,00,00,000/- (Rupees Sixty five Crores only) consisting of 1999900 Equity Shares of Rs. 100/- each and 45001000 Compulsory Convertible Preference Shares of 10 each. The paid up share capital of the Company is Rs. 56,29,55,040/- (Rupees Fifty Six Crores Twenty Nine Lakhs Fifty Five Thousand and Forty only) 1129483 Equity Shares of Rs. 100/- each and 45000674 Compulsory Convertible Preference shares of Rs. 10/- each.