IN RE Vs. KATRA HOLDINGS PRIVATE LIMITED

JUDGEMENT

(1.) This Company Petition is filed by the Petitioner Company M/s. Katra Holding Private Limited, Bangalore, under Section 252(3) of the Companies Act, 2016, and praying for restoration of the name of the Company in the Register of Companies.

(2.) The Petitioner Company is a Private Limited Company incorporated in the State of Karnataka on 25.09.2003 under the provisions of the Companies Act, 1956. The Registered Office of the Petitioner Company is at 1134, 1st Floor, 100 Feet Road, HAL 2nd Stage, Bangalore - 560 008, with CIN: U05190KA2003PTC032633. The Authorised Capital of the Petitioner Company is Rs. 1,00,00,000/- (Rupees one crore only) . The issued and paid-up share capital is Rs.84,87,000/- (Rupees eighty four lakhs eighty seven thousand oniy) .

(3.) The main objects of the petitioner company is to promote companies and make investments it its subsidiaries and group companies which.a;e engaged in different business activities like Ayurveda, nutraceutial, leisure and travel services, agri-consulting, marine logistics and services, etc. and to oversee their operations and to provide capital and management and personnel support, wherever required, both in the form of equity and other loans and advances.