IN RE Vs. BURRITO RESTAURANTS PRIVATE LIMITED

JUDGEMENT

(1.) This Company Petition is filed on behalf of the Petitioner Company under Section 66 of the Companies Act, 2013 read with National Company Law Tribunal (Procedure for Reduction of Share Capital of Company) Rules, 2016, praying to confirm the Reduction of Paid-up Equity Share Capital in pursuance of the Special Resolution dated 31st May, 2017 passed at the Extraordinary General Meeting of the Shareholders of the Petitioner Company.

(2.) The averments made in the Company Petition are briefly described hereunder:-

(3.) The Petitioner Company was incorporated on 22nd February, 2012 under the name and style "BURRITO RESTAURANTS PRIVATE LIMITED" in the State of Karnataka and obtained Certificate of Incorporation bearing CIN No. U55101KA2012PTC062658.