IN RE Vs. EARTHSTONE HOLDER (TWO) LIMITED

JUDGEMENT

(1.) The applicant company files the present application under Section 14 of the Companies Act, 2013 read with NCLT Rules. 68 and other applicable provisions for seeking its conversion from public limited to private limited company.

(2.) It is stated that the applicant company is a public company with liability limited by shares. It was incorporated under the provision of the Companies Act, 1956 on 29th May, 2008, having its registered office at Hindustan Times House 25, Ashok Nagar Marg, Lucknow.

(3.) It is also stated that the applicant company was originally incorporated as private limited company and once earlier has been converted into a public limited company with the approval of its shareholder and by way of a special resolution passed in extraordinary general meeting of the company on 24th February, 2014. Accordingly, the Registrar of the companies issued a fresh certificate of incorporation to this effect on 15th April, 2014.