ANDHRA PRADESH INDUSTRIAL DEVELOPMENT CORPORATION LIMITED Vs. KALYANI AGRO PRODUCTS & INDUSTRIES LIMITED

JUDGEMENT

(1.) The Instant Company Petition bearing No. 1961/111/CB/2009 (TP No. 122/HDB/2016) was initially filed by the Petitioner, Andhra Pradesh Industrial Development Corporation Limited (Hereinafter referred as "APIDC"), on 21-11-2008 before the Hon'ble Company Law Board, Chennai Bench, Chennai. Since the National Company Law Tribunal (NCLT), Hyderabad Bench, has been constituted for the cases pertaining to the States of Andhra Pradesh and Telangana, the case is transferred to the Hyderabad Bench of NCLT, hence, we have taken the case on records of NCLT, Hyderabad Bench and deciding the case.

(2.) The Petitioner is a Government Company u/s. 617 of the Companies Act 1966. The Governor of Andhra Pradesh and his nominee shareholders hold 9,51,889 equity shares of Rs. 1,000/- (Rupees one thousand only) each (98.92%) and the President of India (Ministry of Food Processing Industries, Government of India) holds 10,400 equity shares of Rs. 1,000/- (Rupees one thousand only) each (1.08%).

(3.) Andhra Pradesh Industrial Development Corporation Limited (APIDC) was incorporated on 16th December 1960 as Company, limited by shares, vide Registration No. 01-862 vide CIN No. U74999AP1960SEC000862 with the Registrar of Companies.