IN RE Vs. CHEMRING AASIA SERVICES PVT LTD

JUDGEMENT

(1.) The Petitioner M/s. Chemring Aasia Services Private Limited had filed the petition on 15th June, 2017 under Section 66 of the Companies Act, 2013 for Reduction of Share Capital.

(2.) Heard the learned counsel for the Petitioner Company. No objector has come before the Tribunal to oppose the Petition and nor any party has controverted any averments made in the Petition.

(3.) The Counsel for the Petitioner submit that no representation have been received from the Central Government through Regional Director or the Registrar of Companies or the Creditors within the said period, it is therefore presumed that they have no objection to the reduction of share capital.