USHAKIRON MOVIES LIMITED Vs. REGISTRAR OF COMPANIES, HYDERABAD

JUDGEMENT

(1.) The present Company Petition bearing CP.No.201/14/HDB/ 2017 has been filed by Ushakiron Movies Limited on 31.08.2017 inter-alia praying this Bench to confirm the alteration of the Petitioner Company into a Private Limited Company along with the alteration of Name Clause in the Memorandum of Association and Articles of Association of the Company from "Ushakiron Movies Limited" to Ushakiron Movies Private Limited".

(2.) The Petitioner Company was originally incorporated as a Private Limited Company as "Ushakiron Movies Private Limited" on 07.09.1987. Thereafter, it was decided to convert into Public Limited Company by passing Special Resolution at the Extra Ordinary General Meeting of the Members of the Company held on 05.09.1996 and changed as "Ushakiron Movies Limited" (Unlisted Public Company) and Fresh Certificate of Incorporation was issued by the RoC, Andhra Pradesh dated 11.10.1996.

(3.) The Petitioner Company is engaged in the business of providing pre and post production facilities for Film and Television and constructed an integrated huge film city complex near Hyderabad known as "Ramoji Film City" in which film shootings, theme parks, gardens and other amusement attractions etc. were developed.