IN RE Vs. WIPRO CHANDRIKA LIMITED

JUDGEMENT

(1.) The Petitioner Company has sought the approval of conversion of the Petitioner Company from Public Limited Company to a Private Limited Company in accordance with Section 14 of the Companies Act, 2013.

(2.) The averments made in the petition are as follows:

(3.) The Petitioner Company was originally incorporated on 14th October, 1982 under the name and style of "Wipro Prosper Limited" in the State of Karnataka. Subsequently on 26th February, 2004 the name of the company was changed to "Wipro Chandrika Limited". The Registered Office of the Petitioner Company is situated at Doddakanneli, Sarjapur Road, Bengaluru-560035