IN RE Vs. ACE CREATIVE LEARNING PRIVATE LIMITED

JUDGEMENT

(1.) This Company Application has been filed on behalf of the Applicant Company under Section 66 of the Companies Act, 2013 read with National Company Law Tribunal (Procedure for Reduction of Share Capital of the Company) Rules, 2016 for the purpose of confirmation of reduction of its share capital in pursuance of the Special Resolution dated 26th April, 2017 passed by the Petitioner Company.

(2.) The averments made in the Company Petition are briefly described hereunden.

(3.) The Petitioner Company seeks an order for confirmation of reduction of its share capital.