IN RE Vs. CONDIS INDIA HEALTHCARE LIMITED

JUDGEMENT

(1.) The above Company Petition came to be filed on 19.10.2017 under Second proviso to Section 14(l) (b) of the Companies Act, 2013, by the Petitioner Company viz., M/s. Condis India Healthcare Limited, for conversion of its status from Public Company to Private Company.

(2.) That the Petitioner Company named above (hereinafter referred to as the 'Company') was incorporated 16th day of February, 2006, as a Private Limited Company having CIN No.U74999KL2006PLC019208 under the name of Condis India Distributors Private Limited under the Companies Act, 1956. Subsequently, the Company's name was changed to Condis India Healthcare Private Limited on 14th November, 2011. Thus, the Company was changed from Private Limited to Public Limited and changed its name to Condis India Healthcare Limited, on 22nd of November, 2011. The current status of the Company is "Public Unlisted Company". The Company's registered office is situated at Mullassery Tower, Ground Floor, Punnen Road, Vandross Junction, Secretariat P.O., Trivandrum - 695 033.

(3.) The authorised Share Capital of the Company is Rs.32,00,00,000/- divided into 3,20,00,000 equity shares of nominal value of Rs.10/- each. The issued, called-up, subscribed and paid-up capital of the Company is Rs.7,51,60,970/- divided into 75,16,097 equity shares of Rs.10/- each.