IN RE Vs. CORPORATE FURNITURE LTD

JUDGEMENT

(1.) Corporate Furniture Limited has filed this application under Section 14 (1) of the Companies Act, 2013 with a prayer to confirm the alteration of "Corporate Furniture Limited" into a Private Limited Company with name "Corporate Furniture Private Limited" and for alteration in the Memorandum and Articles of Association accordingly.

(2.) The facts in brief, that are germane for disposal of this petition, are as follows:-

(3.) The petitioner company was incorporated on 25th June, 2008 as a Public Limited Company. It is stated that since the date of incorporation there is no involvement of public in the shareholding of the petitioner company or in the management of the petitioner company.