VISHAL SINGLA Vs. VISHAL LIQUOR PRIVATE LIMITED

JUDGEMENT

(1.) The instant petition was filed by Mr. Vishal Singla one of the shareholder of respondent No.1 company alleging the acts of oppression and mismanagement in terms of Sections 241 to 244 and 246 of the Companies Act, 2013 (for short hereinafter referred as the 'Act') read with NCLT Rules, 2016 (for brevity the 'Rules'). This petition has been filed by moving an application in Form NCLT 1.

(2.) The respondent No.1 company was incorporated on 07.03.2011 with authorized and paid up share capital of Rs. 1,00,000/-. There are only two shareholders of the company, namely, the petitioner and the respondent No.2, who are the real brothers. Both of them are the only directors of the company.

(3.) The main objects of the company are to carry on business of marketing consultancy in all kinds of consumer, commercial and other products etc. Further, to carry on business as brewers, distillers and manufacturers of and merchants and dealer in vinegar, acetic acid, glucose, wines, spirits, beer porter, malt, hops etc. Copy of Memorandum and Articles of Association is at Annexure P-6.