ABHAY CHAFEKAR Vs. NEESA LEISURE LTD

JUDGEMENT

(1.) Cp No. 2 of 2017, CP No. 9 to 14 of 2017, CP No. 41 and 42 of 2017, CP No. 58 to 60 of 2017, CP No. 149 to 152 of 2017, and CP No. 196 to 198 of 2017, are the petitions filed by the Deposit holders seeking direction to Neesa Leisure Limited to repay their fixed Deposit amounts with interest as agreed upon.

(2.) Cp No. 11 of 2016 is filed by Neesa Leisure Ltd. seeking extension of time to repay fixed Deposit holders amount as per the repayment specified in the application.

(3.) Neesa Leisure Ltd. is a public Limited Company duly incorporated under the provisions of the Companies Act, 1956 having its registered office at 22, 23 & 24 GIDC Electronic Estate, Sector-25, Gandhinagar, Gujarat. Authorised share capital of the company is Rs. 135,00,000/- divided into 5,30,00,000 equity shares of Rs. 10/- each aggregating to Rs. 53,00,000 and 8,20,000 compulsory convertible preference shares of Rs. 1000/- each aggregating to Rs. 82,00,00,000/-. The paid up share capital of the company is Rs. 107,71,67,660/- divided into 4,17,16,766 equity shares of Rs. 10/- each aggregating to Rs. 41,71,67,660/- and 6,60,000 convertible preference shares of Rs. 1000/- each aggregating to Rs. 66,00,00,000/-.