Karnataka High Court
Nordson India Private Limited vs Nil on 6 January, 2012
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--§ §' 3% adhesives, sea/ants ans' coatings and ta- rrzarzufacture and prodaice, process, c::or7xz.g3'rff,:;j<«.._T"~-A commercfaffze, formufate, compound, d¢i'§?é1:§,.r1; 2- ' derive, discover, grade; manipulate," '[ promote, pack; repack, exfjratk, . mfx, _; import, export, buy, sell, §uzbo:fésa'le "
turn to account and £0»-fiat és.V_§§gent,r.'V'Z5fg9s'<:¢Vr, concressioriaire, c&f ' s. agen Z} V . _ ' 'srtiickiargst, distributor, ' 2:9/labgva .' V' " ~ _ _ . tréhspezfer, consultant, job w0?5ker*.Qr§.,t§.t/i/érwiss. to deal' in all varisties, _ .. .:}77.ixi'v:1ré»_s," "v _ V ":d6s*Criptiens, specificcj:>i'ic?§7$,* c£3_veraV§3es;_:::*§1'a,ra¢i;eristics and appiir;a'£f%;«ns:r~-V" ' sea/ants and coa_:fngs%""td«:.;::;',¢' gp;:§l1;e_"o'«.. broad range of jndr}str_ia./ products and to do all inE.idental-- "~fl§*ings necessary for the attaiVhr:z7e;7tVof th.e"a.béve objects".
«.11: that fVhé""a'b0ve said petitionebcomgany is the cf Nezfissgé Cerporatizm! USA having a c0'r:z:jgTé%f3t i:9"s§§::TV;up manufacturing facifities of its precincts ., '»i;:vest§§';g_: i-in Mamsfacturéng Sectsr in Erzdia. Tfee rzefding "'Ti§;§.;§'fiismsarégs sraciicafiy Gsrsrzs lQ§':Fs sfiares sf its "*.._ g;;E3s:§¥ar3i ffléiafi Campanga It is furthsr states in the 3/'? X Qrdihary General Meeting; which was held on 28.1.28}.----1_. It is submitted in the petition that the reductiohwet:"eh'a:Ee,¢ capital does not involve the diminution of ah'3é{."iiabil:i't-Qtiehff respect of the unpaid capital. Fu'r't'h'er,. flit there are no creditors to this Compa'r}y;;'_lV_;ihe produced Ahnexures 'H' & 'J' byxthea.l,id§to';:s'"stating '' thereby that there are 'o'fe..yvhatsoev~e't nature as on the date of Resolution:
Summons filing their objections thev.--Deccan Herald, daily newspa'be}* of which has been produced. Inspite of lapse of the statutory pe"i=io'd, .no. objections has been received from any is.ethei:'pa--rtyVvifor reldutttion of paid up share capital. Further! ,.th';sT_»V4he:sf:also dispensed with the notice to the cseaiiers.a2§§c;!as~oer dated 4.11201: in cm :?21;2o1:. 3-'..___V'-Having gjegard to the aforesaid facts; I am of the opinion V.'-V?t;i*:va;»;i:'.:"t,'he Comoahy may be permitted te reduce the share xi""---': vee%bEte% to ee;4.;:e,,e3e;- made as at §1,,e1;S§3 eqzsitgs shares ef €15!» eeehl
3. Accordéngfyg this petition is afiowgd.-_¢:'_"TThe Special Resolution resolving to reduce the hereby confirmed and the proposed mfnsficsj'1:afé'~:::he;fet§j/ approved.
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