Chipita India Private Limited vs Registrar of Companies

Particulars,No. of Shares (Rs.10/- each),% to total,,

Chipita India Cyprus Limited,"7,97,14,844",99.999998,,

 Particulars,Prior to the Scheme coming into effect,,After the implementation of the Scheme,

,"No. of Shares (Rs.10/-

each)",% to total,"No. of Shares (Rs.10/-

each)",% to total

Chipita India Cyprus

Limited","7,97,14,844",99.999998,"6,07,14,844",99.999998

Theodoropoulos

Spyridon",1,0.000001,1,0.000001

Manish Ghia (Nominee

of Chipita India

Cyprus Limited)",1,0.000001,1,0.000001

Total,"7,97,14,846",100.00,"6,07,14,846",100

In terms of the above, the necessary alteration shall be made in the Memorandum of Association by the Petitioner Company for reduction of the",,,,

amount of its share capital and of its shares, the copy of the altered Memorandum of Association and the minutes approved along with the order shall",,,,

be delivered to the RoC by filing the E form INC, within 30 days of the receipt of copy of the Order. Accordingly, the Registry shall prepare an Order",,,,

in FORM No. RSC-6 as per the National Company Law Tribunal (Procedure for Reduction of Share Capital of Company) Rules, 2016 and issue to",,,,

the Applicant.,,,,

Ordered Accordingly. To be consigned to the Records.,,,,

Form of Minutes,,,,

The issued, subscribed and paid-up share capital of M/s Chipita India Private Limited as on 15.05.2019 is henceforth Rs.60,71,48,460/- (Rupees Sixty",,,,

Crores Seventy-One Lakhs Forty-Eight Thousand Four Hundred and Sixty Only) divided into 6,07,14,846 shares of Rs.10/- (Rupees Ten only) each.",,,,