16.It is hereby ordered to confirm the reduction of share capital of Applicant Company by approving the minutes of the EoGM dated 12.07.2017, wherein the members of the Applicant Company resolved to reduce its issued, subscribed paid up share capitalfrom Rs. 41,62.67.090/-divided into 4,16,26,709 equity shares of Rs. 10/-to Rs. 6,24,40,064/-divided into 4,16,26,709 equity shares of Rs. 1.50p each fully paid up by setting off the accumulated losses to the extent of Rs. 6.52 per share and by refunding Rs. 1.98 per equity share upon 4,16,26,709 equity shares.

17.In terms of the above, the necessary alteration shall be made in the Memorandum of Association by reducing the amount of share capital and of its shares accordingly by the Applicant Company. The copy of the altered Memorandum of Association and minute approved along with the Order shall be delivered to the RoC by filing E-form INC-28, within thirty 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.