- (1.) The Petition was originally filed before Company Law Board, Southern Region, Chennai and further consequent upon the establishment of National Company Law Tribunal Bench at Bengaluru, the said case was transferred to this Tribunal on abolition of Company Law Board, Southern Region, Chennai Bench. The Petition was numbered as T.P. No. 288/2016. This petition is filed under section 621A of Companies Act, 1956 for compounding of offence for violation of section 96 of Companies Act, 2013 punishable under section 168 of the Companies Act, 1956 which is corresponding to section 99 of the Companies Act, 2013.
(2.) Averments in the petition in brief is that, 1st Applicant is a company incorporated with name and style of "CONTROL4 INDIA PRIVATE LIMITED" on 20/11/2012 under the provision of the Companies Act, 1956 as private company limited and its registered office is situated at World Trade Centre, No. 204, 2nd Floor, Brigade Gateway Road, 26/1, Dr. Rajkumar Road, Malleswaram (W) Bangalore-56055.
(3.) The main objects of the company is to carry on the activities in India or elsewhere, of providing field engineering support, technical support, marketing support etc., The present activity of the company is engaged in personalized automation and control solutions etc.,;