- (1.) The Application is filed on behalf of the Applicants under Sec. 621A of Companies Act 1956 before the Company Law Board, Southern Region, Chennai and numbered as C.A. No. 205/2015 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 and renumbered as T.P. No. 156/2016 in this Tribunal. This Application is filed by the Applicants with a prayer to record compounding for violation of provisions of section 314(1) of the Companies Act, 1956.
(2.) The averments in the Company Application are briefly stated hereunder: The 1st Applicant is a company which was incorporated under the Companies Act, 1956 on 23rd March 1998 under the name and style "Omega Hospitals Private Limited" vide Corporate Identity No. U85110KA1998PTC023525. The Registered Office of the company is situated at # Pumpwell Byepass Road, Kankanady, Mangalore-575002.
(3.) The Authorised Share Capital of the Applicant company as per latest Audited Balance Sheet is Rs. 2,10,00,000/- divided into 2,10,000 Equity Shares of Rs. 100/- each and the Paid up Capital is Rs. 1,99,03,800/- divided into 1,99,038 Equity Shares of Rs. 100/-.;