JUDGEMENT
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(1.) This Application was filed by the Applicants under Section 441 of the Companies Act, 2013, corresponding to Section 621A of the Companies Act, 1956 for the purpose of compounding for violation of provisions of Section 211 of the Companies Act, 1956.
(2.) The averments made in the Company Application are briefly described hereunder:
(3.) The Company GMR Sports Private Limited was incorporated under the Companies Act, 1956 on 19 February 2008 vide Certificate of Incorporation No. U92410KA2008PTC051176. The Registered office of the Company is situated at No. 25/1, Skip House, Museum Road, Bangalore-560025.;
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