Ratakonda Murali, Member - (1.) This petition is filed by the Petitioner Company under section 2(41) of the Companies Act, 2013 with a prayer to permit the company which is a subsidiary of body corporate registered outside India to follow calendar year (1st January to 31st December) as its financial year for the purpose of aligning of its accounts with its Holding Company in line with global practice.
(2.) The averments made in the Company Application are briefed hereunder:- The Petitioner Company is a Private Limited Company, incorporated under the Companies Act, 1956 on 14th February 2014 under the name and style of "Renesas Electronics India Private Limited" vide CIN No. U51909KA2014FTC073648 and the Registered Office of the Company is situated at 777C, 1st Floor, Above Allen Solley, HAL 2nd Stage, Indiranagar, Bangalore-560038.
(3.) The main objects of the Company is to engage in the business of development, design, import, export, sale, rental, lease, disposal of Semiconductor products and related technology etc., Details of the objects of the Company are mentioned in the Memorandum and Articles of Association of the Petitioner Company.;