- (1.) These Applications were originally filed before the Company Law Board, Southern Region, Chennai under Section 621A of the Companies Act, 1956 for the purpose of compounding for violation of provisions of Section 297 of the Companies Act, 1956 and it was numbered as C.A. No. 295/2014 and 141/2014. Consequent upon the establishment of National Company Law Tribunal Bench at Bengaluru, the said cases were transferred to this Tribunal on abolition of Company Law Board, Southern Region, Chennai Bench and re-numbered as T.P No. 230/2016 and 125/2016. For the purpose of composition of offences this Tribunal has combined both the Applications for common order.
(2.) The Applicants have filed a Joint Affidavit covering the period of default for which the Applicants filed two separate Applications at the first instance. Therefore, both the applications in T.P No. 230/2016 and 125/2016 connected to Company Application are decided by a common order.
(3.) The averments made in the Company Application are briefly described hereunder:- "The 1st Applicant Company was incorporated under the Companies Act, 1956 on 18th July 2006 under the name and style of Jina Special Steel Works Private Limited vide Registration No. CIN-U27310KA2006PTC039987. The Registered office of the company is situated at Plot No. 39, KIADB Industrial Area Honaga, Belgaum -591113.";