- (1.) Refer to order pronounced on 16- October, 2017 by NCLT, Mumbai Bench Mumba'' the apphcant company and its Authorised Representafve namety Kumudini Bhalerao. Practising Company Secretary have paid/remitted total amount of 20,000/- p Twenty Thousand Only) through four Demand Drafts beanng No's. 47B.C, 47820, 4782, and
(2.) Corporate Affatr , Mumba'' towards Compound.ng fees. Direction of payment of fine is c mphed w,th. As a resu.t, the offence of violation of Section ,34,3, r w S 44 of the Companies Act, 2013, stood compounded. The Registrar of Companies, Mumbai is hereby directed to give effect of lh, order as provided under Section 441(3Mc) (d) Of the Companies Act,2013
(3.) Ordered Accordingly.;