Ashok Kumar Mishra, Member - (1.) The Application was 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 Sections 366 and 210 of the Companies Act, 1956 and it was unnumbered. 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 numbered as T.P. No. 281/2016.
(2.) The averments made in the Company Application are briefed hereunder:- The 1st Applicant Company was incorporated under the Companies Act, 1956 on 24th December 1979 as a Private Limited Company under the name and style of "M/s. C. Krishnaiah Chetty & Sons Private Limited" vide Registration No. CIN U27205KA1979PTC003692. The Registered office of the company is situated at No. 35, 1 Floor, Commercial Street, Bangalore-560001.
(3.) The Authorized share capital of the 1st Applicant Company is Rs. 500 lakhs divided into 50,000 Equity Shares of Rs. 1,000/- each and the paid up capital of the Company is Rs. 4,86,40,000/- consisting 48,640 Equity Shares of Rs. 1,000/- each.;