- (1.) This Compounding Application was filed before the Registrar of Companies, Mumbai (hereinafter as RoC) and the same has been forwarded to the NCLT. Mumbai on 4th August, 2017 along with its report bearing no. ROCP/STA/62IA/2016/8223 (hereinafter as RoC Report) .
(2.) The Learned RoC has informed that, this application was filed because the Company has violated the provisions of S. 89 (2) of the Companies Act, 2013 (hereinafter as Act) where the Company fails to file declaration in Form MGT - 5 in respect of acquisition of 13,23.163 Equity Shares of company namely "M/s. RDA Holdings Private Limited" as a beneficial owner.
(3.) The Learned RoC also reported that, the Company has made the said default good by submitting the requisite declaration in Form MGT - 5 on 31st March, 2016. But this application is filed so as to settle matter at rest. Submissions from the Applicants:;