IN RE Vs. SCHNEIDER ELECTRIC IT BUSINESS INDIA PRIVATE LIMITED
LAWS(NCLT)-2017-12-326
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 12,2017

IN RE Appellant
VERSUS
SCHNEIDER ELECTRIC IT BUSINESS INDIA PRIVATE LIMITED Respondents

JUDGEMENT

- (1.) This petition is filed by the Applicants for the purpose of compounding for violation of provisions of Section 209(1) and 209(3) (b) of the Companies Act, 1956 for offence committed during the financial year ending 31st March 2011.
(2.) The averments made in the Company Petition are briefly described hereunder:-
(3.) The Company was originally incorporated under the Companies Act, 1956 on 10in March 1997 as a Private Limited Company vide Registration CIN No. U32109KA1997PTC029635 under the name and style as American Power Conversion (India) Private Limited and subsequently, the name of the Company was changed to Schneider Electric IT Business India Private Limited on 12th September 2012. The Registered office of the Company is situated at Sy. No. 187/3 & 188/3, Jigani Industrial Area, Jigani, Bangalore-562106.;


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