Ravikumar Duraisamy, Member - (1.) This application was initially filed before the Hon'ble Company Law Board, Chennai Bench, Chennai (CLB). Since the National Company Law Tribunal (NCLT) Hyderabad Bench has been constituted for the cases pertaining to the States of Andhra Pradesh and Telangana, the case is transferred to Hyderabad Bench. Hence, we have taken the case on records of NCLT, Hyderabad Bench and deciding the case.
(2.) The present Company Application No. 60/621A/HDB/2016 was filed by the Applicants u/s. 621A r/w Section 211, Schedule VI, Part I of the Companies Act, 1956 (which is referred as "Act" hereinafter) inter alia praying to allow them to compound the alleged offence committed under the said section.
(3.) The brief facts which are relevant to the issue are; "i. The Applicant Company was registered in the name of Unique Solutions (India) Private Limited with the Registrar of Companies, Hyderabad on 28th January, 1999 under the Companies Act, 1956 and consequently the name was changed to Cambridge Technology Enterprises Limited vide Registration CIN L72200AP 1999PLCO30997 and the registered office of the Company is at 04-03, Level 4, Block 1, Cyber Pearl, Hitec City, Madhapur, Hyderabad - 500 081, Telangana, India. The authorised capital of the company is Rs. 30 crores as on 31.03.2015 divided into three crores equity shares of Rs. 10/- each. The main object of the Company as per its Memorandum of Association are to set up and run electronic data processing centre and to carry on the business of data processing, word processing, software consultancy, designing, developing, manufacturing, marketing and trading in all types of computer software in all areas etc. ii. An inspection was carried out on the Company by the Office of the Regional Director, Chennai, Ministry of Corporate Affairs, under section 209 of the Companies Act 1956. The Deputy Director has issued a show cause notice bearing No. JDI/MAS/21/2010 dated 26-07-2010 by pointing out various violations/contraventions of the provisions of the Companies Act committed by the Company.";