- (1.) The Petition was originally filed before the Company Law Board, Southern Region, Chennai by the Petitioner under Section 2(41) of the Companies Act 2013. The Petition was numbered as C.A. 135/2(41)/CB/2016. 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 renumbered as TP No. 105/2016.
(2.) This petition is filed by the Petitioner under section 2(41) of the Companies Act, 2013 with a prayer to permit the company which is a subsidiary of body corporate registered outside India to follow calendar year (1st January to 31st December) as its financial year for the purpose of aligning of its accounts with its Holding Company in line with global practice.
(3.) The averments made in the Company Application are briefed hereunder:- "The Petitioner Company is a Private Limited Company, incorporated under the Companies Act, 1956 on 10th May 2013 under the name and style of "Verimatrix Video Security Solutions India Private Limited" vide Corporate Identification No. U72900KA2013FTC069049. The Registered Office of the company is situated at Level 14 & 15, Concorde Towers, UB City, 1 Vittal Mallya Road, Bangalore-560001.";