Bikki Raveendra Babu, Member - (1.) M/S. Sugandh Estate & Investments Pvt. Ltd., and its two Directors, filed Application under Section 621-A of the Companies Act, 1956 on 4th February, 2012 seeking compounding of violation of Section 147 of the Companies Act, 1956. The said Application had been forwarded to the Company Law Board, Mumbai along with Report of Registrar of Companies dated 5.7.2013. The Hon'ble Company Law Board, Mumbai Bench, registered the same as CA No. 164 of 2013. Thereafter, the said petition was transferred to this Tribunal and it is numbered as TP No. 162 of 2016'.
(2.) First Petitioner is a 'Company' registered under the Companies Act having its Registered Office in Ahmedabad. Petitioners No. 2 and 3 are the Directors of the 1st Petitioner Company.
(3.) During the course of investigation by Serious Fraud Investigation Office, it was found that the Company does not paint or affix its name and address of its Registered Office or keep the same painted or affixed in the manner required by Clause (a) of Sub-section (1) of Section 147 of the Companies Act, 1956.;