- (1.) The Petition was originally filed before the Company Law Board, Southern Region, Chennai under Section 621A of the Companies Act, 1956 for the purpose of compounding for violation of provisions of section 217(1) of the Companies Act, 1956 and it was numbered as C.A 219/621 A/CB/2014. 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 re-numbered as T.P No. 133/2016.
(2.) The averments made in the Company Petition are briefly described hereunder:- "The Petitioner Company was incorporated under the Companies Act, 1956 on 20th February 2006 as a Private Limited Company in the name and style of Kasturba Road Business Centre Private Limited vide Registration No. CIN-U45202KA2006PTC038531. The Registered office of the company is situated at # 202, Prestige Meridian, 30, Mahatma Gandhi Road, Bangalore-560001."
(3.) That 1st Petitioner is a company, petitioners 2 to 4 are the Directors represented by their Attorney Holders by virtue of Special Power of Attorney's referred to as Annexure-III. Annexure-III(A) and Annexure-III(B).;