- (1.) The Application 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 205(2A) of the Companies Act, 1956 and under Rule 4 of the Companies (Transfer of Profits to General Reserves) Rules, 1975. 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 numbered as T.P. No. 267/2016.
(2.) The averments made in the Company Application are briefly described hereunder:- The 1st applicant Company was incorporated under the Companies Act, 1956 on 2nd December 2003 as a Private Limited Company in the name and style of "PHARMARC ANALYTIC SOLUTIONS PRIVATE LIMITED" vide CIN No. U74140KA2003PTC032950. The Registered office of the company is situated at 3rd & 4th Floor Tower A. The Millenia. Murphy Road. Ulsoor, Bangalore-560008.
(3.) The Authorized share capital of the 1st Applicant Company is Rs. 2,00,00,000/- (Rupees Two Crore only) consisting of 18,00,000 Equity Shares of Rs. 10/- each and 2,00,000 Preference shares of Rs. 10/- each. The Paid-up capital of the Applicant Company is Rs. 1,50,23,070/- consisting of 15,02,307 equity shares of Rs. 10/- each.;