Ratakonda Murali, Member - (1.) This Application was filed by the Applicants under Section 441 of the Companies Act, 2013, corresponding under Section 621A of the Companies Act, 1956 for the purpose of compounding for violation of provisions of Section 211 of the Companies Act, 1956.
(2.) The averments made in the Company Application are briefly described hereunder: -
(3.) The Company M/sJiffle Technologies PrivateLimitedwas incorporated under the Companies Act, 1956 on 30 November 2012 vide Certificate of Incorporation No. U74999KA2012PTC066964. The Registered office of the Company is situated at No. 1589/B, 36th Cross, Banashankari 2nd Stage, Bengaluru-560070.;