- (1.) The applicants hied the present application under Section 73(4) of the Companies Act, 2013. The proceeds under their matured FDs have not been given. Despite issuance of notice, none is present on behalf of the Respondent Company.
(2.) The Respondents are therefore proceeded ex-parte. Accordingly, these applications are hereby allowed.
(3.) The ROC is directed to initiate the prosecution against the Respondent/Director. The applicants are also entitled for the maturity amount under FDR. The same is therefore decreed in their favour and they have liberty to take steps for recovery of their amounts with up-to-date interest.;