M K Shrawat, Member - (1.) Applicants/Defaulters Herein: 1) M/s. Umicore Anandeya India Private Limited - Company. 2) Mr. Bhavik Trivedi - Director. 3) Mr. Anup Patel - Director. 4) Mr. Ravindranath K. P. - Director. Section Violated: S. 148 of the Companies Act, 2013. Punishment Provided Under: S. 148 (8) (a) r.w. S. 147 (1) of the Companies Act, 2013. This Compounding Application was filed before the Registrar of Companies. Goa (hereinafter as RoC) on 14th August, 2016, and the same has been forwarded to the NCLT. Mumbai on 9th October, 2017 along with its report bearing no. ROCGDD/u/s 441/998 (hereinafter as RoC Report) .
(2.) The Learned RoC has informed that, this application was filed because the Company has violated the provisions of S. 148 of the Companies Act, 2013 (hereinafter as Act) where the Company fails to appoint the Cost Auditor for the F.Y. 2015-2016.
(3.) The Learned RoC also reported that the Company has made the said default good by appointing the Cost Auditor on 15Ih December. 2016 for the F. Y. 2015-2016. Hence, there is a delay of 1 Year, 1 Month and 15 Days for the appointment of Cost Auditor for F.Y. 2015-2016 as it is to be appointed on or before 30lh September. 2015. But this application is filed so as to matter at rest. Submissions from the Applicants:;