- (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 220 of the Companies Act, 1956. 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. 263/16 in the file of Tribunal.
(2.) The averments in the Application are briefed hereunder:- "The 1st Applicant Company was incorporated under the Companies Act, 1956 on 3rd October 2013 as a Private Limited Company in the name and style of Maitri Suvarnasidhi Private Limited vide Registration No. CIN-U36911KA2013PTC071272. The Registered office of the company is situated at 7th Floor, Manipal Centre, No. 47, Dickenson Road, 81, Municipal Division, Bangalore-560042."
(3.) The present Authorized share capital of the 1st Applicant company is Rs. 1,00,000/- (Rupees One lakh only) consisting of 10,000 (Ten thousand) Equity Shares of Rs. 10/- each. The issued, subscribed and paid up capital is Rs. 1,00,000/- (Rupees one lakh only) consisting of 10,000 equity shares of Rs. 10/- each.;