- (1.) As per the submission made in the Report of Registrar of Companies, Mumbai and from the submissions made in the Compounding Application it is observed the Company has not conveyed and held the Annual General Meeting (AGM) for the financial period ended on 30th June 2014 within 15 months from
(2.) We have gone through the application of the applicants and the report submitted by the Registrar of Companies, Mumbai and also the submissions made by Authorised Representative for applicants at the time of hearing and noted that application made by the applicants for compounding of offence committed under Section 96 of the Companies Act, 2013, merited consideration.
(3.) Having regard to the facts and circumstances of the case, the offence committed under Section 96 of the Companies Act, 2013, as stated and explained above in first para is compounded against the Company on payment of Rs. 50,000/- , its two directors on payment of Rs. 10,000/- by each. The remittance shall be made by way of Demand Draft drawn in favour of "Pay and Accounts Officer, Ministry of Corporate Affairs, Mumbai". Since the Company, its two directors and one Company Secretary have remitted total amount of Rs. 70,000/- by as mentioned below: ;