R P Nagrath, Member - (1.) The instant petition is filed for compounding of the offence in terms of Section 441 of the Companies Act, 2013 for having violated the proviso of Section 96 read with Section 99 of the Insolvency and Bankruptcy Code, 2016. Notice of the petition to the Registrar of Companies, Punjab and Chandigarh. The petitioner will serve the notice along with the copy of the petition and the entire Paper Book 'Dasti' only, for 21.08.2017. The Registrar of Companies shall file his report before the date fixed.;