- (1.) Applicants in Default: - Indra Kumar Baldeo Pugalia - Director Section Violated; - Section 165 of the Companies Act, 2013. Nature of Violation; - 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 that the applicant director was required to hold Directorship in 20 Companies wlthin one year from 01/04/2014. However, the applicant was holding directorship in more than 20 Companies as on 01/04/2015 which is in violation of Sec 165 of the Companies Act, 2013. The Registrar of Companies ROC/STA(DC)/441/u/s/171136/92 dated 05.07.2017 and the same has been treated as Company Application No. 351/441/NCLT/MB/MAH/2017
(2.) We have gone through the application of the applicants and the report subrmtted by the Registrar of Companies, Mumbai and also the submi ion ma e y Authorised Representative for applicants at the time of hearing 2 noted hat application made by the applicants for compounding of offence committed under Section 165 of the Compan.es Act, 2013, merited
(3.) Having regard to the facts and circumstances of the case, the offence committed under Section 165 of the Companies Act, 2013, as stated and explained above in first para is compounded against the director of the Company, on payment of Rs. 1,00,000/-. 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 have remitted total amount of Rs. 1,00,000/- by Demand Draft No. 320951 dated 13.10.2017 drawn on Bank of India to the registry of this Bench towards compounding fees, the Registrar of Companies, Mumbai is hereby directed to take further action as provided under Section 621 A(3)(c)(d) of the Companies Act, 1956 read with Section 441 (3) (c) (d) of the Companies Act, 2013.;