JUDGEMENT
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(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 211 and 217(3) of the Companies Act, 1956 and it was numbered as 148/621A/CB/2015. 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 re-numbered as T.P. No. 148/2016.
(2.) The averments made in the Company Application are briefly described hereunder: -
"The Company was incorporated under the Companies Act, 1956 on 26th May 2006 as a Private Limited Company under the name and style of Facilitec Services (India) Private Limited vide Registration No. CIN-U74140KA2006PTC039570. The Registered office of the company is situated at # 50, Zaiakia House, 4th Floor. 100 feet Road. Indiranagar. Bangalore-560103."
(3.) The Authorized share capital of the Company is Rs. 50,00,000/- consisting of 5,00,000 Equity Shares of Rs. 10/- each. The issued, subscribed and paid up capital is 43,69,380/- consisting of 4,36,938 equity shares of Rs. 10/- each.;
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