- (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 Sections 92 and 96 of the Companies Act. 2013 and it was numbered as C.A. 147/621A/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. 147/2016.
(2.) The averments made in the Company Application are briefed hereunder:- The 1st Applicant Company was incorporated under the Companies Act, 1956 on 5th May. 2005 as a Private Limited Company in the name and style of "Targus India Private Limited" vide Registration No. CIN U05190KA2005PTC036241. The Registered office of the company is situated at "Sapthagiri". No. 30, 10th Cross Road, 15th Main. RMV Extension, Bangalore-560080.
(3.) As per the latest Balance Sheet the Authorized share capital of the 1st Applicant Company is Rs. 1,00,00,000/- divided into 1,00,000 Equity Shares of Rs. 100/- each and the issued, subscribed and paid up share capital of the Company is Rs. 1,00,000/- consisting 1,000 Equity Shares of Rs. 100/- each.;