- (1.) This Application was filed by the Applicants under Section 441 of the Companies Act, 2013, corresponding to Section 621A of the Companies Act, 1956 for the purpose of compounding for violation of provisions of Section 309 read with Sections 198, 269 of the Companies Act, 1956.
(2.) The averments in the Company Application filed under section 621A of the Companies Act, 1956 are briefly stated hereunder:- The 1st Applicant Company was incorporated under the Companies Act, 1956 on 10th August 2001 as a Public Limited Company in the name and style of "Aurigene Discovery Technologies Limited" vide CIN No. U24239KA2001PLC029391. The Registered office of the company is situated at No. 39/49 (P) KIADB Industrial Area, Electronics City Phase II, Bangalore-560100.
(3.) The Authorized share capital of the 1st Applicant Company is Rs. 140,00,00,000/- (Rupees One hundred Forty Crores only) consisting of: (a) 9,50,00,000 Equity Shares of Rs 10/- each, and (b) 4,50,00,000 Cumulative Redeemable Preference Shares of Rs 10/- each. The Paid-up Share Capital is Rs 90,54,41,040/- divided into 9,05,44,104 Equity Shares of Rs 10/- each. 3.The Main objects of the 1st Applicant Company is to engage in the business of all aspects/processes of drug (medicine) discovery including genomics, proteomics, chemistry, biology, bio-technology, bio-sciences, bio-informatics, structural biology, medicinal chemistry, organic and inorganic chemistry, synthetic chemistry, analogue chemistry, computational chemistry; to provide services and or/are products to healthcare organizations including research institutions as well as patients and consumers and to use the information technology tools and techniques to work with existing biological data and information as well as to generate information on the genomics and proteomics of living organs including human beings through research and study etc., Details of the objects of the company are mentioned in the Memorandum and Articles of Association of the Applicant Company.;