AMADHI INVESTMENTS LTD Vs. STATE

JUDGEMENT

(1.) THE petitioner-company is a company registered with the Registrar of Companies, Maharashtra, having it registered office at Room No. 4, Thambai Co-operative Society, Sewri-Koliwada, Sewri(E), Mumbai. THE company's books of account and other records were inspected by the officers of Ministry of Corporate Affairs under Section 209A. During the inspection some contraventions of the Companies Act have been identified by the inspecting officers. THE company as per its statement has preferred suo motu application for compounding of its offences. Accordingly, the company submitted three applications along with its officers in default to the Registrar of Companies, Mumbai, for compounding of offences of violation of the Companies Act.

(2.) The Registrar of Companies, Maharashtra after examining the compounding application received under Section 621A of the Companies Act, 1956, for contravention of the Companies Act, has forwarded the same to this Bench with his report which is as follows:

(3.) BUT the abovementioned present directors have applied for compounding. "The facts of the case are as under: