FLORA INTERNATIONAL LIMITED Vs. REGISTRAR OF COMPANIES BANGALORE

JUDGEMENT

(1.) THE petitioners herein are the accused Nos. 1 and 2 in C. C. No. 876/2001. They have prayed for quashing the proceedings in the above case pending on the file of the Spl. Court (Economic offences), Bangalore.

(2.) COMPLAINT was filed by the respondent on 30. 8. 2001 alleging offences punishable under Section 162 of Companies Act, 1956, against four Directors of Petitioners' Company for non-laying of annual Return of the Company in the prescribed form for the year ending 31st March, 2000 before the Annual General Body Meeting of the Company which ought to have been held on or before

(3.) 9. 2000 as required under Section 159 of Companies Act. Cognizance of the offence is taken by the Court below. 3. Respondent has filed statement of objection to the Criminal petition. Heard both the advocates.