RAMESH CHANDRA SHARMA Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Though the facts are different in both the petitions, since the issue involved is common, the two petitions are disposed of vide this common order.

(2.) In both the cases, the petitioners have been summoned to face trial in complaint case Nos.2114/2019 and 2113/2019 respectively filed under Sec. 211(7) of the Companies Act, 1956.

(3.) The ground for filing the complaint by the respondent before the ACMM, Special Court, Central, Tis Hazari, New Delhi was that they had not strictly complied with the provisions of Sec. 211 of the Companies Act, 1956 as there were discrepancies in their disclosures.