IN RE Vs. DEEPAK IMPEX PVT LTD

JUDGEMENT

(1.) This application is filed by

(2.) First applicant is company. Second applicant and Third applicants are Directors of the first applicant company.

(3.) The applicant company has to hold Annual General Meeting for the Financial Year ending on 31.03.2013 on or before 30.09.2013. But the Annual General Meeting was held on 02.11.2013 with a delay of 33 days. This amount to violation of Section 210 of the Companies Act, 1956. This violation was admitted by the applicants in the application filed before the Registrar of Companies, Gujarat, Ahmedabad on 26.06.2014.