IN RE Vs. ANDRITZ TECHNOLOGIES PRIVATE LIMITED

JUDGEMENT

(1.) The Petition is filed by M/S ANDRITZ TECHNOLOGIES PRIVATE LIMITED, through its Director Mr. Mahadevan Anand, under section 2(41) of the Companies Act, 2013 to allow the period of calendar year of 2015 of the Petitioner Company commencing from 1st January and ending with 31st December as financial year and thereafter every subsequent calendar year. It is also stated in the Petition that the Petitioner Company is a subsidiary of the Holding Company incorporated outside India, Andritz AG, Austria, the Holding Company is required to consolidate the accounts of its subsidiaries and the financial year of the Holding Company is commencing from 1st January and ending with 31st December.

(2.) Contents of the Company Petition are briefly stated hereunder:

(3.) The Counsel for Petitioner Company Sri S. Manjunath appeared on 28/07/2016, 08/08/2016 and 22/08/2016, submitted the relevant documents and confirmed the following that: