IN RE Vs. TEJAS NETWORKS LTD AND ORS

JUDGEMENT

(1.) This application was filed before the Company Law Board, Southern Region, Chennai under section 621A of the Companies Act, 1956 for compounding of offence for violation under section 149(1) of the Companies Act, 2013 which is punishable under section 172 of the Companies Act, 2013. This application was filed through the Registrar of Companies, Karnataka at Bangalore. This application was received from the Registrar of Companies. Karnataka at Bangalore by the Company Law Board, Southern Region, Chennai and it was transferred to this Tribunal on abolition of Company Law Board, Southern Region, Chennai Bench and numbered as T.P No. 264/2016 on the file of this Tribunal. The averments in the company application are briefly described hereunder:

(2.) The 1st applicant is the company, 2nd applicant is a managing director, 3rd applicant is the chief financial officer and 4th applicant is the company secretary. This suo motu application is filed by all the applicants for compounding of violation under section 149 of the Companies Act, 2013 hereinafter referred to as an Act which is punishable under section 172 of the Act.

(3.) The applicant-company was incorporated under the Companies Act, 1956 on 24th April 2000, in the name and style of Tejas Networks India (P.) Ltd., company has changed its name to Tejas Networks India Ltd. with effect from 23rd October, 2002 and again the company has changed its name to Tejas Networks Ltd. with effect from 18th March 2008, vide Registration No. CIN-U72900KA2000PLC026980. The registered office of the company is situated at Plot No. 25, 5th Floor, JP Software Park, Electronic City, Phase-I, Hosur Road, Bangalore-560100.