IN RE Vs. DINESHKUMAR SINGHI AND ORS

JUDGEMENT

(1.) The Application was originally filed before the Company Law Board, Southern Region, Chennai under Section 621A of the Companies Act, 1956 for the purpose of compounding for violation of provisions of Section 211(2) read with schedule VI of the Companies Act, 1956 and it was numbered as C.A. 274/2015. Consequent upon the establishment of National Company Law Tribunal Bench at Bengaluru, the said case was transferred to this Tribunal on abolition of Company Law Board, Southern Region, Chennai Bench and re-numbered as T.P. No. 222/2016.

(2.) The averments made in the Company Application are briefly described hereunder:-

(3.) The present Authorized share capital of the Company is Rs. 160,00,00,000/- (Rupees One Hundred and Sixty Crores only) consisting of 16,00,00,000 Equity Shares of Rs. 10/- each. The issued, subscribed and paid up capital is Rs. 104,06,18,460/- consisting of 10,40,61,846 equity shares of Rs. 10/- each.