IN RE Vs. ALCATEL-LUCENT INDIA LIMITED

JUDGEMENT

(1.) The petitioner has filed the present application u/s. 621A of the Companies Act 1956 for the offence u/s. 149(1) r.w Section 172 of the Companies Act, 2013. The said petition has been routed through the office of the RoC along with their comments. The company's turnover being more than Rs. 300 crore as per the Financials for the year ending 31.03.2014, was required to have one woman director on its Board. Compliance period was one year in terms of Section 149(2) of the Act. The penalty for non compliance is provided for in Section 172.

(2.) As per requirement of Section 172 of the Companies Act, 2013:

(3.) The period of default is stated to be for one year from 01.04.2014 to 10.12.2015. It is submitted by the petitioners that the said violation had occurred without any malafide intentions and pray for compounding the offence. The company has now appointed a Woman Director and therefore put an end to their default.