IN RE Vs. JELLA JAGAN MOHAN REDDY

JUDGEMENT

(1.) The Application was initially filed before the Hon'ble Company Law Board (CLB), Chennai Bench, Chennai. Since the National Company Law Tribunal (NCLT), Hyderabad Bench, has been constituted for the cases pertaining to the states of Andhra Pradesh and Telangana, the case is transferred to the Hyderabad Bench of NCLT, hence we have taken the case on records of NCLT, Hyderabad Bench and deciding the case. The present Application has been filed by the Applicants, under section 621A of the Companies Act, 1956 for compounding the offence under Section 211(1) of the Companies Act, 1956. In this regard Form GNL-1 had been filed vide SRN C79602421, dated 23.02.2016 for compounding of the offence.

(2.) The brief facts of the case as mentioned in the Application are as follows:

(3.) Registrar of Companies, Hyderabad, submitted his report vide No. RAP&TG/Jagati/621A/STA/2016/Sec. 211/(1)/938 dated 25.05.2016 stating that the present application was made based on the preliminary enquiry report issued by the Inspecting Officer. The applicants have not clearly mentioned how the offence was made good. Hence the applicants may be put to strict proof of the same.