IN RE Vs. U COM SOFTWARE PVT LTD

JUDGEMENT

(1.) This petition has been filed u/s 441 of the Companies Act, 2013 praying for compounding of the offence u/s 96 and 166 of the Companies Act 2013 and 1956 respectively. The said petition which has been routed through the office of the RoC along with their comments, prays for compounding the offence of not holding the AGM within the period required under the Statute.

(2.) As per the provisions of the Act, every company is required to hold an Annual General Body Meeting within the stipulated time.

(3.) It is submitted by the applicants that the AGM for the year 2012-2013 which should have benn held by 30th Dec 2013 (after-getting-3-month's-extension from the RoC) could be held only on 6th Jan, 2014. This was due to the Quorum not being completed. Similarly the AGM for 2014-2015 which should have been held on 30th Nov 2015 could not be held till 1st Feb 2016 on account of administrative problems.