IN RE Vs. BILL FORGE PRIVATE LIMITED

JUDGEMENT

(1.) This petition is filed by the Petitioner under section 2(41) of the Companies Act, 2013 with a prayer to permit the company which is a subsidiary of body corporate registered outside India to follow the financial year 1st January to 31st December as its financial year for the purpose of consolidation of its accounts with its Holding Company in line with global practice. The existing financial year of the Petitioner Company is from 1st April to 31st March.

(2.) The Petitioner Company is a Private Limited Company, incorporated under the Companies Act, 1956 on 23rd December 1982 under the name and style of "Bill Forge Private Limited" vide Corporate Identity No. U51392KA1982PTC005086. The Registered Office of the company is situated at No. 9C, Bommasandra Industrial Area, BangaIore-560099.

(3.) The main objects of the Company is to carry on all or any of the business of manufacturers, processors, fabricators, forgers, dealers, importers, exporters, traders and/or otherwise deal in any other capacity in pipes, machinery components; to carry on all or any of the business of welders, fitters, wire-drawers, tool makers, galvanizers, workshop keepers and vulcanisers etc.,