IN RE Vs. RAJUL RAJESH GANDHI

JUDGEMENT

(1.) Applicant/Defaulter Herein: Mrs. Rajul Rajesh Gandhi - Applicant. Section Violated: S. 165 (3) of the Companies Act, 2013. Punishment Provided Under: S. 165 (6) of the Companies Act, 2013. I This Compounding Application was filed before the Registrar of Companies, Mumbai {hereinafter as RoC) on 8th June, 2017 and the same has been forwarded to the NCLT, Mumbai on 3rd July. 2017 along with its report bearing no. ROCP/STA(DG) /Comp. application/u/s.165/216186/88 (hereinafter as RoC Report) .

(2.) The Learned RoC has informed that, this application was filed because the Applicant has violated the provisions of S. 165 (3) of the Companies Act, 2013 (hereinafter as Act) where the applicant was holding directorship beyond the permitted limit as per the provisions of the Act.

(3.) The Learned RoC also reported that, the Applicant has made the default good by resigning from the Directorship of one company namely "M/s. Zankhana Properties Private Limited*. But this application is filed so as to matter at rest. Submissions from the Applicants: