IN RE Vs. APTEAN SOFTWARE INDIA PRIVATE LIMITED

JUDGEMENT

(1.) This Application was filed by the Applicants under Section 621A of the Companies Act, 1956 and under Section 441 of the Companies Act, 2013 for the purpose of compounding for violation of provisions of Section 45 of the Companies Act, 1956 and under section 3(1)(b) of the Companies Act, 2013.

(2.) The averments in the Company Application are briefly described hereunder:-

(3.) The 1st Applicant Company was originally incorporated under the Companies Act, 1956 on 22nd October 2002, under the name and style of PIVOTAL BANGALORE SOFTWARE DEVELOPMENT PRIVATE LIMITED vide Registration No. CIN-U72200KA2002FTC031140. Subsequently, the Company has changed its name to CDC SOFTWARE INDIA PRIVATE LIMITED and again changed its name to APTEAN SOFTWARE INDIA PRIVATE LIMITED on 7th January 2014 and obtained a fresh certificate of Incorporation bearing CIN-U72200KA2002PTC03U40. The Registered office of the Company is situated at Golden Heights, 8th Floor (Level 5), No. 1/2, 59th C Cross Road, 4th Block, Rajajinagar, Bangalore-560010.