IN RE Vs. ARA TRUSTEESHIP COMPANY PRIVATE LIMITED

JUDGEMENT

(1.) Applicant/Defaulter Herein: M/s. ARA Trusteeship Company Private Limited - Company. Section Violated: S. 89 (1) of the Companies Act, 2013. Punishment Provided Under: S. 89 (5) of the Companies Act, 2013.

(2.) The Learned RoC has informed that, this application was filed because the Company has violated the provisions of S. 89 (1) of the Companies Act, 2013 (hereinafter as Act) where the Company fails to file declaration in Form MGT - 4 in respect of acquisition of 95.20.805 Equity Shares of company namely "M/s. Thermax Limited" as a Trustee of the beneficial owner i.e. -M/s. Rohinton and Anu Aga Family Discretionary No. 1 Trust.

(3.) The Learned RoC also reported that, the Company has made the said default good by submitting the requisite declaration in Form MGT - 4 on 31st March, 2016. But this application is filed so as to matter at rest. Submissions from the Applicants: