IN RE Vs. DENTSU ONE PVT LTD

JUDGEMENT

(1.) Applicants in Default: -

(2.) We have gone through the application and the report submitted by the Registrar of Companies, Mumbai and also the submissions made by Authorised Representative for applicants at the time of hearing and noted that application for compounding of offence committed under Section 297 of the Companies Act, 1956, merited consideration.

(3.) Having regard to the facts and circumstances of the case, the offence committed under Section 297 of the Companies Act, 1956, as stated and explained above in first para is compounded against the Company and its three directors, on payment of Rs. 50,000/- by M/s. Dentsu One Pvt Ltd (Formerly known as Dentsu Marcom Pvt Ltd ) (Company), Rs. 50,000/- by Mr. Rohit Ohri (Director), Rs. 50,000/- Mr. Chhinder Pal Arora (Director) and Rs 50,000/- by Mr. Hiroshi Omata (Director). The remittance shall be made by way of Demand Draft drawn in favour of "Pay and Accounts Officer, Ministry of Corporate Affairs, Mumbai". Since the Company and its three directors named above have remitted total amount of Rs. 2,00,000/- through Demand Draft Nos. 041179, 041180, 041181 and 041182 dated 20.12.2016, drawn on Kotak Mahindra Bank ,New Delhi to this Bench towards compounding fees, the Registrar of Companies, Mumbai is hereby directed to take further action as provided under Section 621A(4)(c)(d) of the Companies Act, 1956 read with Section 441 (3) (c) (d) of the Companies Act, 2013.