IN RE Vs. FLOWSERVE MICROFINISH VALVES PRIVATE LIMITED

JUDGEMENT

(1.) The Application was originally filed before the Company Law Board, Southern Region, Chennai under Section 621A of the Companies Act, 1956 for the purpose of compounding for violation of provisions of Section 297(3) of the Companies Act, 1956 and it was numbered as C.A 201/2016. Consequent upon the establishment of National Company Law Tribunal Bench at Bengaluru, the said Application was transferred to this Tribunal on abolition of Company Law Board, Southern Region, Chennai Bench and re-numbered as T.P No. 299/2016.

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

(3.) The 1st Applicant Company was incorporated under the Companies Act, 1956 on 19th April 1996 as a Private Limited Company under the name and style of "Flowserve Microfinish Valves Private Limited" vide CIN No. U29120KA1996PTC020335. The Registered Office of the Company is situated at CTS No. 568/1, Industrial Area, Unkal Village, Gokul Road, Hubli -580030.