IN RE Vs. GMR SPORTS PRIVATE LIMITED

JUDGEMENT

(1.) This Application was filed by the Applicants under Section 441 of the Companies Act, 2013, corresponding to Section 621A of the Companies Act, 1956 for the purpose of compounding for violation of provisions of Section 211 of the Companies Act, 1956.

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

(3.) As per the averments made in the Application, the Authorized Share Capital of the Company is Rs. 65,00,00,000/- divided into 50,00,000 Equity Shares of Rs.10/- each and 6,00,00,000 Preference Shares of Rs 10/- each. The issued, subscribed and paid up share capital of the Company is Rs. 56,21,00,000/-divided into 10,00,000 Equity Shares of Rs.10/- each and 5,52,10,000 Preference Shares of Rs 10/- each as on date.