This Company Petition is filed for violation by levying compounding fee as per Section 621A of the Companies Act, 1956 on reasonable terms as may be determined by this Tribunal.
A memo is filed on behalf of Petitioner Company seeking permission to withdraw the matter.
It is reported in the memo that the Petitioner Company is withdrawing the Company Petition. Since, the petitioner company is withdrawing the petition, permission can be granted.
In the result, permission is granted to the Petitioner Company to withdraw the petition and the Company Petition No. 17/2016 is dismissed as withdrawn.
This order may be communicated to the Registrar of Companies, Karnataka at Bangalore.
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4. Mrs. Rashmi Rastogi, Company Secretary, M/s. Kurlon Limited, No. 301, 3rd Floor, North Block, Front Wing, Manipal Centre, 47, Dickenson Road, Bangalore-560042 ? S -and 4. Mrs. Rashmi Rastogi v.
4. Mrs. Rashmi Rastogi, Company Secretary, M/s. Kurlon Limited, No. 301, 3rd Floor, North Block, Front Wing, Manipal Centre, 47, Dickenson Road, Bangalore-560042 ? S -and 4. Mrs. Rashmi Rastogi v.
(National Company Law Tribunal)
Company Petition No. 17/2016 | 05-04-2017
Advocate List
Bench
- Ratakonda Murali, J.M.
- Ashok Kumar Mishra, Member Technical)
Eq Citations
- LQ/NCLT/2017/1737
Head Note
CORPORATE LAW — COMPANIES ACT, 1956 — Ss. 621-A, 621-AA and 621-AA(1) — Compounding of offences — Permission granted to petitioner company to withdraw petition filed for violation by levying compounding fee as per S. 621-A on reasonable terms as may be determined by Tribunal
