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Judgment
Heard Mr. P. Nongbri, learned counsel for the petitioners who has submitted that the petitioner No. 1/M/s Manipur State Power Distribution Company Limited was incorporated on 15.07.2013 under the Companies Act, 2013 bearing Registration No. 008343 and is therefore a Public Limited Company.
In course of its function, complaint has been made against the petitioner/Company by the Registrar of Companies, North Eastern Region, Shillong. The complaint pertains to certain cost audit report for the year ending 31.03.2014 (Financial Year 2014-15) and non-compliance or non-filing of the relevant report under Section 148(8) of the Company’s Act 2013.
Being aggrieved by such proceedings, the petitioners have approached this Court with this application under Section 482 CrPC.
However, in course of proceedings, the parties have resorted to the path of reconciliation and negotiations and accordingly the petitioners have approached the authorities concerned, that is, the Regional Director, North Eastern Region (Ministry of Corporate Affairs), Guwahati for compounding of the offences.
The relevant authorities vide order dated 03.07.2026 have finally brought a closure to the dispute and has held as follows:
“9.Therefore, the offence as mentioned above stands compounded against the aforesaid applicants (Company and its thirteen Directors) and the compounding application is hereby disposed of accordingly.”
In view of such order the learned counsel for the respective parties have submitted that nothing survives in this petition, the same may be disposed of with a direction to the Trial Court to take up the matter as and when withdrawal petition by the respondent herein is filed.
Mr. R. Debnath, learned CGC appears for the respondent and assures the Court that the same will be done so at the earliest.
In view of the changed circumstances and pursuant to the said order dated 03.07.2026, this Court is also of the opinion that nothing survives in this petition, the same is hereby disposed of accordingly.
Parties are at liberty to approach the Trial Court for necessary orders.
Judge Meghalaya 03.08.2026