Company Law Board Regulations, 1991

Form No. 3

(See regulation 35)

Before the Company Law Board, _____________ Principal Bench 20A[/Additional Principal Bench]/Regional Bench, Bombay/Calcutta/Madras/New Delhi.

Reference Application No. ____________________ of ____________.

In the matter of the Companies Act, 1956/24[The Reserve Bank of India Act, 1934]

and

In the Matter of the section ________________ of the said Act.

In the matter of _______________________________________________.

                            (Name and address of the Company)

and

In the matter of _______________________________________________.

                            (Name and address of the Applicant)

Applicant

State the names and addresses of the persons who should be given opportunity of being heard in disposing of this reference.

(Note: Please enclose as many additional copies of the reference application as there are persons as above-named. This is without prejudice to the requirements of sub-regulation (1) of regulation 41).

On the basis of the information available from the documents annexed hereto-

1. The applicant hereby makes reference to the Company Law Board, _________  Principal Bench 20A[/Additional Principal Bench]/Regional Bench, ______________, under section ____________ of the Companies Act, 1956/Securities Act. (Here state the nature of reference).

2. The applicant states as follows:

(Here set out the brief facts of the case).

3. The submissions of the applicant are as follows:

    (Submissions).

4. The applicant has annexed hereto the documents or copies thereof as specified below:

5. The applicant is seeking specific order of the Company Law Board (Here specify the nature of the order sought for).

Place:                                                                       Signature of the Applicant.

Date:

List of documents

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