Mohd. Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 16.10.2017 under Section 252 (3) of the Companies Act, 2013 by the Applicant Company viz., M/s. SPN Hotels Private Limited having CIN No. U55101TN2009PTCO71279 and its Registered, Office situated at No.29, Thirumalai Pillai Road (Opposite to Kamaraj Illam), T. Nagar, Chennai - 600 017. The prayer is made to seek order for restoration of the name of the Applicant Company to the Register of Companies maintained by the concerned Registrar of Companies.
(2.) The Applicant Company is a private limited one and was incorporated on 13.04.2009 under the Companies Act, 1956. The Authorised Share Capital of the Applicant Company is Rs.5,00,000/- divided into 50,000 equity shares of Rs.10/- each. The issued, subscribed and paid-up capital is Rs. 1,00,000/-divided into 10,000/- equity shares of Rs.10/- each. The main object of the Applicant Company is to establish, takeover, purchase, take on lease, hire, erect, acquire or otherwise own, manage, operate, administer and to carry on the business of running hotels, motels, holiday camps, resorts, serviced apartments, apartment hotel, guest houses with facilities such as restaurants, canteens, caterers etc.
(3.) It has been submitted by the Applicant Company that after incorporation, the Applicant Company was filing all its balance sheet, profit and loss account and annual returns regularly with the Registrar of Companies, Tamilnadu, Chennai but, by inadvertence and lack of professional guidance, the Applicant Company failed to file its balance sheet, profit and loss account and annual returns with effect from 31.03.2014 onwards with the Registrar of Companies. Hence, the name of the Applicant Company was 'struck off from the Register of Companies under Section 248(5) of the Companies Act, 2013 read with Rule 3 of the Companies (Removal of Name of Companies from the Register of Companies) Rules, 2016.;