- (1.) This Company Petition is filed by the Petitioner Company M/s. Saraansh Software i Solutions Private Limited, Bangalore, under Section 252(t) of the Companies Act, 2016, and praying for restoration of the name of the Company in the Register of Companies.
(2.) The Petitioner Company is a Private Limited Company incorporated in the State of Karnataka on 23.09.2005 under the provisions of the Companies Act, 1956. The Registered Office of the Petitioner Company is at New BBMP Property ID No.36-7-3, 16th Cross, CHBCS Layout Govindraj Nagar, Ward No.36, Vijaynagar Extension, Bangalore - 560 040, with CIN: U72200KA2005PTC037316.
(3.) The Authorised Capital of the Petitioner Company is Rs. 10,00,00,000/- (Rupees ten crores only) . The issued and paid-up share capital is Rs.7, 35,12,000/- (Rupees seven crores thirty five lakhs twelve thousand only) . The appellant company is carrying on business//operation continuously without interruption since incorporation and the business/operation are being carried out even as on date. The applicant company is an on-going concern even as on date with various employees working for it. The applicant company also continues to file all the statutory returns with various authorities including IT Department.;