K Anantha Padmanabha Swamy, Member - (1.) Under consideration is an application filed by M/s. Century Offset Printers Kerala Private Limited (in short Petitioner) under section 252(3) of the Companies Act, 2013 seeking an order directing the Registrar of Companies, Kerala (in short the Respondent) to restore the name of the Company in the Register of Companies.
(2.) Brief averments of the petition are that the petitioner Company was incorporated in the year 2003 as a private company limited by shares and its registered office is situated at 11/515, Century Building, Calicut Road (PO) Kunnamkulam, Thrissur 680 503, Kerala. The main object of the company is to carry on the business of Printers and Publishers of books Journals, Periodicals, newspapers and magazines of difference languages and manufacture and sale of all kinds of paper products, corrugated boxes, printing ink, printing materials and allied products. The authorised capital of the Company is Rs. 1,10,00,000/-divided into 110000 equity shares of Rs. 1000/- each and paid capital is Rs. 22,30,000/- divided into 2230 equity shares of Rs. 1000/- each.
(3.) Due to the technological advances, the offset printing business of the Company was affected and the company started incurring losses and it has become defunct. In the mean time the Ministry of Corporate Affairs had announced an Easy Exist Scheme, 2010 and the company had decided to take advantage of the said scheme and applied for having its name struck off the Register of Companies. The ROC, Kerala has also acceded to the request of the company and struck off the name of the company from the Register of Companies and issued an order under section 560 (5) of the Companies Act, 1956 vide order No. 560(5) /EES/2010/1883/2011 dated 08.02.2011 and the same was published under part III, Section I at page 714 of the Gazette of India (weekly) for the week March 12-18, 2011.;