Anantha Padmanabha Swamy, Member - (1.) This is an application No.CP. 108/2017 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Suryatej Infra Private Limited, seeking a direction to The Registrar of Companies, Tamilnadu, Chennai (the ROC) to restore the Company in the Register of Companies.
(2.) Brief averments of the application are that the Company was incorporated on 07.02.2006 in the State of Tamil Nadu and the authorised capital of the Company is Rs.8,00,00,000/-divided into 80,00,000 equity shares of Rs.10/- each and the paid up capital of the Company is Rs.6,42,00,550/- divided into 64,20,055 equity shares of Rs.10/- each. The Company is engaged in the business of to develop a township with all facilities, infrastructure park, individual park, commercial park and residential building with the state of art infrastructure for IT and ITES entities; to provide project consulting and information technology services in the field; and also carry on the activity of hardware manufactures, vendors, importers and exporters and in general to deal in all kinds of computer, communication, equipment's, accessories, peripherals devices, electrical/electronic machines, apparatus & gadgets etc. Mentioned in clause III (A) of its memorandum of association of the Company.
(3.) The Company has filed its Balance Sheets and Annual Returns up to the financial year 2012-2013. After that, the Company did not file the Balance sheet and Annual Returns for the financial year 2013-2014, 2014-2015 & 2015-2016 The reason given by the Company for non-filing of returns is only due to inadvertence.;