K. Anantha Padmanabha Swamy, Member - (1.) This is an application No.CP.90/2017 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) fded by M/s. Subash Infrastructures India Private Limited, seeking a direction to The Registrar of Companies, Tamilnadu, Coimbatore (the ROC) to restore the Company in the Register of Companies.
(2.) Brief averments of the application are that the Company was incorporated on 04.07.2008 in the State of Tamil Nadu and the authorised capital of the Company is Rs.5,00,000/-divided into 50,000 equity shares of Rs.10/- each and the paid up capital of the Company is Rs.5,00,000/- divided into 50,000 equity shares of Rs.10/- each. The Company is engaged in the business to construct, build, alter, develop and act as supervisor, administrator, contractor, subcontractor, labour contractor, turnkey contractor and manager of all types of construction and development works in multi stored building, complexes, housing projects, roads, railways, bridges, dams and related areas 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 2009-2010. After that, the Company did not file the Balance sheet and Annual Returns for the financial year 2010-2011 to till date. The reason given by the Company for non-filing of returns is only due to non co-ordination with professionals for completion of annual filing in accordance with the Companies Act, 2013.;