R P Nagrath, Member - (1.) This petition has been filed under Section 252(3) of the Companies Act, 2013 by moving application in Form NCLT-9 as per Rule 87A of NCLT Rules, 2016 as inserted vide notification dated 05.7.2017 of the Ministry of Corporate Affairs. The petitioner company was incorporated on 01.01.1999. It has its registered office at Srinagar in the State of Jammu & Kashmir and therefore, the matter falls within the territorial jurisdiction of this Tribunal.
(2.) Necessary information in Form NCLT-1 as per the required proforma has also been filed at page 3 of the paper book. Certificate of Incorporation of the company is at Annexure-A and Annexure-B is the copy of Memorandum and Articles of Association of the company.
(3.) The main objects of the company are - i) To carry on business as dealers and manufacturers of motors and motor/automobile spare parts, accessories, tools and implements and other goods of all or any description, fabricators, founderers, mechanical engineers, machinists, repairers, hirers, exporters, importers, retail or wholesale dealers, distributors, agents, brokers of motor-cars, motor-vehicles, motor-cycles, motors, motor-boats, motor-ships, motor-lorries, motor-vans, rollers, earth-movers, cranes, grabs and vinches, omnibuses, motor-cabs, tricycles, carriages or other vehicles or conveyances of all descriptions, whether fitted with or propelled or assisted by means of oil, gas, petrol, diesel, steam, electric, magnetic, atomic, mechanical, animal or other powers and all or any parts of all or any such vehicles. ii) To carry on business of transport of goods and passengers, to set up and run motor garages and workshops and to act as carriers, suppliers and dealers of oils, lubricants, petrol, diesel, gas, electricity or any other motive power.;