- (1.) This is an application No. 100/2017 filed under Section 252 of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s.Teamwork Developers Private Limited (hereinafter called as the Company) seeking a direction to the Registrar of Companies, Tamilnadu, Chennai (the ROC) to restore the Company in the Registrar of Companies.
(2.) Brief averments of the application are that the Company was incorporated on 03.02.2012 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.l, 50,000/- divided into 15,000 equity shares of Rs.l0/- each. The Company is engaged in the business of Civil Engineers, architects and all types of structural and pilling engineering work developing related business for nearly 6 years. The business of the applicant is successful and the applicant has also been filing its income tax returns every year.
(3.) The Company has not filed balance sheet and annual returns from the financial year ending 31.03.2013 onwards. On 07.04.2017 the applicant received the Notice in Form STK 1 dated 22/03/3017 from the Registrar of Companies, Tamil Nadu, Chennai. ROC Chennai intimating that the company has been "struck off in the Register of Companies as per the Notice No.ROC/S.248/Stkl/2017/SK/BS/VR of MCA in form No.STK-1. The Company is still carrying on its business and its activities and therefore the present application is filed for restoration of the name of the company in the Register of Companies.;