- (1.) This is an application No. 146/2017 filed under Section 252 of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Qun Interiors 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 Register of Companies.
(2.) Brief averments of the application are that the Company was incorporated on 14.01.2010 in the State of Tamil Nadu and the authorised capital of the Company is Rs. 1,00,000/-divided into 10000 equity shares of Rs.10/- each and the issued, subscribed and paid up share capital of the Company is Rs. 1,00,000/- divided into 10000 equity shares of Rs.10/- each. The Company is carrying on the business to undertake all kinds of jobs as interior and exterior designing, furnishing, landscaping, carpentry etc. and to enter into any arrangement by way of turnkey projects involving supply of technical, civil, administrative information, knowledge and experience and as such undertake for and on behalf of a client to set up any projects in India or outside India.
(3.) Roc Chennai has struck off the name of the company as per the Public Notice No.ROC/CHN/STK-7/1/2017 dt.05.07.2017 for non filing of Balance Sheet and Annual Returns from the year 2010 onwards. 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.;