Ch Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 30.10.2017 under Section 252(3) of the Companies Act, 2013 by the Applicant Company viz., M/s.Grian Technologies Private Limited having CIN No. U72200TN2003PTC051387 and its Registered Office is situated at No. 32/1, Cape Road, A A Veppanmoodu, Nagercoil - 629 001, Tamil Nadu. The prayer is made to seek order for restoration of the name of the Applicant Company to the Register of Companies maintained by the concerned Registrar of Companies and to issue a notice to the Petitioner bankers to allow transactions in the account until the process for restore of the company name in the Register of Companies maintained by the Registrar of Companies, Chennai, is completed.
(2.) The Applicant is a private limited company and was incorporated on 13.08.2003 under the Companies Act, 1956. The Authorised Share Capital of the Applicant Company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/- each. The issued, subscribed and paid-up capital is Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/- each. The main object of the Applicant Company is to carry on in India or elsewhere the business of manufacture, develop, export, buy sell, distribute, transfer, lease, hire, use, dispose-off, operate, fabricate, construct, assemble, record maintain, repair, reconciliation, work, alter, convert, improve procure, install, modify and to act as consultant, agent, broker, franchiser, hob worker, representative, advisor or otherwise to deal in all kinds of software, hardware and peripherals etc.
(3.) It has been stated that after incorporation, the Applicant Company has been continuing its business operations. The Applicant Company failed to file the Financial Statements and Annual Returns for the period from 2014-2015 and 2015-2016 and 2016-2017. Therefore, the notice issued by the Respondent under Section 248 of the Companies Act, 2013 was duly served on the Applicant Company, and the name of the Applicant Company was 'struck off from the Register of Companies under Section 248(5) of the Companies Act, 2013 read with Rule 3 of the Companies (Removal of Name of Companies from the Register of Companies) Rules, 2016.;