Mohd. Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 29.08.2017 under Section 252 (3) of the Companies Act, 2013 by the Applicant Company viz., M/s. D3R Gateway Logistics Private Limited having CIN No.U63020TN2009PTC073773 and its Registered Office is situated at No. 31/75, Meenambal Salai, Krishnamurthy Nagar, Kodungaiyur, Chennai - 600 118. 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.
(2.) The Applicant Company is a private limited by shares and got incorporated on 03.12.2009 under the Companies Act, 1956. The Authorised Share Capital of the Applicant Company is Rs.50,00,000/- divided into 5,00,000 equity shares of Rs.10/- each. The issued, subscribed and paid-up capital is Rs.2,00,000/- divided into 20,000/- equity shares of Rs.10/- each. The main object of the Applicant Company is to acquire, own import all materials, substances, appliances machines containers and such other articles and apparatus and things capable of being used in the main business; to acquire building, alter, maintain, remove or replace and to work, manage and control building, offices, shops, machinery and conveniences; repair, alter improve, exchange import all machinery, tools, utensils, appliances, apparatus products, materials, substances, articles and things capable of being used in the main business, etc.
(3.) It has been submitted by the Applicant Company that after incorporation, the Applicant Company was regularly conducting the Annual General Meeting every year and the company also filed all its annual returns regularly with the Registrar of Companies, Tamilnadu, Chennai but, due to oversight the Applicant Company failed to file the annual returns for the last four years with the Registrar of Companies. Hence, 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.;