Ch Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 21.08.2017 under Section 252 (3) of the Companies Act, 2013 though Director of the Company viz., M/s. Venku Hospitals Private Limited having CIN No. U85110TN1994PTC026952. The Company's Registered Office is situated at 5/12, V. Mount Poonamalle, Nandambakkam, Chennai-89. The prayer is made to pass an order for restoration of the name of the Applicant Company to the Register of Companies maintained by the concerned Registrar of Companies.
(2.) The Company is a private limited and was incorporated on 04.03.1994 under the Companies Act, 1956. The Authorised Share Capital of the Company is Rs.40,00,000/^ divided into 4,00,000 equity shares of Rs.10/- each. The issued, subscribed and paid-up capital is Rs.39,28,500/- divided into 3,92,850 equity shares of Rs.10/- each. The main object of the Company as stated is to undertake, promote, assist or engage in all kinds of research and development work required to promote, assist or engage in setting up hospitals and facilities for manufacturing medical equipment; to carry on the business of design, construction and running of all kinds of hospitals, dispensaries, clinics, laboratories and health centres and to design, manufacture, import, export, buy, sell, install, maintain and improve all kinds of equipment and instrumentation for hospitals, dispensaries, clinics, laboratories and health centres.
(3.) The Company did not file the Annual Accounts and Annual Returns from the financial year ending 2000-2001 to till date. In this connection, the Company received show cause notice dated 20th of July, 2005 and failed to respond to the notice within a period of 10 days from the receipt of the said notice. As a result, the name of the Company was 'struck off from the Register of Companies under Section 560 of the Companies Act, 1956 (corresponding Section 248(5) of the Companies Act, 2013) . Now, the Company prayed for restoration of its name to the Register of Companies maintained by the concerned Registrar of Companies.;