- (1.) The Present Company Application bearing CA No. 127/252/HDB/2017, is filed by Confluence Educational Services Private Limited U/s 252 of Companies Act, 2013, on 21.09.2017, by inter-alia, seeking to restore the Name of the Company in Register of Companies under Section 252 of Companies Act, 2013. Further, grant us time of 60 (sixty) days for filing all necessary ROC Returns till date and allow Appellant Company to comply with the provisions of Companies Act, 2013.
(2.) Brief facts mentioned in Application: a. The Appellant Company was incorporated on 28.05.2007 in the state of Telangana. The Authorized share capital of the Company is Rs. 1,00,000/- (Rupees One Lakh only) divided into 10,000/- (Ten Thousand Only) equity shares of Rs. 10/- (Rupees Ten Only) e^ each. The current issued, subscribed and paid up capital of the company is Rs. 1,00,000/- (Rupees One Lakh only) divided into 10,000/- (Ten Thousand Only) equity shares of Rs.10/- (Rupees Ten Only) each. b. The main objects for which the company was incorporated, as given in the Memorandum of Association are as under: i. To carry on the business of advising and counselling students with regard to higher education. ii. To carry on and to impart training to students in various competitive examinations related to admission. iii. To carry on the business of rendering facilitating services with regard to employment opportunities.
(3.) It is submitted that the Appellant Company encountered a financial crisis from January 2014 and even though the business of the company had potential and was viable, however, was not making profits. The business was being carried out that the assets of the company remained intact and Company never became defunct. Company had been trying to maintain all its requisite documents including Annual Returns and Balance Sheets as per the provisions of the Companies Act, 2013, as applicable to it but owing to the inadvertent and unavoidable conditions, could not file with Registrar of Companies in time. However, the Registrar of Companies has strike off the Company on 28.07.2017.;