K Anantha Padmannabha Swamy, Member - (1.) This is an application No.CP. 162/2017 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Calson Resources Private Limited, 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 12.9.2006 in the State of Tamil Nadu and the authorised capital of the Company is Rs. 15,00,000/- divided into 15,000 equity shares of Rs.100/- each and the paid up capital of the Company is Rs. 13,00,000/- divided into 13,000 equity shares of Rs.100/- each. The Company is engaged in mining and mineral proceeding activities various mineral /ore like quartz, feldspar, dolomite, vermiculite, manganese etc. are subject to processes like ore dressing benefication, enriching, sizing and other value addition steps mentioned in clause III(A) of its memorandum of association of the Company.
(3.) The Company has filed its Balance Sheets and Annual Returns up to the financial year 2012-2013. After that, the Company did not file the Balance sheet and Annual Returns for the financial year 2013-2014, 2014-2015 & 2015-2016 The reason given by the Company for non-filing of returns is due to the Managing Director of the Company was sick with kidney problem and delegated the work to another professional who did not file it properly.;