Ravikumar Duraisamy, Member - (1.) The Present Company Application bearing CA. No. 113/252/HDB/2017, is filed by Brown Consultancy Services Private Limited under section 252 of the Companies Act, 2013, on 04.09.2017 by inter-alia, seeking to restore the name of the company in the Register of Companies and to carry on the business. Brief facts mentioned in Application
(2.) The Applicant Company was incorporated as a Brown Consultancy Services Private Limited in the state of Telangana, on 14.12.2004 and later the name was changed to Brown Consultancy Services Limited on 24.10.2005. Again as Brown Consultancy Services Private Limited on 30.11.2015. The Authorized share capital of the Company is Rs.20,00,000/- (Rupees Twenty Lakh only) divided into 2,00,000/- (Two Lakhs only) Equity shares of Rs. 10/- (Rupees Ten only) each. The current issued, subscribed and paid-up capital of the Company is Rs. 6,90,000/- (Rupees Six Lakh Ninety Thousand only) divided into 69,000/- ( Sixty Nine Thousand only) equity shares of Rs.10/- (Rupees Ten only) each.
(3.) The main objects for which the company was incorporated, as given in the Memorandum of Association are as under: a. To carry on the business of purchase and/ or sale of share, stocks, debentures, securities, and any other financial instruments including derivatives, commodity futures and options. b. To act as agents or distributors for life Insurance Corporation of India. c. To act as agents or distributors for General Insurance companies in India. d. To act as agents or distributors of RBI Bonds, Postal Scheme and other Fixed Income Schemes or Securities issued by State or Central bodies. e. To act as consultants or advisors to deal, direct or undertake on behalf of a person or persons for managing shares, stocks debentures, debt instruments, mutual funds or any other securities for commission or fees.;