R.P. Nagrath, Member - (1.) This petition has been filed in Form NCLT-9 for restoration of the name of the company which was struck off from the register of companies. The petition has been filed under Section 252(3) of the Companies Act, 2013 read with Rule 87-A as inserted in the National Company Law Tribunal Rules, 2016 by way of amendment vide notification dated 05.07.2017.
(2.) The petitioner company was incorporated on 06.01.1998 under the Companies Act, 1956 having its registered office at Gurdaspur in the State of Punjab and the matter, therefore, falls within the territorial jurisdiction of this Tribunal. Annexure A-1 is the copy of the Certificate of Incorporation and the petitioner company has been allotted CIN - U15311PB1998PTC020914.
(3.) The main objects of the company are - i) To establish, install, acquire, own, take on lease and carry on the business of Rice Shellers, sela plant, Rice grains, Flour Mills and Roller Flour Mills, Vegetable oil Extraction plants and to store, buy, sell, import, export, act as commission agents, or deal in food grains of all kind, rice, cereals, edible oils and other products of similar description. ii) To buy, sell, process, import, export, manipulate, convert, treat and prepare for market and deal in all kinds of food grains like Paddy, Rice, Wheat, Maize, Grams, Pulses, Oil seeds and all kinds of agriculture produce, etc.;