K. Anantha Padmanabha Swamy, Member - (1.) This is an application No. 186/2017 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Seeni Naina Holdings 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 26.04.2006 in the State of Tamil Nadu and the Authorised Capital of the Company is Rs.2,00,000/-divided into 20,000 equity shares of Rs.10/- each and the paid up capital of the Company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/- each. The Company is engaged in the business to purchase, sell, develop, take in exchange or lease, hire or otherwise acquire, whether for investment or sale, any real or personal estate including lands, business, building, factories, mill, houses, cottages, shops, depots, warehouses, concession, privileges, easement or interest in or with respect to any property and to carry on the business as proprietors of flats and building and to let on lease any or all of the properties and to provide for convenience etc.
(3.) The Company has been holding its Annual General Meetings, however, it had not filed its Balance Sheets and Annual Returns from financial years 2013-2014, 2014-2015 and 2015-2016 with the Registrar of Companies due to oversight. Further, the reason given by the Company for nonfiling of returns is only due to inadvertence and that the said failure was neither wilful nor wanton.;