Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 03.11.2017 under Section 252(3) of the Companies Act, 2013 by the Applicant Company viz., M/s. Land Marvel Investment India Private Limited (formerly known as "M/s. Land Marvel Capitaland India Private Limited") having CIN No. U45203TN2007PTC064894. The Registered Office of the Applicant Company is situated at Old No. 5, New No. 9, First Cross Street, Kasturbai Nagar, Adyar, Chennai - 600 020. The prayer is made to seek order for restoration of the name of the Applicant Company to the Register of Companies maintained by the concerned Registrar of Companies and to rectify the master data by modifying the status from Strike off to Active within the specific time; to place the name of the Company in the same position and to file all the pending financial statements and annual returns with RoC and comply with the requirements of the Companies Act, 2013.
(2.) The Applicant is a private limited company and was incorporated on 26.09.2007 under the Companies Act, 1956. The Authorised Share Capital of the Applicant Company is Rs.5,00,000/- divided into 5,000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital is Rs.5,00,000/- divided into Rs. 5,000 equity shares of Rs. 100/- each. The main object of the Applicant Company is to purchase and sell land and building or otherwise acquire, develop promote and construct immovable properties, construction of residential houses, apartments, flats, cottages, factories, hotels and commercial building, etc.
(3.) It has been stated that after incorporation, the Applicant Company has been continuing its business operations. The Applicant Company failed to file the Financial Statements and Annual Returns for the period from 2013-2014 onwards. Therefore, the notice for removal of name of a Company (STK 5) on 07.04.2017 and notice of striking off and dissolution (STK 7) on 05.07.2017 were issued through website wwwmca.gov.in by the Respondent under Sections 248(1) and 248(5) of the Companies Act, 2013, read with Rule 3 of the Companies (Removal of Name of Companies from the Register of Companies) Rules, 2016.;