- (1.) This is an application No.CP. 112/2017 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Hansal and Gratel Kids Activity Centre 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 07.06.2010 in the State of Tamil Nadu and the authorised capital of the Company is Rs. 1,00,000/-divided into 10,000 equity shares of Rs.10/- each and the paid up capital of the Company is Rs. 1,00,000/- divided into 10,000 equity share of Rs.10/- each. The Company had been actively engaged in the business of operating the play school for kids 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 2011-2012. After that, the Company did not file the Balance sheet and Annual Returns for the financial year 2012-2013, 2013-2014, 2014-2015 & 2015-2016. The reason given by the Company for non-filing of returns is due to sudden exit of the first directors (who left for United States of America) from the management of the affairs of the Company and consequent change in the administrative staff.;