Rajeswara Rao Vittanala, Member - (1.) The present Company Petition bearing CA No.203/252/HDB/2017 is filed by Amogha Logistics Private Limited (Applicant) under Section 252 of the Companies Act, 2013, by inter-alia seeking to restore the name of the Company in the Register of Companies by the Registrar of Companies and to grant extension of three months from the date of the order to complete pending Annual filings i.e. Annual Reports and Annual Returns.
(2.) Brief facts, leading to filing of the present Company application are as follows:- (a) The Company was incorporated on 08.11.2012 under Companies Act, 1956 and the Authorised and paid up capital is Rs. 1,00,000/- (b) The main object of the Company is to carry out the business of clearing and forwarding agents, courier and cargo handlers, handling and haulage contractors, warehousemen, common carriers by land, rail, water and air, container agents, to handle goods within the country and outside India. (c) The Company has been fully operational, however the same was not so fruitful. (d) The Annual filings with RoC, as required under the Companies Act, 1956 was not done by Mr. Ramreddy Sherikar and Mr. Govind Reddy Patil, First Directors of the Company. However, when the First Directors resigned and disassociated from the Company with effect from 07.05.2017, Mr. Malla Reddy Yerrolla and Mr. Dattu Reddy Sangam became Directors. It is submitted that they are in the process of expanding the scale of operations of the Company, cost control, reduction and effective marketing of services. (e) When they planned to file all the pending annual filings, they came to know the fact that the Company was struck off by the Registrar of Companies, Andhra Pradesh and Telangana. (f) RoC vide notice no. ROC(H) /248(5) /STK-7/2017 dated 21.07.2017, issued notice of striking off and dissolution.
(3.) The case was listed for hearing on 9.10.2017, 18.10.2017 and today.;