K. Anantha Padmanabha Swamy, Member - (1.) Under consideration is a Company Petition No. 166/252/2017 filed by the above mentioned Petitioner Company under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) by virtue of which M/s.Tuticorin Logistics Private Limited, having ON No: U63010TN2009PTC070454 and its registered office is situated at 144B/2, Polpettai West, Thoothukudi-628 002. The prayer is made to seek order for restoration of the name of the Applicant Company to the Registrar of Companies (The ROC) , Chennai, Tamil Nadu.
(2.) Brief averments: The Applicant Company is a private limited Company and it was incorporated on 13.01.2009 under the Companies Act, 1956. The Authorised Share Capital of the Company is Rs.5,00,000/- divided into 50,000 equity shares of Rs.10/- each and the issued, subscribed & paid up Capital is Rs.5,00,000/- divided into 50,000 equity shares of Rs.10/- each. The main object of the Applicant Company is engaged in the business of freight forwarding agents, liner agents, non vessel owning agents and act as agents for multimodal transport operations worldwide etc.
(3.) It has been submitted that the Applicant Company is a private limited company and it has been active since incorporation. The Applicant Company has not filed its Financial Statements and Annual Returns for two consecutive year ended 31.03.2015 and 31.03.2016.;