K Anantha Padmanabha Swamy, Member - (1.) This is an application No.110/2017 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s GREEN APPLE FACILITIES AND MEDIA Private Limited (hereinafter called as the Company) seeking a direction to the Registrar of Companies, Tamilnadu, Chennai (the ROC) to restore the Company in the Registrar of Companies.
(2.) Brief averments of the application are that the Company was incorporated on 01.02.2012 in the State of Tamil Nadu and the authorised capital of the Company is Rs.1,00,000/- divided into 10000 equity shares of Rs.10/-each and the paid up capital of the Company is Rs. 1,00,000/-divided into 10000 equity shares of Rs.10/- each. The Company is engaged in the business of facilities management and event management for corporates and individuals and create, organize, undertake, offer facilities and outsourcing services for the establishment of offices, factories, staffing, catering, housekeeping, admin facilities and conduct, host, arrange, manage events like music programmes, concerts, fashion shows, cultural programmes, etc. mentioned in clause III (A) of its memorandum of association of the Company. The Company has not filed its annual accounts since the incorporation, i.e. from 2012-2013 with the ROC inadvertently as the Company does not have any professional guidance. The ROC has issued notice under section 248 of the Act and the Company did not receive the same. The ROC subsequently, struck of the name of the Company from the register of companies and the Company came to know the same only from the Notice of Striking Off and Dissolution bearing No.ROC/CHN/STK-7/1/2017 dated 5-7-2017 issued by the ROC under section 248(5) of the Act.
(3.) The Company is still carrying on its business and its activities and therefore the present application is filed challenging the above said "Notice of Striking Off and Dissolution"of the ROC.;