K Anantha Padmanabha Swamy, Member - (1.) This is an application No.CP.88/2017 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Vastronic Bio Medical 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 12.01.2011 in the State of Tamil Nadu and the Authorised Share Capital of the Company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/-each and the issued, subscribed and paid up share capital of the Company is Rs 1,00,000/- divided into 10,000 equity shares of Rs.10/- each. The Applicant Company is engaged in the business of Manufacturing, Marketing & Services of medical equipments and allied items and maintenance hospitals and treatment of persons suffering from illness other related business etc.
(3.) The Applicant Company has not filed its Balance Sheets and Annual Returns since incorporation i.e. from FY 2011-2012 to 2015-2016. And also stated that the Company is very much in continuing operation since the date of incorporation justified through the financial statement of 2016-17.;