- (1.) The Present Company Application bearing CA. No. 67/252/HDB/2017, is filed by Tecons Oleum India Limited under section 252 of the Companies Act, 2013, on 11.08.2017, by inter-alia, seeking to restore the name of the Company in the Register of Companies under Section 252 of Companies Act, 2013. Further grant us time for filing Closure of the Company in Form STK-2 along with requisite Attachments and allow us to make the Company Comply with the provisions of Companies Act, 2013.
(2.) Brief facts mentioned in Application: i. The Applicant Company was incorporated on 28.03.1994 in the State of Telangana bearing C1N No: U23201TG1994PLC017260. The Authorized share capital of the company is Rs. 30,00,000/- (Rupees Thirty Lakh only) divided into 3,00,000/- (Three Lakh Only) equity shares of Rs. 10/- (Rupees Ten Only) each. The current issued, subscribed and paid up capital of the company is Rs. 25,00,000/- (Rupees Twenty Five Lakh only) divided into 2,50,000/- (Two Lakh Fifty Thousand Only) equity shares of Rs. 10/- (Rupees Ten Only) each. ii. The main objects for which the company was incorporated, as given in the Memorandum of Association are as under: To carry on and undertake the business of manufacturing producing, processing, refining, buying, selling, manufacturing, importing, exporting crude oil, petrochemicals, allied downstream products, plastics, PVC rubber and other allied products and derivative. To buy, sell, deal-In the machinery, equipment, material, and things used or capable of being used in the manufacturing of petrochemical based products. To provide project consultancy on turnkey basis on otherwise and to carry on the business of designing, developing, manufacturing, marketing all kinds of materials used in petrochemical Industry and to obtain patent and other rights therefore. iii. It is submitted by Applicant that due to some operational issues Company couldn't carry on the business and couldn't file ROC Annual Filings within Stipulated time. However, the company has decided to close the company and it was found that the Registrar of Companies has strike off the name from the Register of Companies. iv. Thus this Company Application is filed by the Applicant with the intention to get the name of the Company restored in the Register of Companies in order to close the Company by following required procedure under Companies Act, 2013.
(3.) The case was listed on 30.08.2017, as none appeared the case was posted on 01.09.2017.;