Ch Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 06.10.2017 under Section 252 (3) of the Companies Act, 2013 by the Applicant Company viz., M/s. Indra Air Private Limited having CIN No. U62200TN2007PTC064298 and its Registered Office is situated at No.5, Alsa Regency 165, Eldams Road, Alwarpet Chennai, Tamil Nadu - 600 018. The prayer is made to seek order for restoration of the name of the Applicant Company to the Register of Companies maintained by the concerned Registrar of Companies.
(2.) The Applicant is a private limited company and was incorporated on 23.07.2007 under the Companies Act, 1956. The Authorised Share Capital of the Applicant Company is Rs. 10,00,000/- divided into 1,00,000 equity shares of Rs.10/- each and was subsequently increased to Rs.9,00,00,000/- (Rupees Nine Crores Only) divided into 90,00,000 (Ninety Lakhs only) equity shares of Rs.10 each. The issued, subscribed and paid-up capital as on date- is Rs.2,00,00,000/- divided into 20,00,000 equity shares of Rs.10/- each. The main object of the Applicant Company is to establish, work, maintain and run, non-scheduled, charter aircraft, helicopter services ancL/ hovercraft services from one place to another place or places within and outside India.
(3.) It has been stated that after incorporation, the Applicant Company has been continuing its business operations. Due to constraints of administrative and secretarial staff, the filing of the Annual Returns and the Financial Statements from the year 2012 -13 were not filed, which is neither wilful nor wanton. Therefore, the name of the Applicant Company was 'struck off from the Register of Companies under Section 248(5) of the Companies Act, 2013 read with Rule 3 of the Companies (Removal of Name of Companies from the Register of Companies) Rules, 2016.;