K. Anantha Padmanabha Swamy, Member - (1.) This is an application No.CP. 122/2017 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Chennai Mall Properties Private Limited, seeking a direction to The Registrar of Companies, Tamilnadu, Chennai (the ROC) to restore the Company in the Register of Companies.
(2.) Brief averments of the application are that the Company was incorporated on 04.08.2011 in the State of Tamil Nadu and the authorised capital of the Company is Rs. 1,00,000/-divided into 10,000 equity shares of Rs.10/- each and the paid up capital of the Company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/- each. The Company is engaged in the business of developers of property and acquiring lands and buildings by purchase, lease or exchange or otherwise, developing such lands, buildings and other building complexes by raising, constructing, altering or in any other way exploiting the buildings and to construct office complexes, apartments, flats and to deal in office complexes etc.
(3.) The Company has not filed its Balance Sheets and Annual Returns right from incorporation of the company in time and till today. The reason given by the Company for non-filing of returns is that the Directors of the Company were engaged heavily in business promotion activities and due to this the financial statements and annual returns were not filed with the Registrar of Companies.;