K. Anantha Padmanabha Swamy, Member - (1.) This is an application No.23/2018 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Miller Promoters 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 30.08.2007 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 to engage and carry on the business and carry on the business of buying and selling of land and to buy, develop, build, purchase, own, contract, take on lease or licence in real estate business and hold, exchange, improve, acquire, sell, mortgage and otherwise dispose of and deal in real estate and to render consultation and advisory services in real estate business etc.
(3.) The Company has been holding its Annual General Meetings, however, it had not filed its Balance Sheets and Annual Returns from financial years 2011-12 till 2015-2016 with the Registrar of Companies due to oversight. Further, the reason given by the Company for non-filing of returns is only due to inadvertence and that the said failure was neither wilful nor wanton.;