R.P. Nagrath, Member - (1.) This petition has been filed by the shareholder of M/s. JK Origins Maintenance Services Private Limited in Form No. NCLT 9 under Section 252 (3) of the Companies Act, 2013 (for brevity, the 'Act') read with Rule 87A of the National Company Law Tribunal Rules, 2016 (for short, the 'Rules') inserted vide notification dated 5th of July, 2017 by the Ministry of Corporate Affairs, Government of India for restoration of the name of the company in the register of companies, maintained by the Registrar of Companies, Jammu & Kashmir.
(2.) The petitioner-company was incorporated on 28.01.2010 under the Companies Act, 1956. The registered office of the company is situated in Srinagar in the State of Jammu and Kashmir and, therefore, the matter falls within the territorial jurisdiction of this Tribunal. Copy of Memorandum and Articles of Association of the company is part of Annexure A-1 with which the certificate of incorporation has also been annexed.
(3.) The authorised and paid up share capital of the company is Rs. 1,00,000/- divided into 1000 equity shares of Rs. 100/- each.;