Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 30.10.2017 under Section 252(3) of the Companies Act, 2013, through the Director of the Company viz., M/s. Shego Logistics Private Limited having CIN No. U63040TN2012PTC087036. The Registered Office of the Company is situated at 11/6, Thillainayagam, 5th Street, Sembium, Perambur, Chennai - 600 Oil, Tamilnadu. The prayer made in the Application is to pass an order for restoration of the name of the Applicant Company to the Register of Companies maintained by the concerned Registrar of Companies.
(2.) The Company is a private limited and was incorporated on 01.08.2012 under the Companies Act, 1956. The Authorised Share Capital of the Company is Rs. 1,00,000/- divided into 1000 equity shares of Rs.100/- each. The issued, subscribed and paid-up capital is Rs. 1,00,000/- divided into 1000 equity shares of Rs.100/- each. The main object of the Company is to carry on the business of clearing and forwarding agents, courier and cargo handlers, handling and haulage contractors, warehousemen, common carriers by land, rail, water and air, container agents, to handle goods and passengers within the country and outside and to carry on the business of tour and travel operators and to act as customs agents, landing agents, stevedores and longshoremen.
(3.) It has been stated that the Applicant Company was facing acute financial crunch following a sudden downturn in business. It did not have enough funds even to meet day to day operations. Therefore, it could not file the Annual Returns and Balance Sheets with the concerned Registrar of Companies.;