Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 25.10.2017 under Section 252(3) of the Companies Act, 2013, by the Applicant Company viz., M/s. Loukya Systems Private Limited having CIN No. U72900TN2011PTC083027 and its Registered Office is situated at No. 4, First Floor, Thiruvalluvar Street, Annai Indira Nagar, Velachery, Chennai - 600 042. The prayer is made to seek order for restoration of the name of/L, 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 08.11.2011 under the Companies Act, 1956. The Authorised Share Capital of the Applicant Company is Rs.5,00,000/- divided into 50,000 equity shares of Rs.10/- each. The issued, subscribed and paid-up capital is Rs.5,00,000/- divided into 50,000 equity shares of Rs. 10/- each. The main object of the Applicant Company is to engage in the business of software systems and other related business, etc.
(3.) It has been stated that after incorporation, the Applicant Company has been continuing its business operations. The Applicant Company has failed to file the Financial Statements and Annual Returns for the period from 2013-2014 to 2015-2016. The notice issued by the Respondent under Section 248 of the Companies Act, 2013, was duly served on the Applicant Company, and 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.;