R.P. Nagrath, Member - (1.) This petition is filed by DS Protection Group Private Limited a company incorporated under the Companies Act, 1956 through Mr. Sagar Rathi a shareholder in the company, for restoration of the name of the company in the register of Companies being maintained by the Registrar of Companies, Himachal Pradesh. Annexure P-3 (colly) is the Certificate of Incorporation alongwith the Memorandum and Articles of Association with which Master Data of the company has been annexed. The company was incorporated on 10.05.2013. The authorised and paid up share capital of the company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs. 10/- each.
(2.) The main objects of the company are to provide security services to banks, financial institutions, commercial and industrial organizations, schools, Central Government Organizations and other entities and to act as detective agency. The Memorandum and Articles of Association also contain ancillary objects.
(3.) The company did not file the Balance Sheets and the Annual Returns with the Registrar of Companies in respect of any of the Financial Year as per the Master Data. The petitioner is closely held company. The Directors of the company are Mr. Sagar Rathi and his wife Ms. Vibha and they are stated to be the shareholders of the company. It is stated that due to inadvertence the Balance Sheets of the company were not filed with the Registrar of Companies which was the only reason that the name of the company has been struck off.;