HESH OPTO LAB PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, CHENNAI, TAMILNADU
LAWS(NCLT)-2018-2-48
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 05,2018

HESH OPTO LAB PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, CHENNAI, TAMILNADU Respondents

JUDGEMENT

K. Anantha Padmanabha Swamy, Member - (1.) This is an application No.7/2018 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Hesh Opto Lab Private Limited seeking a direction to The Registrar of Companies, Tamil Nadu, 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 01.02.2005 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 main objects of the Company are to carry on the business of wholesalers, to buy, sell in all kinds of opticals, contact lens, frames, lens solutions and allied products, etc.
(3.) The Company has been holding its Annual General Meetings, however, it had not filed its Balance Sheets and Annual Returns from financial year 2013 to 2016 with the Registrar of Companies. The reason given by the Applicant Company for non-filing of returns is due to inadvertence.;


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