R.P.Nagrath, Member - (1.) Raquib Ul Rashid, the Director and Shareholder of M/s Oasis Security and Placement Services Private Limited has filed this petition in terms of Section 252 (3) of the Companies Act, 2013 (for short to be referred here-in-after as the 'Act') for restoration of the name of the company in the Register of Companies. The application has been filed in Form No.NCLT - 9 as prescribed in Rule 87A of the National Company Law Tribunal Rules, 2016 ( for brevity the 'Rules'), as inserted vide notification dated 05.07.2017.
(2.) The petitioner company was incorporated on 07.05.2013 with the Registrar of Companies, Jammu and Kashmir, having been allotted CIN: U74999JK2013PTC003857. The company has its registered office in Srinagar and, therefore, the matter falls within the territorial jurisdiction of this Tribunal. The authorised and paid-up share of the company is Rs. 1,00,000/- comprising of 1,000 equity shares of Rs. 100/- each. The petitioner company has two shareholders and two Directors.
(3.) The main objects of the petitioner company are to carry on the business of selection, recruitment, training and placement of all kinds of personnel including ex-servicemen as security guards, chowkidars & other employees and to provide security consultancy, security services and security personnel in India and abroad to various organisations, agencies, industrial houses, local authorities, autonomous bodies, Govt. Departments, social and religious organisations, bodies corporate, hotels, restaurants and other business houses of any type and to carry on the business of consultants, suppliers and providers of all types of manpower such as contractual, skilled, unskilled, trained labour, staff, executives, managerial personnel, technical's & professionals including medical, para medical and engineering personnel and to act as placement agents, employment agents for the unemployed and to carry out all other activities relating to security, manpower and placement services as the company may deem fit and proper from time to time etc. Copy of the Memorandum and Articles of Association of the defaulter company is Annexure-I (Colly) with which certificate of incorporation is annexed.;