- (1.) This is an application No. 182/2017 filed under Section 252 of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s.Vasco Properties and Developers Private Limited CIN U70101KL2008PTC022069 (hereinafter called as the Company) seeking a direction to the Registrar of Companies, Kerala (the ROC) to restore the Company in the Register of Companies.
(2.) Brief averments of the application are that the Company was incorporated on 14.03.2008 in the State of Kerala and the authorised share capital of the Company is Rs. 1,00,000/-divided into 10,000 equity shares of Rs.10/- each and the issued, subscribed & paid up capital of the company is Rs. 1,00,000/-divided into 10,000 equity shares of Rs.10/- each. The Company is engaged in the business of acquiring, developing, constructing, altering, modifying repairing, leasing, selling or otherwise dealing in properties, land, buildings developing such land for building purposes and preparing building sites and by constructing reconstructing, pulling down, altering, improving, flats, houses, factories, warehouses, shops and to carry on the business of civil contractors for development and construction of apartments, commercial complexes, roads, bridges and dams etc.
(3.) The Company has not filed its annual returns and balance sheet from the financial years 31.03.2013 to 31.03.2016 with the ROC due to defaults in statutory compliances. The ROC has issued notice under section 248 of the Act. The ROC subsequently, "struck off the name of the Company from the Register of Companies and the Company came to know of the same only from the Public Notice No.ROC/STK-5A/20914 dated 25/04/2017 issued by the ROC. The Company is still carrying on its business and its activities and therefore the present application is filed for restoration of the name of the company in the Register of Companies.;