Ch. Mohd Sharief Tariq, Memberf - (1.) Under consideration is a Company Application that has been filed on 10.10.2017 under Section 252(3) of the Companies Act, 2013, by the Applicant Company viz., M/s. Pallichal Rock Products Private Limited, having CIN No. U14102KL2012PTC031772. The Registered Office of the Applicant Company is situated at No.32/2982 B-l, Sahrudaya Building, Ponnurunni, Kochi-682 019. The prayer made in the Application is to seek order for restoration of the name of the Applicant Company to the Register of Companies maintained by the concerned Registrar of Companies.
(2.) The Applicant Company is a Private Limited Company and was incorporated on 27.07.2012 under the Companies Act, 1956. The Authorised Share Capital of the Applicant Company is Rs. 1,00,000/-divided into 10,000 equity shares of Rs.10/- each. The issued, subscribed and paid-up capital of the Applicant Company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/- each. The main object of the Applicant Company is to purchase or otherwise acquire and undertake the whole or any part of the business, property, rights , and liabilities of any person, firm or company carrying on any business which this company is authorised to carry on and to purchase, acquire, apply for, hold, sell and deal in shares, stocks, debentures or debenture stock of any such person, firm or company, to conduct make or carry in to effect v any arrangement, in regard to the winding up of the business of such person, firm or company.
(3.) The Applicant Company had engaged the services of the Company Secretary to perform the task of filing the statutory returns with the office of the Registrar of Companies, who did not reveal the fact of non-filing Annual Accounts and Annual Returns from the Financial Year 2013 onwards to the Applicant, which is neither wilful nor wanton.;