K. Anantha Padmanabha Swamy, Member - (1.) This is an application No.237/(252) /2017 filed under section 252(1) of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Eva Consultancy 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 31.05.2004 in the State of Tamil Nadu and the Authorised Capital of the Company is Rs.5,00,000/- divided into 50,000 equity shares of Rs.10/- each and the paid up capital of the Company is Rs.5,00,000/- divided into 50,000 equity shares of Rs.10/- each. The main objects of the Company are to carry out, promote, establish, conduct human resource consultancy, finance and management consultancy, computer software and hardware consultancy, educational training and contract liaison works in India or abroad and carry out liaising for antiquarian rate metal, contract or antiquarian, buying and selling of antiquarian.
(3.) The Company had not filed the statutory returns from the year 2009-10 with the Registrar of Companies which is neither wilful nor wanton. The reason given by the Applicant Company for non-filing of returns is due to some changes in the administrative personnel.;