Ch Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Petition that has been filed on 30.10.2017 under Section 252(3) of the Companies Act, 2013, by the Petitioner Company viz., M/s. Madrono Developers Private Limited, having CIN No. U45200TN2008PTC069919 and its Registered Office is situated at N0.IO6J/88E, Millerpuram, Palai Road, West Tuticorin, Thoothukudi, Tamimadu-628 008. The prayer is made to seek order for restoration of the name of the Petitioner Company to the Register of Companies maintained by the concerned Registrar of Companies.
(2.) The Petitioner Company is a Private Limited Company and was incorporated on 21.11.2008 under the Companies Act, 1956. The Authorised Share Capital of the Petitioner Company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/- each. The issued, subscribed and paid-up capital is Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/- each. The main object of the Petitioner Company is to carry on the business of Real Estate.
(3.) It has been stated that after incorporation, the Petitioner Company has some trade investments and current liabilities and is not carrying on any business at present. However, the Petitioner Company has filed I.T. Returns for the financial years 2014-2015, 2015-2016 and 2016-2017. The copies of the Acknowledgements are placed at pages 26 to 28 of the typed set filed with the Petition. After issuance of the notice by the Respondent under Section 248 of the Companies Act, 2013, the name of the Petitioner Company was 'struck off from the Register of Companies under Section 248(5) of the Companies Act, 2013 read with Rule 3 of the Companies (Removal of Name of Companies from the Register of Companies) Rules, 2016.;