Ch Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Petition that has been filed on 12.12.2017 (11.10.2017) under Section 252(3) of the Companies Act, 2013, by the Petitioner Company viz., M/s. Speed Mail Distribution Private Limited, having CIN No. U64120TN2005PTC056939 and its Registered Office is situated at No. 32, Liza Ponnammal Street, Golden George Nagar, Nerkundram, Chennai - 600 107. 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 is a Private Limited Company and was incorporated on 13.07.2005 under the Companies Act, 1956. The Authorised Share Capital of the Applicant Company is Rs.2,00,000/- divided into 20,000 equity shares of Rs.10/- each. The issued, subscribed and paid-up capital is Rs.2,00,000/- divided into 20,000 equity shares of Rs.10/- each. The main object of the Petitioner Company is as stated in the Memorandum and Articles of Association filed before this Tribunal.
(3.) It has been stated that after incorporation, the Petitioner Company has been continuing its business operations. The Petitioner Company has failed to file the Financial Statements and Annual Returns for the period from 2012-2017. After the 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.;