K. Anantha Padmanabha Swamy, Member - (1.) This is an application No.7/2018 filed under section 252(1) of the Companies Act, 2013 (hereimIter called as the Act) filed by M/s. Orbit Ace Medicate Private Limited, seeking a direction to The Registrar of Companies, Tamilnadu, 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 13.11.2003 in the State of Tamil Nadu and the Authorised Capital of the Company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/- each and the paid up capital of the Company is Rs. 10,000/- divided into 10,000 equity shares of Rs.10/- each. The main objects of the Company are to carry on in India or elsewhere the business to buy, sell, service, install medical equipments, service and repair of medical equipments and consultancy agency in the field of medical equipments.
(3.) The Company has been holding its Annual General Meetings, however, it had not filed its Balance Sheets and Annual Returns from financial year 2011 upto date with the Registrar of Companies. The reason given by the Applicant Company for non-filing of returns is only due to administrative lapses and inadvertence.;