R.P.Nagrath, Member - (1.) This petition is filed under Section 252 (3) of the Companies Act, 2013 (for short to be referred here-in-after as the 'Act') for restoration of the Company's name in the Register of Companies. The application has been filed under Rule 87A of National Company Law Tribunal Rules, 2016 as inserted by way of amendment vide notification dated 05.07.2017 issued by the Government of India, Ministry of Corporate Affairs, New Delhi. This petition has been filed in Form NCLT 9 in terms of Rule 87A aforesaid.
(2.) The petitioner company was incorporated on 10.01.2012 with the Registrar of Companies, Himachal Pradesh. The authorised issued, subscribed and paid-up share capital of the company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs. 10/- each.
(3.) As per the Memorandum of Association of the company, the main objects of the company are to lay out, develop, construct, build, erect, demolish re-erect, alter, re-model or do any other work in connection with any building scheme roads highways, docks, ships sewers, bridges, canals, wells, springs, multi-storeyed buildings, power plants, wharves, ports, reservoirs' embankments, tramways, irrigation improvements, sanitary, water, gas electric light, telephonic and power supply works or any other structural or architectural work of any kind whatsoever and for such purpose to prepare estimates designs, plants, specifications, or models and do such other or any act that may be requisite thereof & to purchase, acquire, take on lease, or in exchange or in any other lawful manner any other land, building multi-storied structures and to turn to the same into real estate, account develop the same and dispose of or maintain the same or to maintain the same and to build townships, markets, or other building or convenience thereon and to equip the same or any part thereof with all any amenities or conveniences, drainage facility electric telegraphic, telephonic, televisions and to deal with same in any manner whatsoever etc.;