Ch Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 10.11.2017 under Section 252(3) of the Companies Act, 2013, though Director of the Company viz., M/s. Securo Facility Management Private Limited having CIN No. U74900TN2009PTC073486. The Company's Registered Office is situated at No. 167, Ramakrishna Nagar, V.V. Giri Street, Alwarthirunagar, Chennai - 600 087, Tamilnadu. The prayer made in the Application is to pass an order for restoration of the name of the Applicant Company to the Register of Companies maintained by the concerned Registrar of Companies.
(2.) The Company is a private limited and was incorporated on 11.11.2009 under the Companies Act, 1956. The Authorised Share Capital of the 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 Company is providing Maintenance Services for Engineering Special Tools and machines for Engineering Industries, gas plants and other allied industries etc.
(3.) The Petitioner Company has engaged a Company Secretary to perform the task of filing the annual returns and statutory documents with the Office of the Registrar of Companies, but did not file the same. The, r Applicant Company came to know the non-filing of the financial statement and annual returns with the concerned Registrar of Companies from the period 2013-2014 onwards, only when the name of the Company was 'struck off from the Register of Companies.;