Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Petition that has been filed on 23.11.2017 under Section 252(3) of the Companies Act, 2013, by the Petitioner Company viz., M/s. GAPS Ventures Private Limited and its Registered Office is situated at No. 167, Ramakrishna Nagar, V.V.Giri Street, Alwarthirunagar, Chennai - 600 087. 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. The Petition has been filed by the Director, but an affidavit has been filed wherein it has been deposed that the Director is also a Shareholder of the Petitioner Company.
(2.) The Petitioner Company is a Private Limited Company and was incorporated on 11.11.2009 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 provide and promote technical consultancy, planning, drafting and other allied services, facility management, information technology services, food and beverages, etc.
(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 with the RoC for the period from 2013-2016. It has been stated in the Petition that the Company did not receive any show cause notice. However, 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.;