Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Application that has been filed on 25.09.2017 (amended Application filed on 20.12.2017) under Section 252(3) of the Companies Act, 2013, by the Applicant Company viz., M/s. Adithi Housing Development Private Limited having CIN No. U70109TN2012PTC087027 and its Registered Office is situated at No. 14, Plot No. 2036, 15th Main Road, Anna Nagar West, Chennai - 600 040. The prayer is made to seek order for/ restoration of the name of the Applicant Company to the Register of Companies maintained by the concerned Registrar of Companies.
(2.) The Applicant Company is a Private Limited Company and was incorporated on 01.08.2012 under the Companies Act, 1956. The Authorised Share Capital of the Applicant 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 Applicant Company is to carry on the business of acquiring, developing, forming layouts, constructing, hiring and selling of land, buildings, residential or commercial flats, apartments, factory sheds, godowns and guest houses, etc.
(3.) It has been stated that after incorporation, the Applicant Company has been continuing its business operations. The Applicant Company has failed to file the Balance Sheet and Annual Returns since incorporation. The notice issued by the Respondent under Section 248 of the Companies Act, 2013, was duly served on the Applicant Company, and the name of the Applicant 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.;