- (1.) This is an application No. 183/2017 filed under Section 252 of the Companies Act, 2013 (hereinafter called as the Act) filed by M/s. Kayceekeyar Print and Visual Media Private Limited CIN U22121KL2006PTC019095 (hereinafter called as the Company) seeking a direction to the Registrar of Companies, Kerala (the ROC) to restore the Company in the Register of Companies.
(2.) Brief averments of the application are that the Company was incorporated on 20.01.2006 in the State of Kerala and the authorised share capital of the Company is Rs. 1,00,000/-divided into 2 shares of Rs.50,000/- each. The Company is engaged in the business as printers and publishers of newspapers. The Company has not filed its annual returns and balance sheet from the financial years 31.03.2011 to 31.03.2015 with the ROC due to unavoidable circumstances.
(3.) The petitioner have stated that even though they had arranged for filing of annual returns and balance sheets upto 31.03.2016, it could not be filed due to the fact that it had been "strike off by ROC order No. ROC/(k) /STK/248(2) /2016-17 dated 08/03/2017. The applicant company confirms the availability of all audited financial statements upto date and undertakes to update the filing of the pending annual returns and financial statements with the Registrar of Companies within such time as may be allowed. The Company is still carrying on its business and its activities and therefore the present application is filed for restoration of the name of the company in the Register of Companies.;