R.P. Nagrath, Member - (1.) Mr. Mirza Mukasid, a shareholder of M/s. Fixcare Technologies Private Limited has filed this petition in Form No. NCLT 9 under Section 252 (3) of the Companies Act, 2013 (for brevity, the 'Act') read with Rule 87A of the National Company Law Tribunal Rules, 2016 (for short, the 'Rules') inserted vide notification dated 5th of July, 2017 issued by the Ministry of Corporate Affairs, Government of India for restoration of the name of the company in the register of companies, maintained by the Registrar of Companies, Jammu & Kashmir.
(2.) The petitioner-company was incorporated on 04.12.2012 under the Companies Act, 1956. The registered office of the company is situated in Srinagar in the State of Jammu and Kashmir and, therefore, the matter falls within the territorial jurisdiction of this Tribunal. Copy of Memorandum and Articles of Association of the company is part of Annexure A-1 with which the certificate of incorporation has also been annexed.
(3.) The authorised and paid up share capital of the company is Rs. 1,00,000/- divided into 1000 equity shares of Rs. 100/- each.;