Ravikumar Duraisamy, Member - (1.) The present Company Application bearing No.7/252/HDB/2018 is filed by Varang Information Technologies Private Limited under Section 252 of the Companies Act, 2013 r/w NCLT Rules, 2016 r/w Rule-87A of the NCLT (Amendment) Rules, 2017, by inter alia seeking following reliefs from Tribunal: a) direct the Respondent to restore the name of the Company in the Register of Companies under Section 252(3) of the Companies Act, 2013; b) direct the Appellant to deliver a copy of the order of this Hon'ble NCLT within 30 days from the date of receipt of the order as required under rule 87A(3) (a); c) direct the Respondent to publish the order of this Hon'ble NCLT in the Official Gazette as required under rule 87A(3) (b); d) grant time of 30 days from the date of restoration of the Appellant Company to file the pending Financial Statements and Annual Returns e) any other consequential, incidental or other order(s) as this Hon'ble Regional Director / Tribunal may deem fit.
(2.) The Appellant Company has filed Interlocutory Application bearing C.A.No.2 of 2018 in C.A.No.7/252/HDB/2017 on 07.12.2017 praying for the following reliefs in addition to the reliefs sought in original Company Application: a) That the disqualification attached with DIN of any one of the Directors of the Company be removed and the corresponding DIN be activated; b) That the Registrar of Companies, Andhra Pradesh and Telangana be directed to activate the DIN and permit the Company to enable the filing of Balance Sheets and Annual Returns with the Registrar of Companies by uploading the same on the Portal of Ministry of Corporate Affairs (MCA) c) to pass such other order or orders as this Hon'ble Tribunal deems fit in the circumstances of the case.
(3.) Brief facts of the case are as follows: a) The Appellant Company was incorporated on 16.06.2011 under the Companies Act, 1956 under Corporate Identity No. U72200TG2011PTC075013. The Company is having Two Directors namely Mr.Rangarao Venkata Subrahmanya Kuntamukkala and Mr. Pradeep Venkata Satya Kuntamukkala. b) The Company is established with main object to carry on the business of i) Software Design, Customization, Development; ii) Web Designing, web enabled services to act as Content Developers and Providers, Information Technology enabled services, iii) Buying, selling, dealing, importing software which includes marketing iv) all sorts of communications such as Mobile %s&r Development, Internet Communications, Computer Communications etc.;