EXTREMES APPARELS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Under consideration is a Company Application that has been filed on 11.10.2017 under Section 252 (3) of the Companies Act, 2013 by the Applicant Company viz., M/s. Extremes Apparels Private Limited having CIN No.U18101TN1999PTC041708 and its Registered Office is situated at No.58, Pantheon Road, Egmore, Chennai - 600 008. 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 is a private limited company and got incorporated on 08.01.1999 under the Companies Act, 1956. The Authorised Share Capital of the Applicant Company is Rs.20,00,000/- divided into 2,00,000 equity shares of Rs.10/- each. The issued, subscribed and paid-up capital is Rs.6,00,000/-divided into 60,000 equity shares of Rs.10/- each. The main object of the Applicant Company is to carry on business of makers, importers, exporters, traders, buyers, sellers, retailers, wholesalers, suppliers indenters, packers movers, preservers, stockiest, agents, sub-agents, merchants, distributions, consignors, concessionaires or otherwise deal in men's, women's and children's clothing and all types of readymade garments of every kind, socks, stockings, sweaters, laces and all other articles of woollen materials.

(3.) It has been submitted that the Applicant Company did not have revenue for the last five years and has incurred loss. Therefore, it has not filed its Annual Returns and Financial Statements with the Registrar of Companies, Tamilnadu, Chennai, for the years ending 2011-12 to 2015 -16, which is neither wilful nor wanton. 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.