HAMILTON ESTATES PVT LTD Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) The present petition has been filed under section 560(3) of the Companies Act, 1956 (hereinafter referred as to the 'Act') by Hamilton Estates Private Limited (hereinafter referred to as the 'Petitioner Company') praying for restoring its name in the Register of Companies maintained by the Registrar (hereinafter referred to as the 'Respondent').

(2.) The petition which was filed in the Hon'ble High Court of Delhi in June 2016, has been transferred to NCLT under the provisions of Companies (Transfer of Pending Proceedings) Rules 2016 r/w notification No. DL 33004/99 dated 07.12.2016 issued by the Ministry of Corporate Affairs.

(3.) The Petitioner Company was incorporated with the Registrar of Companies, N.C.T. of Delhi and Haryana, CIN U70101 DL 1995 PTC 065529, on 16.02.1995. Its registered office is stated to be at 12/11, Sarvapriya Vihar, New Delhi 110016 within the jurisdiction of this Court. The paid up capital of the company is Rs. 1 Lakh divided into 10,000 shares of Rs. 10/- each. At present there are two shareholders namely, Mr. Suman Singh Chaudhary and Ms. Sunaina Chaudhary, each having 5000 shares of Rs. 10 each in their names.