AJIT MANSHARAMANI AND ORS Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This appeal is filed under Section 252(3) of the Companies Act, 2013 with a prayer to restore the name of Perfect Boxes Private Limited, in the register of the Registrar of Companies, Gwalior, Madhya Pradesh and to exempt the petitioner company from filing of annual returns for the years 2007-08 to 2015-16.

(2.) The appellants are the members of Perfect Boxes Private Limited. The sole respondent is the Registrar of Companies, Gwalior, Madhya Pradesh.

(3.) It is stated that authorised share capital of the company is Rs. 50,00,000/- divided into 5,00,000 shares of Rs. 10/- each and paid up share capital of the company is Rs. 45,25,000/- divided into 4,52,500 shares of Rs. 10/- each. Further, it is stated that, the appellants are holding 100% total paid-up share capital of the company. The appellants have not been disqualified under the Provisions of the Companies Act. The appellants have invested their hard earned money and valuable time in the affairs of the company.