DEEPAK RADIOS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This petition is filed under sub-section (3) of Section 252 of the Companies Act, 2013 (for short to be referred here-in-after as the 'Act') read with Rule 87A of National Company Law Tribunal Rules, 2016 (for brevity the 'Rules') as inserted by way of amendment vide notification dated 05.07.2017 issued by the Government of India, Ministry of Corporate Affairs, New Delhi. This application has been filed in Form NCLT 9 in terms of Rule 87A of the aforesaid Rules.

(2.) The petitioner company was incorporated on 17.02.1988 under the Companies Act, 1956 with the Registrar of Companies, Punjab and Chandigarh, having been allotted CIN: U32205CH1988PTC007983 as a private company. The petitioner company has its registered office at Chandigarh and therefore, the matter falls within the territorial jurisdiction of this Tribunal. The authorised share capital of the company is Rs. 10,00,000/- divided into 10,000 equity shares of Rs. 100/- each. The issued, subscribed and paid up share capital of the company is Rs. 9,94,100/- divided into 9941 equity shares of Rs. 100/- each.

(3.) The main objects of the company are to carry on the business of manufacturers, repairers, assemblers, fabricators, dealers, buyers, sellers, importers and exporters of all types of electrical and electronic gadgets, accessories and components; to carry on the business of manufacturers, repairers, assemblers, dealers, buyers, sellers, importers and exporters of all types of domestic electrical and electronic appliances and to carry on the business of manufacturers, repairers, assemblers, dealers, buyers, sellers, importers and exporters of all types of Radios, Televisions, Videos, Tape-recorders, Stereos, Public address systems, Wireless systems, Cassettes and Decks.