FIDA AHMED KHAN Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Fida Ahmed Khan, the Director and Shareholder of M/s Peace Holidays Private Limited has filed this petition in terms of Section 252 (3) of the Companies Act, 2013 (for short to be referred here-in-after as the 'Act') for restoration of the name of the company in the Register of Companies. The application has been filed in Form No.NCLT - 9 as prescribed in Rule 87A of the National Company Law Tribunal Rules, 2016 (for brevity the 'Rules'), as inserted vide notification dated 05.07.2017.

(2.) The petitioner company was incorporated on 30.08.2013 with the Registrar of Companies, Jammu and Kashmir, having been allotted CIN: U63000JK2013PTC003977. The company has its registered office in Srinagar and, therefore, the matter falls within the territorial jurisdiction of this Tribunal. The authorised and paid-up share of the company is Rs. 1,00,000/- comprising of 1,000 equity shares of Rs. 100/- each. The petitioner company presently has two Directors and two shareholders.

(3.) The main objects of the petitioner company are to carry on the business as Tourism developers, developers of tourist destination, discovery of new tourist destinations, develop resorts, hotels provide hospitality services tourist and tourism facilities promotion, development expedition of tourism facilities and to manage events and work as event managers, work as tourist agents and to facilitate travelling and to provide for tourists and travellers, the provision of convenience of all kinds in the way of through tickets, sleepers cars, or berths, reserved places, hotel, motel and lodging, accommodation guidance, safe deposits, enquiry bureaus, libraries, reading rooms, baggage transport and other allied services to provide services that may be necessary for the achievement of the and to encourage and provide the business as package tour operators, daily passenger service operators, tour operators, travel agents, ship booking agents, railway booking agents, airlines ticket booking agents, carrier service agents, courier service agents and to do all incidental acts and things necessary for the attainment of the foregoing objects. Copy of the Memorandum and Articles of Association of the defaulter company is Annexure-I (Colly) with which certificate of incorporation is annexed.