- (1.) Heard learned counsel for the parties.
(2.) The name of the petitioner company has been struck off under Section 560 of the Companies Act, 1956 (hereinafter referred to as the 'Act') from the register of the companies maintained by the Registrar of Companies, U.P., Kanpur vide notification dated 31.7.2007 published in the State Gazette dated 22.3.2008.
(3.) The petitioner company has preferred this application under Sub-section 6 of Section 560 of the Act for restoring its name on the register of the companies after setting aside the order dated 31.7.2007 as published in the gazette dated 22.3.2008 and for restoration of status ante.;