- (1.) The name of the petitioner company M/s. Mayors Industrial Combine Pvt. Limited incorporated under the companies Act 1956 and having its registered office at Saharanpur, U.P., has been ordered to be struck off from the register of the Registrar of the Companies U.P. at Kanpur
(2.) The company has moved application under Section 560 (6) of the Act read with Rule 9 of the companies (Court) Rules, 1959 for restoration of its name contending that the company had not stopped carrying on business on the relevant date and that the procedure prescribed for deleting its name as contemplated by Section 560 of the Act was not followed by the Registrar of the Companies.
(3.) In response to the averments made in the company application the Registrar of the companies has filed his personal affidavit bringing on record the letters/notice and gazette notifications by which information was communicated to the petitioner company in relation to the proceedings drawn for striking off its name.;