Pankaj Mithal, J. - (1.) Heard Sri Anshul Kumar Singhal, learned counsel for the petitioner and perused the pleadings exchanged between the parties.
(2.) The name of the petitioner company was ordered to be struck off vide notification dated 11.05.2010 issued by the Registrar of the Companies U.P. and Uttrakhand in exercise of powers under Section 560 (5) of the Companies Act, 1956 (hereinafter referred as the 'Act') and the same is said to have been published in the gazette for the period 22nd May, 2010 to 28th May, 2010.
(3.) The above action of the Registrar of the Companies has been impugned by the petitioner by filing this petition under Section 560 (6) of the Act.;