- (1.) This writ petition is filed questioning the order dated 15-9-97, being Annexure 'Q' to the writ application of the Regional Director, Department of Company Affairs, informing the petitioner that no action can be taken under S. 22 of the Companies Act for short the Act) as the period stipulated for the same under the said provisions of S. 22 has elapsed. .
(2.) The facts leading to the filing of the above writ petition, briefly stated, are that the petitioner company (Sen and Pandit Electronics (P) Ltd.) was incorporated on 4-12-1984 and is carrying on business of manufacturing and sale of voltage stabiliser, inverter, emergency light, constant voltage transformers and other electronic products. .
(3.) The respondent No. 3. Company was incorporated on 4-1-96. The petitioner lodged a complaint on 20-2-96 before the respondents Nos. 1 and 2 for rectification of the name of the new Company (Respondent No. 3). .;