JUDGEMENT
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(1.) This company petition is filed by Milind M. Kolhatkar, Director of Shamli Scientific Instruments Pvt. Ltd. seeking relief against the respondent to restore the name of the company in the register of companies maintained by the Respondent.
(2.) The Petition reveals that the name of the company was struck off from the Register of Companies maintained with the Respondent. The Petitioner submits that the annual filing with the Respondent for the year 2015-16 was not done within the stipulated time due to oversight and inadvertence. It was further stated that the company has been filing its income tax, sales tax, service tax, LBT/GST returns regularly. The Petitioner enclosed invoices and bank statement to prove that the company is in existence and doing business.
(3.) On hearing the submissions of the petitioner in person, Report of the ROC, Pune and on perusing the documents filed, it is clear that the Company is in operation and unless otherwise the relief is given to the company, the employees and the customers of the company will be put to great hardship.;
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