S.K. Mohapatra, Member - (1.) One of the directors of M/s. County Hotels and Resorts Private Limited has filed the present appeal under Section 252(3) of the Companies Act, 2013 seeking restoration of the name of the petitioner company which has been struck off by the Registrar of Companies.
(2.) M/S. County Hotels and Resorts Private Limited was incorporated on 27th May, 2008 having its registered office situated at H. No. 62, IInd Floor, Gate No. 1 Hauz Khas New Delhi 110016, within the jurisdiction of this Court.
(3.) It is the case of petitioner that the name of the Appellant" Company was struck off from the Registrar of Companies under Section 248 of the Companies Act, 2013, by a suo moto action of the Respondent, after issuing the notification under Section 248(5) in the Official Gazette dated 30.06.2017. The aforesaid action was taken on account of failure of the Petitioner Company to file its statutory returns and other documents since the year 2014, giving rise to the reasonable belief that the company was not operational.;