Manorama Kumari, Member - (1.) This Appeal is filed by the above said Appellant Directors of M/s. Suryaprakash Developers Private Limited, seeking restoration of its name in the Register of Companies maintained by the Registrar of Companies, Gujarat, ['ROC' for short].
(2.) It is stated in the Appeal that the Company, M/s. Suryaprakash Developers Private Limited, was incorporated on 30.3.2005 as a Private Limited Company having CIN No. U45201GJ2005PTC045790, and has been carrying on business and operations till date.
(3.) The Appellants have stated that the Respondent ROC vide Public Notice dated 9th March, 2017 issued in Form No. STK-5 and 21st June, 2017 issued in Form No. STK-7 under sub-section (1) and (2) of Section 248 of the Companies Act, 2013 has struck off the name of the Company from the Register of Companies, Ahmedabad on the grounds stated in the said notice and published the same in the Gazette of India on 8th July, 2017. According to the Appellants, the Company failed to file Annual Accounts/ Financial Statements and Annual Returns for the Financial Years 2011-12 to 2015-16; the Company has never received a copy of notice in prescribed Form STK-5 as per provisions of Section 248(1) and (4) ; and they derived a copy of the same from the MCA Portal.;