- (1.) This Company petition is filed under Section 252 of the Companies Act, 2013 seeking for the restoration of the name of the company which has been struck off by the Registrar of Companies, NCT Delhi.
(2.) A perusal of the petition discloses the following facts leading to the filing of this petition : i) The Company is incorporated on 18" February, 2000 bearing Corporate Identity No. U9999DL2000PTC103842 and in evidence of the same, the Registrar of Companies had issued a Certificate of Incorporation dated 18.2.2000. The petitioner company was incorporated as averred in the petition for the purpose of dealing in land and Real Estate as well and to take on lease or in exchange etc. of any land, buildings, rooms, godowns warehouses for storing or for any other purpose.
(3.) The petitioner avers that the three persons, namely, Mr. Adhar Seth, Mr. Amit Seth and Mrs. Nidhi Choudhury, who had subscribed to the Memorandum of Association of the company, had sold their entire holdings to one Mr. Kamal Chadha and to Ms. Saroj Chadha, for valid consideration;