- (1.) This company petition is filed by the Petitioner seeking relief against the respondent to restore the name of the company in the Register of Companies.
(2.) The Petitioner submits that on its failure to file financial statements and Annual Returns for the financial year 2015-16, the Respondent struck off the company from Register of Companies maintained bv him as provided under section 248 of the Companies Act, 2013. The Petitioner further states that the company is actively doing business and the financial statements clearing shows that the company has customer base, vendor base, employees and salary to the employees were being paid regularly. He has also enclosed copy of sample invoices raised by the company. He has further stated that the company will file all the outstanding statutory documents tor the year ending 31.3.2016 and 31.3.2017 if the name of the company is restored back.
(3.) On hearing the submissions of the Professional appearing on behalf of Petitioner, the Company Prosecutor for Registrar of Companies, Mumbai representing ROC, Pune, who savs that the name of the company may be restored with costs and on perusing the documents filed, it is clear that the Company is in operation, however, due to non-filing of the financials the name was struck off from the Register of companies, this Bench is of the view that the name of the company is to be restored to the Register of Companies.;