- (1.) The present petition has been filed under section 252(3) of the Companies Act, 2013 (hereinafter referred as to the 'Act') by. M.G. Power Systems Pvt. Ltd. (hereinafter referred to as the 'Petitioner Company'), praying for restoring its name in the Register of companies maintained by the Registrar (hereinafter referred to as the 'Respondent').
(2.) The petition, which was filed in the Hon'ble High Court of Delhi in January 2015. has been transferred to NCLT under the provisions of Companies (Transfer of Pending Proceedings) Rules 2016 and notification No. DL 33004/99 dated 07.12.2016 issued by the Ministry of Corporate Affairs.
(3.) The Petitioner Company was incorporated with the Registrar of Companies, N.C.T. of Delhi and Haryana, under the Act, vide certificate of incorporation dated 15.07.1986. Its registered office is stated to be situated at 8-H, Hansalaya, 15 Barakhamba Road, New Delhi, within the jurisdiction of this Court.;