- (1.) M/S K. Bajaj Rubber Pvt. Ltd. has approached this Tribunal by challenging the order passed by Registrar of Companies, NCT of Delhi and Haryana (for brevity 'ROC') with a prayer for issuance of directions to the ROC to restore the name of the company as originally existed in its register and continued its name on the register of the ROC.
(2.) Facts in brief necessary for disposal of the controversy raised in the petition are that the petitioner-company was incorporated under the provisions of Companies Act, 1956 on 3.7.1995 with its registered office at BJ-133 West, Shalimar Bagh, Delhi-110088. The authorised share capital of the company was Rs.25,00,000/-divided into 2,50,000 equity shares of Rs.10/- each. The issued, subscribed and paid up capital of the company was Rs. 11,95,300/- divided into 1,19,530 equity shares of Rs.10/- each. The company is engaged in production, preparation, manufacture etc. of all types of tyres or semi tyres for all types of vehicles including aero plane, inner tubes etc.
(3.) The ROC-respondent struck off its name from the register on account of default in statutory compliances. The name of the petitioner-company was struck off vide Official Gazette Notification dated 31.5.2007 at S.No.983 (annexure P-3). The claim of the petitioner is that the M/s K. Bajaj Rubber Pvt. Ltd. is active since its inception and has prepared its Balance Sheet and Profit and Loss Account and that it has been filing the same with the ROC upto 2003. A copy of the draft Annual Returns from the financial years 2008 to 2016 has been placed on record.;