Ashok Kumar Mishra, Member - (1.) Originally this Company Petition is filed before the Hon'ble High Court of Karnataka and were numbered as Co. P. No. 198/16. Subsequently as per Notification No. GSR.1119(E) : MANU /DCAF/0145/2016 dated 7th December 2016 issued by the Ministry of Corporate Affairs, New Delhi, the said case was transferred to this Tribunal and renumbered as T.P. No. 249/2017.
(2.) This Company Petition is filed on behalf of the Petitioner Company under Section 560(6) of the Companies Act, 1956, praying to pass an order directing the Registrar of Companies, Karnataka, Bangalore to restore the name of Petitioner Company in the Registrar of Companies.
(3.) The averments made in the Company Petition are briefly described hereunder:- The Petitioner Company was incorporated on 16th June 2004 under the provisions of the Companies Act, 1956 as a Private Limited Company under the name and style as AKANKSHA ENTERPRISES PRIVATE LIMITED in the State of Karnataka and obtained Certificate of Incorporation vide bearing CIN No. U52609KA2004PTC034127. The Registered Office of the Petitioner Company is No. 229, H.S.R. Extension, Agara, Bengaluru-560034.;