S. K. Mohapatra, Member - (1.) The directors of Arora Buildwell Private Limited (for brevity "Company") has filed the present appeal under Section 252 (3) of the Companies Act, 2013 seeking restoration of the name of the petitioner company which has been struck off by the Registrar of Companies, NCT of Delhi and Haryana.
(2.) M/S Arora Buildwell Private Limited was incorporated under the provisions of Companies Act 1956 originally in the name of Purshottam Ispat Private Limited on 11.03.2002. Subsequently on 07.03.2005 the name of the company was changed to the present name i.e. Arora Buildwell Private Limited. The registered office of the company is 586A, 6 Govind Puri, New Delhi - 110019, within the jurisdiction of this Tribunal.
(3.) It is the case of petitioner that the name of the Company was struck off from the Registrar of Companies under Section 248 of the Companies Act, 2013, by a suo moto action of the Respondent, after issuing the notification under Section 248(5) in the Official Gazette dated 08.07.2017. The aforesaid action was taken on account of failure of the Petitioner Company to file its statutory returns and other documents since the financial year ending 31.03.2014, giving rise to the reasonable belief that the company was not operational.;