- (1.) This company petition is filed by M/s. SES Agrotech Project Engineers Private Limited 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 years 2012-13, 2013-14, 2014-15 and 2015-16, and also not made any application under section 445 to obtain the status of Dormant Company, the Respondent believing that the Company is not carrying any business or operations for two immediately preceding financial years, struck off the company's name from the Register maintained by him as provided under section 248 of the Companies Act, 2013. Aggrieved by the order of Respondent, this Petitioner filed Appeal under section 252 of the Companies Act, 2013 for restoration of Company's name in the Register of Companies, Mumbai.
(3.) The Petitioner submits that the company is active from its incorporation, the turnover for the year ended 31.3.2017 is approximately Rs. 2,22,59,438.00, enclosed the latest audited Balance Sheet for the year ended 31.3.2016 and Annual General Meetings ol the Company were duly held for the respective Financial Years. However, the outsourced Consultants failed to file the online submission of audited accounts and Annual Returns for financial years 2012-13, 2013-14, 2014-15 and 2015-16. Now the company submits that it will file immediately the outstanding statutory documents in the event of revival of name of the company.;