Ashok Kumar Mishra, Member - (1.) The Petitioner has sought for the restoration of the name of the company, considering that the Company is operational, the striking off the name wili be prejudicial to the interest of the shareholders, directors, creditors, employees and all other concerned parties.
(2.) The averments made in the petition are as under:
(3.) The company was incorporated with an intention to carry out the business of acquiring shares, securities, stocks, bonds, fully convertible debentures, Inter-corporate deposits, Public deposits, commercial papers and other similar instrument of public sector undertakings, companies, corporations, co-operative Societies and other similar organization engaged in Agricultural, industrial or information Technology fields.;