FAST TRACK CORPORATE SOLUTIONS PVT LTD Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-12-679
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 18,2017

FAST TRACK CORPORATE SOLUTIONS PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

V Nallasenapathy, Member - (1.) This company petition is filed by Fast Track Corporate Solutions Private Limited, seeking relief against the respondent to restore the name of the company in the register of companies maintained by the Respondent and also for a direction to HDFC Bank, Magarpatta Branch, Pune to reactivate the account No.04867610000094 of the Petitioner Company.
(2.) The Petition reveals that the Respondent after issuing notice to the Petitioner, struck off the name of the Company from the Register of Companies as provided under Section 248 of the Companies Act, 2013, by publishing the name of the Petitioner Company in the official Gazette on 11.7.2017. The Petition reveals that the Financial Statements and Annual Returns were not filed by the Company with the Respondent right from the date of incorporation of the company. However, the Petitioner states that they have filed the returns with the Income Tax Authority.
(3.) The company has also enclosed the Balance Sheets and Profit and Loss Accounts since its incorporation till the year ended 31.3.2017, Income Tax Return for the Financial year 2016-17, Bank statements for the period 27.5.2012 to August 2017, copies of the invoices raised by the Company and copy of the GST Certificate to show that the company is active and is a going concern.;


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