- (1.) This company petition is filed by the Petitioners , seeking relief against the respondent to restore the name of the company in the register of companies maintained by him.
(2.) The Petition reveals that when P2 visited ICICI Bank, Mulund Branch where the company is maintaining the account, the Bank Account of the company was frozen on a notice from Register of Companies, Mumbai. The Petitioners states that neither the petitioners nor its directors have received any notice from the Respondent for striking off the name of the company under Section 248 of the Companies Act, 2013.
(3.) The Petition further reveals that due to the failure on the part of the Chartered Accountant who was assigned the task of filing Returns with the Respondent failed to file the Returns since 2013-14. The Petitioners further states that the company is a running company and enclosed certain documents such as outstanding receivables, outstanding payables, TDS forms, Bank Statements etc to say that the company is a going concern and doing business.;