Manorama Kumari, Member - (1.) This Appeal is filed by M/s. Maxwell Infocom Private Limited, through its Director, seeking restoration of its name in the Register of Companies maintained by the Registrar of Companies, Gujarat, [ROC for short].
(2.) It is stated in the Appeal that the Company, Maxwell Infocom Private Limited, was incorporated on 14th February, 2008 as a Private Limited Company having CIN No. U74900GJ2008PTC052926, and has been continuously doing business and active throughout.
(3.) The Appellant has stated that the Respondent ROC vide Public Notice dated 21st June, 2017 issued under sub-section (5) of Section 248 of the Companies Act, 2013 has struck off the name of the Company from the Register of Companies, Ahmedabad. According to the Appellant Company it was unaware about the previous notices issued by the ROC and it was about to file necessary returns and financial statements with ROC. The Appellant Company has given reasons for non-filing of Annual Return and Accounts for last three years as required under various provisions of the Companies Act, 2013, such as due to inadvertent error; and due to 4 change in Accountant and other administrative staff of the Company some times in 2010.;