- (1.) The Company Application bearing CA No.101/156/HDB/2017 is filed by M/s. Radiant Shoes Limited against Registrar of Companies, Hyderabad, U/s. 156,157 and 158 R/w 159, 168 R/w 172, 173 and 174 of the Companies Act, 2013, by inter-alfa seeking the following reliefs: a. To direct ROC, Hyderabad to produce the copies to DIR 3C along with attachments along with dairy to show all the documents which are filed with them relating to Radiant Shoes Limited since 2015 to till date. b. To direct ROC, Hyderabad to cancel the filing of DIR-3C and DIR-12 as those are filed by third parties. And make them null and void. Restore the earlier status of the signatories list in the MCA portal. c. To direct ROC to furnish the details of DIR 11 filed and/ or Annual Report filed after filing DIR 12 if any in this regard.
(2.) Heard Mrs. N. Swarupa Rani, learned counsel for the Applicant, the Company Application is listed for admission on 28.08.2017, 07.09.2017, 10.10.2017, 06.11.2017, 10.11.2017 and today. The learned counsel for the Applicant submitted that the Application is not found to be in order, and there are some inadvertent errors in pleadings and needs to be corrected and instead of correcting several mistakes, she wants permission to withdraw the Application, with a liberty to file afresh. Accordingly, the Applicant filed a Memo dated 13.11.2017 by seeking to withdraw the present Company Application with liberty to file a fresh Company Application. Ik Hence, the Company Application No.101/156/DB/2017 is disposed of as withdrawn with a liberty to the applicant to file fresh application duly complying the provisions of law.;