R. Varadharajan, Member - (1.) This Company petition is filed under Section 560 (6) of the Companies Act, 1956 seeking for the restoration of the name of the company which has been struck off by the Registrar of Companies , NCT Delhi before the Hon'ble High Court of Delhi in the year 2014 and subsequently due to transfer of proceedings vide order dated 15.2.2017 by the Hon'ble High Court of Delhi the matter has been listed before us for final hearing, even though initially listed before the Hon'ble Principal bench, NCLT.
(2.) A perusal of the pleadings discloses the following facts leading to the filing of this petition : i) The Company was incorporated on 24 April, 1996 bearing No.55-78422 and in evidence of the same, the Registrar of Companies had issued a Certificate of Incorporation dated 24.4.1996. The petitioner Company was incorporated as averred in the petition for the purpose of dealing in computer and communication software and to provide related advisory services.
(3.) The petitioner avers that one Mr. Balwant Rai Sharma and Mr. Rajagopal Reddy Lekka were the first Directors of the company w.e.f. 24.9.1996.;