- (1.) One of the authorised directors of M/s. Creatigies Communication Private Limited has filed the present appeal under Section 252(3) of the Companies Act, 2013 seeking restoration of the name of the petitioner company which has been struck off by the Registrar of Companies, NCT of Delhi and Haryana.
(2.) M/S. Creatigies Communication Private Limited was incorporated on 20th August, 1999 having its registered office situated at 13, Aradhana Enclave, Section-13, New Delhi 110066i within the jurisdiction of this Court.
(3.) It is the case of appellant that the name of the present company was struck off w.e.f 21.08.2017 from the Register of Companies under Section 248 of the Companies Act, 2013, by a suo moto action of the Respondent, after issuing the notification under Section 248(5) in the Official Gazette dated 09.09.2017. The company filed its returns pertaining to the period from 2006 to 2016 much belatedly in August 2017. The aforesaid action was taken on account of failure of the Petitioner Company to file its statutory returns on time giving rise to the reasonable belief that the company was not operational.;