V.P Singh, Member - (1.) One of the authorised directors of M/s. Visnu Deo Narayan Infratech Pvt. Ltd. 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, Jharkhand.
(2.) M/S. Visnu Deo Narayan Infratech Pvt. Ltd. was incorporated on 04th November, 2010 having its registered office, as per master data of the company and report of ROC, at 108, WilliamsTown, BehindSBITrainingCentre, Deoghar, Jharkhand within the jurisdiction of this Tribunal.
(3.) It is the case of the petitioner that the name of the Appellant Company was struck off from the Registrar 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 18.04.2017. The previous action was taken on account of the failure of the Petitioner Company to file its statutory returns and other documents since the financial year ending 2010-11 to 2015-16, giving rise to the reasonable belief that the company was not operational.;