H.P. Chaturvedi, Member - (1.) The present petition is filed under section 252 of the Companies Act, 2013 by the Appellant Company M/s. Radiance Web Technologies Private Ltd. seeking for restoration of its name in the Register of office of the Registrar of Companies, Kanpur, Uttar Pradesh. The Appellant's Company name stands struck off through a Gazette Notification No. 28 dated 03.07.2017 published in Gazette of India, Part-Ill- Section I dated 15* July, 2017 the name of the appellant's company finds place at serial No. 2114 of the Gazette.
(2.) The Petitioner Company through present petition has stated that their name was stuck off because Appellant Company could not file its Statuary returns like Balance sheet/ Annual return and this was due to some miscommunication between the statuary auditor and the appellant company and when the appellant company enquired about the reason with the statutory auditors for such non-filing of Annual Return/balance sheet they informed that he totfr t&ty had already resigned in the Financial year 2014-15. As appellant company was unaware of such facts hence, non- filing of statutory return was not intentional on its part and was inadvertently.
(3.) The appellant has also enclosed the Audited accounts for the year 2016-017 and the Income Tax Return for the Assessment year 2017-18 to show that company is going concern.;