EMPORIUM DEPARTMENTAL STORE PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES
LAWS(NCLT)-2018-2-92
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 07,2018

EMPORIUM DEPARTMENTAL STORE PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

Ina Malhotraf, Member - (1.) This is an appeal filed by M/s. Emporium Departmental Store Pvt. Ltd. CIN- U51218 DL2007 PTC 162416 invoking the provision of Section 252 of the Companies Act, 2013 for restoration of the name of the petitioner company in the register maintained by the Registrar of Companies, NCT of Delhi and Haryana.
(2.) As per the averments, M/s. Emporium Departmental Store Pvt. Ltd. was incorporated on 23.04.2007 having its registered office, at M-l, main Mehrauli Road, Hauz Khas, New Delhi-110016, within the jurisdiction of this Tribunal. It is mainly engaged in the business of Stockists and distributors of handlooms, toys, handicrafts etc.
(3.) A sweeping action was initiated by the RoC at the instance of MCA in striking of the names of several Companies who had consistently failed to file their Statutory Returns since its incorporation till date, thereby giving rise to the surmise that the business of the company was inoperative.;


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