Deepa Krishan, Member - (1.) The erstwhile directors of M/s. Dhanwanti Homes Private Limited have 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. Dhanwanti Homes Private Limited bearing CIN NO. U70200DL2010PTC197575 was incorporated on 01.01.2010 having its registered office, S-508, School Block Ilnd, Shakarpur, Delhi-110092, 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 08.07.2017. The aforesaid action was taken on account of failure of the Petitioner Company to file its annual returns and balance sheet since its incorporation i.e. 2010-11 to 2015-16, giving rise to the reasonable belief that the company was not operational.;