- (1.) This company petition is filed by the Petitioner Company Oceanic Estates Pvt. Ltd. seeking relief against the respondent to restore the name of the company in the Register of companies maintained by the Registrar of Companies, Pune.
(2.) The grievance of the Petitioner is that the company was struck off under section 248 of the Companies Act, 2013 wherein the Respondent side filed a detailed report explaining the reasons for striking off of the company under section 248 of the Companies Act, 2013. It is an admitted fact that the company has not filed its Annual Return and Financial Statements from the Financial Year 2012-13 onwards.
(3.) The Petitioner says that the company is a going concern, but by inadvertence Company has not filed its Annual Returns and Financials for the Financial Years 2012-13, 2013-14, 2014-15 and 2015-16. The Petitioner has enclosed the Audited accounts for the financial years 2012-13, 2013-14, 2014-15 and Bank Statement of Union Bank of India. The Company further states that it has invested substantial amount in land and the same is in litigation.;