- (1.) This company petition is filed by Petitioners seeking relief against the respondent to restore the name of the company in the register of companies maintained by the Registrar of Companies, Pune and to grant an interim relief to operate the Bank Account.
(2.) The grievance of the Petitioners 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.
(3.) The Petitioners say that the company is a going concern, through inadvertence Company has not filed its Annual Returns and Financials for the Financial Years 2013-14, 2014-15 and 2015-16. The Petitioner has enclosed the Audited accounts for the financial years ended 2012-13, 2013-14, 2014-15, Income-tax Return filed for Assessment Year 2017-18, MVAT Return for financial year 2015-16 and copy of acknowledgement of GST paid for the period August 2017 till October 2017 and Bank Statement to say that the company is a going concern and has been in business onpratinn.;