SUN SECURE MULTI SERVICES PVT LTD Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2018-1-688
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 15,2018

SUN SECURE MULTI SERVICES PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

- (1.) This company petition is filed by Sun Secure Multi Services Pvt. Ltd., seeking relief against the respondent, interalia among other things, to restore the name of the company in the register of companies, maintained by the Respondent.
(2.) The grievance of the Petitioner is that the Company was struck off under Section 248 of the Companies Act, whereas the Respondent side filed a detailed report explaining the sequence leading to the striking off of the company. It is an admitted fact that the Company has not filed the Annual Return and Financial Statements from the Financial Year 2014-15 onwards.
(3.) The Petitioner enclosed the Audited accounts for the year ended 2014-15. The Petition reveals that the Company has responded to the notice issued by the ROC under Section 248 of the Companies Act 2013 stating that the Company is functional and carrying on its operations.;


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