R K LIVE WELL ASSURANCE PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES
LAWS(NCLT)-2018-2-186
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 09,2018

R K LIVE WELL ASSURANCE PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

Ina Malhotra, Member - (1.) This is an appeal filed by M/s. RK Live Well Assurance Private Limited CIN- U40102 DL2007 PTC 165290 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. RK Live- Well Assurance Private Limited was incorporated on 27.06.2007 under an earlier name of Tirumala Technosoft Pvt. Ltd. Its change of name was recorded vide a fresh Certificate of Incorporation dated 7th May, 2012. The registered office of the appellant is at Property No.81, Village Khicharipur, New Delhi-110091, within the jurisdiction of this Tribunal. The appellant company is engaged in the business in the Insurance Sector.
(3.) A sweeping action was initiated by the RoC at the instance of MCA in striking of the names of several thousand Companies who had consistently failed to file their Statutory Returns from financial year 2011-12 to 2015-2016, thereby giving rise to the surmise that the business of the company was inoperative.;


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