- (1.) This company petition is filed by the Petitioner Company Mayfair Mines and Minerals 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 Returns and Financial Statements for the Financial Years 2013-14 to 2015-16
(3.) The Petitioner says that the company is engaged in the business of purchase, sale, export and dealing in minerals and mineral products. Since the company is engaged in mining activity, it is necessary to obtain License from the Mining Authority. Company intends to start the business activity and is in the process of getting mining license and presently the company is incurring losses. In view of the above, and by 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 2013-14, 2014-15 and 2015-16, Acknowledgement of Income-tax Returns for the Assessment Years 2014-15, 2015-16 & 2016-17 and Bank Statement of Union Bank of India for the period from 1.4.2015 to 27.2.2017.;