- (1.) This company petition is filed by Petitioner seeking relief against the respondent, inter alia among other things, to restore the name of the company in the Register of companies maintained by the Registrar of Companies, Mumbai.
(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, but by inadvertence the Company has not filed its Annual Returns and Financials for the Financial Years 2005-06 till 2015-16. The Petitioner has enclosed the Audited accounts for the financial years ended 2011-12 till 2015-16, copies of Central Sales-tax Returns filed, MVAT returns filed, copies of Registration Certificate of Shop & Establishment, GST Certificate for the last two Years from 2015-16 to 2016-17, and Bank Statement of Indian Bank for the period 2.1.2017 to 6.10.2017 to prove that the company is a going concern and has been in business operation since its inception.;