- (1.) This company petition is filed by SKJ Engineering 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 shuck 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 2010-11 onwards.
(3.) The Petitioner enclosed the Audited accounts for the year ended 2010-11, 2011-12, 2012-13, 2013-14 and 2014-15 and Income Tax Return for Assessment Years 2012-13, 2013-14, 2014-15, 2015-16 to show that the company is in continuous operation.;