JUDGEMENT
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(1.) As Per Ms. Ina Malhotra( Member Judicial) This is an appeal filed by M/s. ShriBihariji Farms and Developers Pvt. Ltd CIN- U70101 DL2005 PTC 137532 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. ShriBihariji Farms and Developers Pvt. Ltd. was incorporated on 13.06.2005 having its registered office, at 40, village Asola, Fathepur Beri, New Delhi-110074, within the jurisdiction of this Tribunal. The company is engaged in the business of Real Estate.
(3.) A sweeping action was initiated by the RoC at the instance of MCA in striking of the names of several Companies who had consistently failed to file their Statutory Returns for 3 years, thereby giving rise to the surmise that the business of the company was inoperative.;
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