R.P. Nagrath, Member - (1.) It is inter alia contended by the authorized representative of the petitioner that there was complete shut down of the internet connectivity in the Valley due to devastating floods last year and thereafter in 2016 because of the agitations in the Valley.
(2.) Notice of this petition to the Registrar of Companies, Jammu & Kashmir and to the Assistant Commissioner of Income Tax, Srinagar for filing objections/representation, if any, for 15.02.2018. Notice be collected from the Registry and be sent by Speed Post alongwith copy of the petition and the entire Paper Book immediately and to file service affidavit at least three days before the date fixed. In the meanwhile, the company shall be able to operate its accounts for the purposes of payment or discharge of the liabilities or obligations of the company in terms of Section 250 of the Companies Act, 2013.;