- (1.) This company petition is filed by Xoptimo Technologies 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 struck 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 for year 2015-16 and Financial Statements for the years 2014-15 and 2015-16.
(3.) The Petitioner enclosed the Audited accounts for the year ended 2013-14, 2014-15 and 2015-16, Bank Statements of Kotak Mahindra Bank for the period from 22.7.2016 to 16.10.2017, Citibank for the period from 1.4.2015 to 15.10.2017 to show that the company is in continuous operation.;