JUDGEMENT
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(1.) The erstwhile directors of Rich Estate Private Ltd have filed the present appeal under Section 252(3) of the Companies Act, 2013 seeking restoration of the name of the petitioner company which has been struck off by the Registrar of Companies, NCT of Delhi and Haryana.
(2.) Rich Estate Private Ltd bearing CIN NO. U74899DL1981PTC011933 was incorporated on 29.06.1981 having its registered office, B-103, fit Pushpanjali Enclave, Outer ring Road, Pitampura, New Delhi-110034, within the jurisdiction of this Tribunal.
(3.) It is the case of the petitioner that the name of the Appellant Company was struck off from the Registrar of Companies under Section 248 of the Companies Act, 2013, by a suo moto action of the Respondent, after issuing the notification under Section 248(5) in the Official Gazette dated 08.07.2017. The aforesaid action was taken on account of failure of the Petitioner Company to file its statutory returns and other documents since31.03.2013, giving rise to the reasonable belief that the company was not operational.;
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