- (1.) As Per Ms. Ina Malhotra( Member Judicial) This is an appeal filed by M/s. City One Travels Pvt. Ltd. CIN U63040 DL2010 PTC209542 invoking the provision of Section 252 (3) 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. City One Travels Pvt. Ltd. was incorporated on in 2010 having its registered office, at Shop No. G.F-21, Ground Floor, Commercial Complex Omaxe Square, Plot No.-14, Jasola, New Delhi-110076, within the jurisdiction of this Tribunal. Its primary business was in the field of tours and travels.
(3.) A sweeping action was initiated by the RoC at the instance of MCA in striking of the names of several thousand Companies who had consistently failed to file their Statutory Returns for 2 years, thereby giving rise to the surmise that the business of the company was inoperative.;