- (1.) This company petition is filed by Petitioners seeking relief against the respondent, to restore the name of the company in the Register of companies maintained by the Registrar of Companies, Mumbai, Maharashtra.
(2.) The grievance of the Petitioners is that the company was struck off under section 248 of the Companies Act, 2013 wherein the Respondent side filed a detailed reply explaining the reasons for striking off of the company under section 248 of the Companies Act, 2013 and also sought to impose cost on the company.
(3.) The Petitioners say that the company is a going concern, due to administrative and technical issues, the Company has not filed its Annual Returns and Financials for the Financial Years 2013-14, 2014-15 and 2015-16. The Petitioner has enclosed the Audited accounts for the financial years ended 2013-14, 2014-15 and 2015-16, Income-tax Return filed for Assessment Years from 2014-15 to 2016-17. The Company further states that it has no business transactions during last few years, however, has business plan and some projects in hand.;