V. Nallasenapathy, Member - (1.) This company petition is filed by the Petitioner M/s. Goyal Developers Pvt. Ltd. seeking relief against the respondent to restore the name of the company in the register of companies maintained by the Registrar of Companies, Mumbai.
(2.) The Petition reveals that the Respondent after giving due notices on 07.3.2017 in Form STK-1, on 27.4.2017 in Form STK-5A under section 248(1) of the Companies Act, 2013, on the ground that the company is not carrying on any business or operation for a period of two immediately preceding financial years and have not made any application for obtaining the status of Dormant Company under section 455 of the Companies Act, 2013, struck off the company from the Register of Companies and dissolved the company by an order dated 11.7.2017 by publishing in the Official Gazette, despite the reply was given by the company to the above said notice dated 7.3.2017 stating that the company is earning on business since incorporation and requested further time to submit the Annual Statements and Annual Returns.
(3.) The Petitioner company submits that due to unavoidable administrative reasons it inadvertently failed to file the Annual Returns and Financial statements for the vears ended 2014-15 & 2015-16. Further the company submits that it will file the pending financial statements and annual returns once the name of the company is restored on the file of Register of Companies.;