- (1.) This company petition is filed by the Petitioner M/s. One Vish Solutions 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, Pune and also for a direction to HDFC Bank to reactivate the account No.50200010844581 of the Petitioner Companv.
(2.) The Petitioner states that the Respondent has not followed the procedure set out for striking off the Petitioner Company, not issued notice in Form - STK-1 either to the Petitioner or to its Directors as referred to in the impugned order dated 11.07.2017 for striking off the name of the Petitioner Companv under section 248 of' the Companies Act, 2013. The Petitioner company states that they are carrying on business and hence there is no ground for striking off the Petitioner Company and the company is ready to comply with all the relevant provisions of the Companies Act, 1956 and 2013 read with applicable rules and regulations and will file the necessary documents with the Respondent.
(3.) The Report of the Registrar of Companies reveals that the company has failed to file its Annual Returns and Financial Statements for the years ended 2014-15 & 2015-16 which contravenes the provisions of section 92 & 137 of the Companies Act, 2013 compelling the Registrar of Companies to believe that the Petitioner company was not carrying on any business, issued notice under section 248(5) for striking off the name of the company and also published in the Official Gazette in Form STK-7 on 22.7.2017.;