- (1.) This company petition is filed by Mr. Shrikant Garud and Ms. Sheetal Murthi Rao, Directors of M/s. Auisy Technologies Pvt. Ltd., seeking relief against the respondent, interalia among other things, to restore the name of the company in the register of companies, maintained by the Respondent.
(2.) The grievance of the Petitioners is that the Company was struck off under Section 248 of the Companies Act, whereas the Respondent side filed a detailed report explaining the sequence leading to the striking off of the company. It is an admitted fact that the Company has not filed the Annual Return and Financial Statements for the Financial Years 2014-15 and 2015-16.
(3.) The Petitioners enclosed the Audited accounts for the year ended 2014-15, Income Tax Return for Assessment Year 2015-16, Axis Bank Statement for the period from 1.12.2016 to 31.3.2017, to show that the company is in continuous operation.;