BLUELINE POWER PRODUCTS PVT LTD Vs. REGISTRAR OF COMPANIES NCT OF DELHI AND HARYANA
LAWS(NCLT)-2018-1-894
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 31,2018

BLUELINE POWER PRODUCTS PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES NCT OF DELHI AND HARYANA Respondents

JUDGEMENT

- (1.) The erstwhile directors of M/s. BlueLine Power Products Pvt. Ltd. have filed the present appeal under Section 252(3) of the Companies Act, 2013 seeking restoration of the name of the petitioner company which has been struck off by the Registrar of Companies, NCT of Delhi and Haryana.
(2.) M/S. Blueline Power Products Pvt. Ltd. bearing CIN NO. U31900DL2010PTC211669 was incorporated on 22.12.2010 having its registered office, 232, 2nd floor, Gupta Palace, A-2/42, Rajouri Garden, New Delhi-110027, within the jurisdiction of this Tribunal.
(3.) It is the case of petitioner that the name of the Appellant Company was struck off from the Registrar of Companies under Section 248 of the Companies Act, 2013, by a suo moto action of the Respondent, after issuing the notification under Section 248(5) in the Official Gazette dated 08.07.2017. The aforesaid action was taken on account of failure of the Petitioner Company to file its statutory returns and other documents since its incorporation i.e. 2010-11, giving rise to the reasonable belief that the company was not operational.;


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