SB INFOSOFT INDIA PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES
LAWS(NCLT)-2018-1-780
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 25,2018

SB INFOSOFT INDIA PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

Ina Malhotra, Member - (1.) This is an appeal filed by M/s. SB Infosoft India Pvt. Ltd. invoking the provision of Section 252 (3) of the Companies Act, 2013 for restoration of the name of the petitioner company in the register maintained by the Registrar of Companies, NCT of Delhi and Haryana.
(2.) As per the averments, M/s. SB Infosoft India Pvt. Ltd. was incorporated on 16.05.2008 having its registered office, at B-151, DDA, Shed Okhla Industrial Area, New Delhi-11 0020, within the jurisdiction of this Tribunal.
(3.) A sweeping action was initiated by the RoC at the instance of MCA in striking of the names of several thousand Companies who had consistently failed to file their Statutory Returns for 3 years, thereby giving rise to the surmise that the business of the company was inoperative.;


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