S. K. Mohapatra, Member - (1.) Two members cum directors of M/s. Tama Investment& Finance Private Limited (for brevity "Company") has filed the present appeal under Section 252 of the Companies Act, 2013 seeking restoration of the name of the Company which has been struck off by the Registrar of Companies, NCT of Delhi and Haryana.
(2.) M/S. Tama Investment& Finance Private Limited was incorporated on 29.07.1991 having its registered office at A-14, Anand Niketan, New Delhi-110021, within the jurisdiction of this Tribunal.
(3.) It is the case of petitioners that the name of the 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, giving rise to the reasonable belief that the company was not operational.;