- (1.) One of the authorised directors of M/s. Air Wide Express Cargo Private Limited has 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. Air Wide Express Cargo Private Limited was incorporated on 29th April 2008 having its registered office situated at T-515 Upper Ridge Road, near Naaz Cinema,- Jhandewalan, New Delhi-110055, within the jurisdiction of this Court.
(3.) It is the case of appellant that the name of the present company was struck off w.e.f 07.06.2017 from the Register 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. Though the name of the company was struck off w.e.f. 07.06.2017, it filed annual returns pertaining to the period from 2014 to 2016 belatedly in Jane 2017. However the company has not filed its balance sheets from the financial year ending 31.03.2014. The aforesaid action was taken on.account of failure of the Petitioner Company to file its statutory returns on time giving rise to the reasonable belief that the company was not operational.;