Ina Malhotra, Member - (1.) This is an appeal filed by M/s. ADS Infrastructure (India) Pvt. Ltd. CIN- U45203 DL2008 PTC 180264 invoking the provision of Section 252 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. ADS Infrastructure (India) Pvt. Ltd. was incorporated on 30.06.2008 having its registered office, at Z-l/29, Gali No.4, Tughlakabad Extension, New Delhi-110019, within the jurisdiction of this Tribunal. The company is primarily engaged in the business of pre construction digging, piling and fabrication jobs for the construction industry and in the field of Real Estate.
(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 the preceding three years, thereby giving rise to the surmise that the business of the company was inoperative.;