SANTACLAUS TOYS PVT LTD Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This petition has been filed under Section 560(6) of the Companies Act, 1956, seeking restoration of the name of the company on the register of companies maintained by the Registrar of Companies.

(2.) M/s. Santaclaus Toys P. Ltd., was incorporated under the Companies Act, 1956, on December 26, 1996, as a private limited company with the Registrar of Companies, NCT of Delhi and Haryana. It is stated to have carried on the business of manufacture and distribution of toys.

(3.) The Registrar of Companies, i.e., the respondent herein, struck the petitioner-company's name off the register due to defaults in statutory compliances which are required under Sections 159 and 220 of the Companies Act, 1956, namely, failure to file balance-sheets for the periods March 31, 2001 to March 31, 2009 and failure to file annual returns for the periods September 30, 2001 to September 30, 2009.