SOUTHERN INFOSYS LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) The present petition has been filed under Section 560(6) of the Companies Act, 1956 seeking restoration of the name of the company in the Register of Companies.

(2.) The petitioners have contended that the company was incorporated by a certificate of incorporation on 04.07.1994 and in the year 1998 company changed its main object by incorporating a new object clause in its Memorandum of Association. It is submitted that the new business of the company could not take off well and diversification in the unrelated areas proved rather struggling for the management.

(3.) It is submitted that the statutory compliance in general with regard to the Registrar of Companies were regular till the year 2004-05. Since there were reduced operations and re-organisation there were some lapses in the statutory compliances. Statutory auditors were also changed.