POSH EXPORTS PRIVATE LTD Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) The present petition has been filed under Section 560(6) of the Companies Act, 1956 for restoration of the name of the company M/s Posh Exports (P) Ltd in the Register of the Registrar of Companies.

(2.) The Petitioner Company was incorporated vide certificate of incorporation dated 12.05.1997, as a private limited company.

(3.) It is contended that Petitioner Company was incorporated in the year 1997 and is an old company and was doing business of sale, purchase & trading of Textile, Fabrics, Handloom & General Goods under the name and Style of "Posh Exports" continuously without any interruption and it is continuously doing business till date.