GAURAN PROPERTIES PVT. LTD. Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This petition has been filed by Gauran Properties Private Limited (hereinafter known as the Petitioner) under Section 560(6) of the Companies Act, 1956 read with Rules 9 and 92 of the Company (Court) Rules, 1959 praying for restoration of its name in the register of companies maintained by the Registrar of Companies.

(2.) The petitioner was incorporated with the Registrar of Companies, NCT of Delhi & Haryana (hereinafter called "the respondent") as a company limited by shares on 25.07.1991 vide Certificate of Incorporation No. 55-45100 with the object of carrying on the business of, inter alia, acquiring and developing lands.

(3.) The respondent initiated the proceedings under S.560 of the Companies Act, 1956 to strike the name of the petitioner off the register due to defaults in statutory compliances, namely, non-filing of Annual Returns from 2000 to 2014, and Balance Sheets from 2000 to 2014. It has been submitted on behalf of the respondent that procedure under S.560 was duly followed, with notices/letter as required under S.560(1) and S.560(3) sent at the address available with the registrar as the registered office address of the petitioner. It is further submitted that notice dated 31.05.2007 under Section 560(5) for striking off the name of the petitioner from the register maintained by the respondent was given and the same was published in the Official Gazette on 23.06.2007.