BANDHU SYSTEMATIX PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This petition has been filed by Bandhu Systematix Private Limited (hereinafter known as the "petitioner ") under Sec. 560(6) of the Companies Act, 1956 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 17.07.1984 vide Certificate of Incorporation No. 18703 of 1984-85 with the object of carrying on the business, inter alia, as manufacturers and/or dealers in all types of machinery, plant equipment accessories and spores required for and used for printing, binding, perforating, folding, stitching or manufacture of other stationery used for such purposes. Presently, the registered office of the petitioner is stated to be situated at 8-B,Bahadur Shah Jafar Marg, New Delhi- 110002.

(3.) The respondent initiated the proceedings under Sec. 560 of the Companies Act, 1956 to strike the name of the petitioner off the register due to defaults in statutory compliance's, namely, non-filing of Annual Returns from 2000 to 2015, and Balance Sheets from 1998 to 2015. It has been submitted on behalf of the respondent that procedure under Sec. 560 was duly followed, with notices/letter as required under Sec. 560(1) and Sec. 560(3) sent at the registered office address of the petitioner. It is further submitted that notification under Sec. 560(5) was issued and published in the Official Gazette on 23.06.2007 mentioning the petitioner-company's name at Serial No. 1503.