NAINA ENTERPRISES PVT LTD Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) THIS company petition has been filed under Section 560 (6) of the Companies Act 1956 with a prayer to restore the name of the petitioner company to the Register of Companies, as maintained by the Registrar of Companies.

(2.) THE petitioner s company was incorporated under the Companies Act, 1956 on 10.03.1993 with a Registrar of Companies, Uttar Pradesh. The registered Office of the Company is situated at House No. 12/A, Turner Road, Clamantown, Dehradun, Uttarakhand.

(3.) THE Registrar of Companies has struck off the name of the petitioner s company from the register after a due notice and publication in the Official Gazette as required under Section 560(5) of the Companies Act 1956. Prior to it the due process of law as contemplated under Section 560 (1), (2) and (3) has been duly followed. Ultimately the order, as referred above, was passed under Section 560 (5) and duly notified in the Official Gazette on 05.03.2008.