SMITA JOSHI Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) The petitioner, namely, Smita Joshi, former Director of Ravi Energie Private Limited has filed this petition under Section 560 (6) of the Companies Act, 1956 praying for restoration of the Company, namely, Ravi Energie Private Limited to the register of Companies maintained in the office of Registrar of Companies, in the interest of justice and equity. The petitioner has also prayed for passing other incidental, consequential and supplementary orders and directions as may be necessary and deemed fit by this Court.

(2.) This Court has issued notice on 02.02.2010 to the Registrar of Companies. Pursuant to the notice, Registrar of Companies has filed his appearance through his counsel Mr. P.S. Champaneri and has also filed affidavit-in-reply on 06.03.2010.

(3.) Mr. Piyush A. Luktuke, learned advocate appearing for the petitioner has submitted that Ravi Energie Private Limited was incorporated on 19.08.1994 bearing Registration No. 04-22818 of 1994 95. The Company was incorporated to carry on business to undertake, act, promote and coordinate project studies, arrange collaboration, to extend technical and managerial assistance and services including project management and supervision, to analyze and provide consultancy in remote sensing application, energy, power, engineering and technology, to arrange technical financial agreement etc. The Company was incorporated by two Directors, namely, Mr. Ravindra Patel and Sulochana Patel and later on Smita Joshi joined the Board of Directors. The business of the Company was mainly looked after by Ravindra M. Patel who was a technocrat.