PRAMOD KUMAR SHARMA Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) In present petition under Section 560(6) of the Companies Act, 1956 (hereinafter referred to as the "Act") the petitioner has prayed, inter alia, that : -

(2.) From various averments in the petition it becomes clear that the petition has been taken out under the provisions of Section 560 (6) of the Act and the petitioner is also conscious of the said aspect which is evident from the fact that even in the prayer clause i.e. in paragraph No. 17 (A) as well as in paragraph No. 16 of the application, the applicant has made it clear that the petition is taken - out under Section 560 of the Act. In paragraph No. 11 of the petition, the petitioner has even quoted the said provision. Therefore the petition has to be considered in light of and within the purview and scope of Section 560(6) of the Act.

(3.) The petitioner has prayed that direction to restore the Company on the register of companies may be passed.