PRAMOD KUMAR SHARMA Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) THE present O.J. Appeal has been filed by the appellant challenging the order dated 23.10.2013 passed by the learned Company Judge in Company Petition No. 267 of 2013.

(2.) THE brief facts of the present case in nutshell are that the appellant -company, which was private limited company was struck -off from the register of the companies register on the application made by the appellant under the Easy Exit Scheme 2010 framed by the Ministry of Corporate Affairs. Subsequently, the appellant moved an application for restoration of the company on the company register on the ground that the circumstances have changed and, therefore, the appellant wants to do business under the name of aforesaid company. The learned Company Judge has considered the arguments and by impugned judgment dated 23.10.2013 rejected the application filed by the appellant.

(3.) THE findings recorded by learned Company Judge in paragraph Nos. 6 to 7.16 read as under: -