M/S. PARAMOUNT GENSETS INDUSTRIES PRIVATE LIMITED Vs. THE REGISTRAR OF COMPANIES, TAMIL NADU, SHASTHRI BHAVAN AND OTHERS

JUDGEMENT

(1.) Heard Mr. Anil K.Cella for Mr. K. Jayaraman, learned Counsel for the petitioner and Mr. T.L. Thirumalaisami, learned Central Government Standing Counsel for the 1st respondent and Mr. T.P. Manohar, learned Senior Counsel assisted by Mr. T.M. Naren, learned Counsel for the 2nd respondent, who was directed to be impleaded by order dated 01.06.2016.

(2.) This application has been filed by the petitioner under section 560(6) of the Companies Act, 1956.

(3.) The prayer sought for is to direct the respondent to restore the name of the petitioner to the Register under Section 560(6) of the Act w.e.f. 27.06.2011, the date on which the company was struck off in the register maintained by the 1st respondent.