(1.) Instant Civil Revision Petition has been filed against the order dtd. 9/1/2018, made in C.P.No.178 of 2017, on the file of the National Company Law Tribunal Single Bench, Chennai.
(2.) Shorts facts leading to the revision petition are that, A G D Private Limited, is a private company incorporated on 24/4/1959 under the Companies Act, 1956 having its registered office at 810, Hollow Block, Trichy Road, Ramanathapuram, Coimbatore - 641045, Tamil Nadu, India. They are carrying on the business of agriculturalists for growing all kinds of trees and plants and production of various agricultural commodities.
(3.) The Petitioner/Company has 3 Directors on the Board of the Company. Petitioner/Company had proposed to enter into an agreement, for sale of a part of its agricultural land, to a third party. Upon proceeding to execute the agreement of sale, with the third party, for a part of the agricultural land, owned by the Petitioner/Company, it was brought to their notice that the name of the company had been struck off from the Register of Companies. On further scrutiny, it was found that the name of the Petitioner/Company was struck off from the Register of Companies on account of the failure of the Petitioner/Company, to file the statutory returns since 2010, by a suo motu action of the respondent, after issuing a Notice of Striking off and dissolution in Form STK-7, under Sec. 248 of the Companies Act, 2013 dtd. 28/6/2017.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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