LAWS(APH)-2013-11-51

SONO PRINTERS PVT. LTD Vs. REGISTRAR OF COMPANIES

Decided On November 12, 2013
Sono Printers Pvt. Ltd Appellant
V/S
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

(1.) This appeal is filed against the order, dt.12.07.2011 passed by a learned single Judge of this Court in C.A.No.568 of 2011.

(2.) The background of the case, in brief, is as under:

(3.) Sri V. Ravinder Rao, learned counsel for the Appellant submits that it is always open to a Company, whose name is struck off in exercise of powers under sub-sect6ion (5) of Sec.560 of the Act, to submit an application for restoration thereof within a period of twenty years, and that in the instant case, the application was filed within the stipulated time, and that the requirements stipulated under law were complied with. He submits that no prejudice can be said to have been caused either to the Respondent or to any other agency on account of striking off the name of the Appellant Company nor its restoration would be detrimental to the interests of anyone.