BASANTI COTTON MILLS PRIVATE LIMITED Vs. NIRENDRANATH KAR

JUDGEMENT

(1.) This is an application for vacation of my order made on 6th October, 2010 made in an application under Section 560(6) of the Companies Act, 1956.

(2.) The company concerned is Basanti Cotton Mills (1998) Private Limited. Before that it was Basanti Cotton Mills Private Limited. The change of name was from or about10th March, 2000.

(3.) Two directors of the Company applied before the Registrar on 2nd December, 2003 for striking off the name of the Company under Section 560 of the said Act. It did so apparently under a Simplified Exit Scheme of the Government of India. (this scheme has not been placed before me.) The name of this company was struck off the register, by the Registrar of Companies on 27th January, 2006.