RAXON TECHNOLOGIES PVT LTD Vs. ROC

JUDGEMENT

(1.) This Appeal has been filed under Section 252 (3) of the Companies Act, 2013, impugning the decision of the ROC in striking off the name of the company from its Register.

(2.) Ld. Counsel for the Petitioner has pointed out that vide order dated 25.10.2017, the matter had been rcnotified for 21st November, 2017 but was subsequently changed to 1.0lh November, 2017. His submission merits consideration as the order sheet reflects the change of date to 10th November, 2017. This, however, appears to be an error on account of the dated noted by the dealing staff.

(3.) The matter was listed on 1.0th November, 2017. Though understandably none appeared on behalf of the Petitioner, no adverse order was passed. It was, however, directed that steps for serving the Income Tax Department should also be taken by the Petitioner. This step has been adopted in view of several shell companies having been struck off from the Register of Companies on account of Income Tax inaccuracies post demonetization.