SHAKHUBAI BHAUSAHEB SINDHE Vs. REGISTRAR OF COMPANIES, GUJARAT

JUDGEMENT

(1.) This Appeal is filed by Shinde Human Resources Private Limited through its Director and Member, seeking restoration of its name in the Register of Companies maintained by the Registrar of Companies, Gujarat, ['ROC for short].

(2.) It is stated in the Appeal that the Company, Shinde Human Resources Private Limited, was incorporated on 6th April, 2010 as a Private Limited Company by Shares having CIN No. U74920GJ2010PTC060183, and has been carrying on business which is in operation and has been active; the Company filed Income Tax Returns for the assessment years from 2011-12 to 2016-17 and has been paying the income tax.

(3.) The Appellant has stated that the Respondent ROC vide Public Notice dated 21st June, 2017 issued under sub-section (5) of Section 248 of the Companies Act, 2013 has struck off the name of the Company from the Register of Companies, maintained by the ROC, Ahmedabad. According to the Appellant, the statutory documents, i.e., financial statements and annual returns for the period from 2010-11 to 2016-17 were not filed with the office of the ROC due to inadvertence.