PRAMOD DIGAMBAR KOTI Vs. REGISTRAR OF COMPANIES, PUNE

JUDGEMENT

(1.) This company petition is filed by the Petitioners seeking relief against the respondent to restore the name of the company in the Register of Companies to enable the company to complete the pending filings as required under the provisions of the Companies Act, 2013.

(2.) The Petition reveals that the Respondent after giving due notices on 07.4.2017 in Form STK-5, on 27.4.2017 in Form STK-5A,u/s.248(1) of the Companies Act, 2013 on the ground that the company is not carrying on any business or operation for a period of two immediately preceding financial years and have not made any application for obtaining the status of Dormant Company under section 455 of the Companies Act, 2013, struck off the company from the Register of Companies and dissolved the company by an order dated 11.7.2017 vide Public Notice No.ROCP/STK-7/248(5) /2017/PUB/l. It seems that the Petitioner has not given any reply to the Respondent for the notices served on him.

(3.) The Petitioner states that the company had recorded a turnover of Rs. 1,20,33,969/- for the Financial Year ended 31.3.2017 and the company is functioning well but due to sheer inadvertence the company has not filed the financial statements for all the financial years despite the fact that they are ready.