HARSHAWARDHAN VINAYAK DAFRE Vs. REGISTRAR OF COMPANIES, PUNE

JUDGEMENT

(1.) This company petition is filed by Mr. Harshawardhan Vinayak Dafre, Director of Right Path Lifestyle Pvt. Ltd. primarily seeking relief against the respondent to restore the name of the company in the register of companies maintained by the Registrar of Companies, Pune.

(2.) The Petition reveals that the Respondent after giving due notice to the Petitioner on 11.3.2017, struck off the company from the Register of Members maintained by him. The Petition reveals that the Company has not filed Annual Returns and Financial Statements for the Financial years 31.3.2015 and 31.3.2016. The Petitioner adds that the Company has made all the arrangements for completing the pending annual filings with the Respondent. The

(3.) The Petitioner further revealed that the company is a going concern doing business and not a shell company. The Petitioner has enclosed the Bank Statements to prove that the Company is a going concern.