WHITE BULL CONSULTING AND SERVICES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES NCT OF DELHI AND HARYANA

JUDGEMENT

(1.) One of the authorised directors of M/s. White Bull Consulting and Services Private Limited has filed the present appeal under Section 252 (3) of the Companies Act, 2013 seeking restoration of the name of the petitioner company which has been struck off by the Registrar of Companies, NCT of Delhi and Haryana.

(2.) M/S. White Bull Consulting and Services Private Limited was incorporated on 17 February 2012 having its registered office situated at A-l, Chamber 1 Basement, Dayanand Colony, Lajpat Nagar, New Delhi, within the jurisdiction of this Bench.

(3.) It is the case of appellant that the name of the present company was struck off from the Registrar of Companies under Section 248 of the Companies Act, 2013, by a suo moto action of the Respondent, after issuing the notification under Section 248(5) in the Official Gazette dated 08.07.2017. The aforesaid action was taken on account of failure of the Petitioner Company to file its statutory returns and other documents since the financial year 2014-2015 and 2015-2016 giving rise to the reasonable belief that the company was not operational.