ASHISH BELAGALI Vs. REGISTRAR OF COMPANIES, PUNE

JUDGEMENT

(1.) This company petition is filed by Mr. Ashish Belagali, Shareholder and Director of ACISM Software Pvt. Ltd., seeking relief against the respondent, interalia among other things, to restore the name of the company in the register of companies, maintained by the Respondent.

(2.) The grievance of the Petitioner is that the Company was struck off under Section 248 of the Companies Act, whereas the Respondent side filed a detailed report explaining the sequence leading to the striking off of the company. It is an admitted fact that the Company has not filed the Annual Return for the year 2014-2015 and Financial Statements from the Financial Years 2014-15 and 2015-16.

(3.) The Petitioner enclosed the Audited accounts for the year ended 2014-15 and 2015-16 and the provisional financials for the year ended 31.3.2017 and the Income Tax Return for Assessment Years 2015-16/ 2016-17 and 2017-18 to show that the company is in continuous operation.