GIRISH VINAYAK BORHADE Vs. REGISTRAR OF COMPANIES, PUNE

JUDGEMENT

(1.) This company petition is filed by Shri Girish Vinayak Borhade, Shareholder of Pravara Chits 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 Secbon 248 of the Companies Act, whereas the Respondent side filed a detailed report exp.aining the sequence leading to the striking off of the company, ft an admitted fact that the Company has not filed the Annual Return and Financial Statements from the Financial Year 2014-15 onwards.

(3.) The Petitioner enclosed the Audited accounts for the year ended 2014-15 and 2015-16, Income Tax Return for Assessment Year 2014-15 and Bank Statement for the period from 1.4.2016 to 16.11.2017 to show that the company is in continuous operation.