PUREPORT INFRATECH PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This is an appeal filed by M/s. Pureport Infratech Pvt. Ltd. CIN- U45204 DL2011 PTC228694 and its Directors invoking the provision of Section 252 of the Companies Act, 2013 for restoration of the name of the petitioner company in the register maintained by the Registrar of Companies, NCT of Delhi and Haryana.

(2.) As per the averments, M/s. Pureport Infratech Pvt. Ltd. was incorporated on 13.12.2011 having its registered office, at B-8IB, Upper Ground Floor, Kalkaji, New Delhi, South Delhi-110019, within the jurisdiction of this Tribunal. Its main object was to carry on business in the field of Real Estate.

(3.) A sweeping action was initiated by the RoC at the instance of MCA in striking of the names of several Companies who had consistently failed to file their Statutory Returns for the preceding three years, thereby giving rise to the surmise that the business of the company was inoperative.