PRANAV LAHOTI Vs. REGISTRAR OF COMPANIES, GWALIOR

JUDGEMENT

(1.) The Appellant above named, who is a Member, by way of this Appeal, seeks for restoration of the Company, namely, M/s. Agog Power Projects Private Limited, which was struck off from the Register of Companies by the Registrar of Companies, Gwalior, Madhya Pradesh ["ROC for short"].

(2.) The facts in brief, which necessitated the Appellant to file this Appeal, are as follows;

(3.) Though notice was served on the Respondent/ ROC by this Tribunal, the ROC has not filed any representation.