GENIUS BUG EDUCATION & LEARNING PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES NCT OF DELHI AND HARYANA

JUDGEMENT

(1.) One of the authorised directors of M/s Genius Bug Education & Learning 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 Genius Bug Education & Learning Private Limited was incorporated on 07.08.2012 having its registered office at 5/198, Sunder Vihar, Paschim Vihar, Opp. Gurusharan Convent Delhi, West Delhi-110087, within the jurisdiction of this Tribunal.

(3.) It is the case of petitioner that the name of the 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 its incorporation, giving rise to the reasonable belief that the company was not operational.