B VENKATESH RAO Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This company petition is filed by Petitioners seeking relief against the respondent to restore the name of the company in the register of companies maintained by the Registrar of Companies, Pune and to grant an interim relief to operate the Bank Accounts.

(2.) The grievance of the Petitioners is that the company was struck off under section 248 of the Companies Act, 2013 wherein the Respondent side filed a detailed report explaining the reasons for striking off of the company under section 248 of the Companies Act, 2013.

(3.) The Petitioners say that the company is a going concern, but by inadvertence Company has not filed its Annual Return for the financial year 2015-16 and Financial statements for the Financial Years 2014-15 and 2015-16. The Petitioner has enclosed the Income-tax Return filed for Assessment Year 2016-17 and 2017-18, and Bank Statement to say that the company is a going concern and has enclosed a copy of Fixed Assets to prove that the company has acquired significant block of assets necessary to commence and continue its business operations.