DAVAKHAR INFRASTRUCTURE PVT LTD Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This company petition is filed by Petitioner seeking relief against the respondent, inter alia among other things, to restore the name of the company in the Register of companies maintained by the Registrar of Companies, Mumbai.

(2.) The grievance of the Petitioner 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 Petitioner says that the company is a going concern, but by inadvertence the Company has not filed its Annual Returns and Financials for the Financial Years 2013-14, 2014-15 and 2015-16. The Petitioner has enclosed the Audited accounts for the financial years ended 2013-14, 2014-15 and 2015-16, Income-tax Return filed for Assessment Years from 2016-17 to 2017-18, Bank Statement of IDBI Bank Ltd for the period 6.1.2017 to 6.9.2017 and copy of Development Agreement/Memorandum of Understanding along with details of payments made to the land owners to prove that the company is a going concern and has been in business operation right from inception.