ENTARCHCON INFRATECH PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This is an appeal filed by M/s. Entarchcon Infratech Pvt. Ltd. CIN- U45400 DL2011 PTC219246 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. Entarchcon Infratech Pvt. Ltd. was incorporated on 16.05.2011 having its registered office, at A-1/26B, Chattarpur Extension, South Delhi, New Delhi-110074, within the jurisdiction of this Tribunal. The main object of the company was to carry on business of turn key solution for interior and exterior fagade, automatic entrance and marketing and trading of allied products.

(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. The appellant has failed to file its Returns since incorporation till date, thereby giving rise to the surmise that the business of the company was inoperative. Consequently its name was struck off from the Register of Companies under Section248 of the Companies Act, 2013, by the Respondent, after issuing a notification under Section 248(5) in the Official Gazette dated 08.07.2017 applicable to all defaulters. The names of the effected companies were posted on its website.