INTEGRATED LAMINATORS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This is an appeal filed by M/s. Integrated Laminators Pvt. Ltd. CIN- U21020 DL2012 PTC239083 invoking the provision of Section 252 (3) 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. Integrated Laminators Pvt. Ltd. was incorporated on 20.07.2012 having its registered office, at C-93, Abul Fazal Apartment, Vasundhara Enclave, East Delhi, New Delhi-110096, within the jurisdiction of this Tribunal.

(3.) A sweeping action was initiated by the RoC at the instance of MCA in striking of the names of several thousand Companies who had consistently failed to file their Statutory Returns for 3 years, thereby giving rise to the surmise that the business of the company was inoperative.