OM CITY HOMES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, BIHAR, MINISTRY OF CORPORATE AFFAIRS, GOVERNMENT OF INDIA

JUDGEMENT

(1.) The Appellant has filed this appeal under Section 252(3) the Companies Act, 2013 against the order of the Registrar of Companies, Bihar, Patna, whereby the name of the company, Om City Homes Private Limited, was struck off from the register of Companies vide Notification No. ROC-Cum-OL/BR/248(5) STK-7/PUB dated 14-07-2017 issued by the Registrar of Companies, Bihar, Patna, under Section 248(5) of the Companies Act, 2013 and he Appellant Company has been dissolved on 21-06-2017.

(2.) A copy of the Notification ROC-Cum-OL/BR/248(5) /STK-7/PUB dated 14-07-2017 is enclosed with the Appeal and marked as enclosure A4. The authorized share capital of the Appellant Company is Rs. 5,00,000/-(Rupees five lacs) divided into 5000 equity shares of Rs.100/- each.

(3.) The subscribers of the memorandum of Appellant Company had paid their subscription within the prescribed period as contained under Clause -B of Sub-section (1) of Section 248 of the Companies Act, 2013 and the prescribed Form thereof filed with the Registrar of Companies, Bihar, Patna within the prescribed time.