MASSIF SECURITAS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This is an appeal filed by M/s. Massif Securitas Pvt. Ltd. CIN- U74999 DL2009 PTC 192486 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. Massif Securitas Pvt. Ltd. was incorporated on 30.02.2006 having its registered office, at B-5, Kundan House, Nehru Place, New Delhi-110096, within the jurisdiction of this Tribunal. The petitioner is engaged in the business of providing manpower security and has more than 100 people in its employment.

(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 for 3 years, thereby giving rise to the surmise that the business of the company was inoperative.