SANJEEV SAXENA Vs. REGISTRAR OF COMPANIES, GWALIOR

JUDGEMENT

(1.) This Appeal is filed under Section 252(3) of the Companies Act, 2013 by the Appellant Mr. Sanjeev Saxena, shareholder seeking restoration of the name of the Company, i.e., M/s. Mercury Mines & Minerals Private Limited, as its ex-Director in the Register of Companies maintained by the Registrar of Companies, Madhya Pradesh, Gwalior. ["ROC for short]. It is stated by the Appellant that the Respondent ROC has disqualified both the Directors of the Company under Section 164 of the Companies Act, 2013 due to nonfiling of financial statements and annual returns and on further ground that the Company has not been carrying on any business or operation for the period of two immediately preceding financial year.

(2.) The facts in brief, which necessitated the Appellant to file this Appeal, are as follows;

(3.) Though notice of hearing was served on the Registrar of Companies, Gwalior, the ROC has not filed his objections.