MAA TAPESHWARI CONSTRUCTION (P) LTD.THROUGH DEEPAK KUMAR, ITS MG.DIRECTOR, SINGH KOTHI Vs. UNION OF INDIA THROUGH THE REGISTRAR OF COMPANIES, BIHAR, PATNA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner -Company, learned Central Government counsel and learned counsel for the Registrar of the Companies.

(2.) The application has been filed for restoration of the name of the petitioner - Company in the Register of Companies by setting aside the order dated 21.6.2007 passed by the Registrar of Companies, Bihar and notified in the Gazette of India vide Gazette Notification No. 27 dated 7.7.2007.

(3.) IT is stated that the aforesaid company was incorporated on 14.2.2003 as a Private Limited Company having an authorized capital of Rs. 3 lacs divided into 30 thousand equity shares of Rs. 10. each and paid up capital of the company was Rs. 1,10,000/ -. The Company was formed for carrying on the business of all types of civil constructions. The company was registered as one of the contractors with the Public Health Engineering Department and the Irrigation Department of the Government of Bihar and it is stated that it was getting contract from the said two departments.