IN RE Vs. MOORTHY HOME APPLIANCES LTD

JUDGEMENT

(1.) Counsel for Applicant present. Counsel for RoC present. Perused the record. It has been submitted by the Counsel for the RoC that the Company has been struck off due to non-filing of the Balance Sheets and Annual Returns for the years 2016 and 2017. Perused the record placed on the file and heard both the sides.

(2.) In the facts and circumstances of the case, the Application is allowed with the direction to the RoC to restore the name of the Company, provided the Applicant files the pending Annual Returns and Balance Sheets for which the time may be granted by the RoC. The Applicant is also directed to submit an affidavit to RoC deposing therein that no tainted money is deposited in the Company's Account during the period of demonetization. The fine amount to the tune of Rs. 10,000/- is imposed on the Applicant, which shall be deposited to the proper account by the RoC for the purpose of processing the file for restoring the name of the Company in the Register of Companies.

(3.) Accordingly, the Application stands disposed of.