IN RE Vs. UNI LOGISTICS AGENCIES PVT LTD

JUDGEMENT

(1.) Counsel for the Applicant present. The name of the Company has been struck off on the ground that the Annual Return and Balance Sheet have not been filed with effect from 2013 onwards. However, the Company is carrying on the business and the Income Tax has been paid. Counsel for the RoC submitted that he has no objection in case the name of the Company is restored to the Register of the Companies maintained by the concerned RoC.

(2.) The Application is allowed. The concerned RoC is directed to restore the name of the Company to the Register of the Companies maintained by him. The Applicant is directed to file all Annual Returns and Balance Sheets for the years for which the same have not been filed along with an affidavit that during demonetization period no money has been deposited in the accounts of the Company. The Applicant shall pay a fine amount of Rs.20,0007- to the RoC for processing the restoration of the name of the Company in the concerned Register of Companies. Accordingly, the Application stands disposed of.