IN RE Vs. VASU FARMS PVT LTD

JUDGEMENT

(1.) Counsels for both the parties are present. Counsel for RoC has filed the objection. The Applicant Company has been incorporated during 1989 and the balance sheets and the annual returns have been filed till 2013. Thereafter, there is no compliance with the provisions of the Companies Act, 2013 due to which the name of the Company has been struck off under section 248(5) from the Register of Companies. Counsel for the Applicant submitted that in case the name of the Company is restored, the Company will file all the balance sheets and annual returns.

(2.) Heard. Keeping in view the facts and circumstances stated in the Application and the submissions made by the Counsels, the Application is allowed.

(3.) The RoC is directed to restore the name of the Company to the Register of Companies. The Applicant Company is directed to file all the balance sheets and annual returns for the period of default within the time that may be granted by the RoC. The fine to the tune of Rs. 10,000/- is imposed on the Applicant Company. The same shall be deposited to the Office of the RoC as per the procedure prescribed for the expenses to be incurred for restoration of the name of the Company in the Register of Companies.