IN RE Vs. FUSHICHO AUTO COMPONENTS PVT LTD

JUDGEMENT

(1.) Representative for the Applicant present. Deputy RoC in person present filed the objections. The representative for the Applicant submitted that the Company was incorporated in 2012, thereafter, no documents were filed. He has submitted that the Income Tax returns were filed regularly and he also filed the balance sheets and annual returns for the previous years. The audited balance sheets are enclosed for the years for which the Applicant has defaulted.

(2.) In the facts and circumstances of the case, the Application is allowed. The RoC is directed to restore the name of the Company to the Register of Companies. The Applicant is directed to file all the pending annual returns and balance sheets within the time to be provided by the RoC. The Applicant shall also pay penalty of Rs. 10,000/- to the RoC for processing the restoration of the name of the Company to the Register of Companies The Applicant shall also furnish affidavit stating therein that no tainted amount has been deposited in the accounts of the Company during the period of demonetization. Accordingly, the Application is allowed.