IN RE Vs. DACON LOGISTICS INDIA PVT LTD

JUDGEMENT

(1.) Representative for the Applicant present. Counsel for RoC present. The Company was incorporated in the year 2006. Till 2013, the Balance Sheets and Annual Returns were filed. Thereafter, no Annual Returns and Balance Sheets were filed. Due to which the name of the Company was struck off from the Register of Companies.

(2.) Heard the representative for the Applicant and the Counsel for RoC and perused the records. It appears that the Company has revived its business. The Application is allowed.

(3.) 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 Balance Sheets and Annual Returns for the previous years within the time to be provided by the RoC.