(1.) Pcs representing the Applicant present. Counsel for the RoC also present. The Applicant Company has not filed the required papers i.e., Annual Return and Balance Sheet with effect from 2013 onwards and the name of the Company got struck off under Section 248 of the Companies Act, 2013 read with relevant rules, the RoC concerned has no objection in restoring the name of the Company to the Register of Companies provided the pending Balance Sheets and Annual Returns are filed with the RoC along with an affidavit that no money has been received during the period of demonetization. Accordingly, the Application is allowed. The RoC concerned is directed to restore the name of the Company to the Register of the Companies. The amount of fine of Rs. 10,000/- shall be paid by the Applicant to the RoC for processing restoration of the name of the Company.
(2.) An affidavit certifying that no money has been deposited in the accounts of the Company during demonetization period shall also be filed. Accordingly, the Application stands disposed of.