BALAKRISHNAN SHIVARAMAN Vs. ROC CHENNAI

JUDGEMENT

(1.) Counsel for the Applicant present. The Deputy RoC in person present and filed the objections. The Company was incorporated during 1997 and the annual returns and balance sheets were filed till 2013. However, for the years from 2014 to 2017 the annual returns and balance sheets were not filed, due to which the name of the Company was struck off from the Register of Companies by the concerned RoC vide Notification dated 22.07.2017 under section 248(5) of the Companies Act, 2013.

(2.) Heard the Counsel for the Applicant and Deputy RoC. In the circumstances and the submissions made by the Counsels, the Application is allowed with the direction to the concerned RoC to restore the name of the Company to the Register of the Companies.

(3.) The Applicant is directed to file all the pending annual returns and balance sheets for the years from 2014 to 2017 within the time that may be provided by the RoC. The Applicant is also directed to pay Rs. 10,000/- as fine to the Office of the RoC as per the procedure prescribed for the purpose of expenditure to be incurred for restoration of name of the Company. Besides this, the Applicant shall also file an affidavit to the effect that no tainted money has been deposited to the accounts of the Company during the period of demonetization. Accordingly, the Application stands disposed of.