IN RE Vs. WEST COTT ELECTRICALS PVT LTD

JUDGEMENT

(1.) Representative for Applicant present. The Deputy RoC in person present. Heard both the sides. The name of the Company has been struck off for non-filing of Annual Returns and Balance Sheets for three years with effect from 2014 to 2017. The Deputy RoC has filed the objections. The Deputy RoC submitted that Annual Returns and Balance Sheets have already been filed for the last three years but the system did not accept the same.

(2.) The Application is allowed. The concerned CoC is directed to restore the name of the Company in the Register of the Companies. The Applicant is directed to file all the pending balance sheets and annual returns within the time that may be granted by the RoC. The fine amounting to the tune of Rs.10,000/- shall be paid by the Applicant to the Office of the RoC for the purpose of expenses to be incurred for the restoration of the name of the Applicant Company.

(3.) The Applicant is also directed to file an affidavit to the effect that no tainted money has been deposited in the account of the Company during the period of demonetization. Accordingly, the Application stands disposed of.