IN RE Vs. NIFTY SOFT SOLUTION PVT LTD

JUDGEMENT

(1.) Counsel for both the parties present. Counsel for RoC submitted the objections. Heard both the Counsels. The Company has been incorporated in the year 2006. Thereafter till 2012, the Balance Sheets and Annual Returns were filed. Subsequent to the same, no Balance Sheet or Annual Return has been filed. Due to which the name of the Company was struck off from the Register of Companies. A.s seen from the record, it appears that the Company is carrying on its business and the Applicant has made out a cause for restoration of the name of the Company to the Register of Companies. The concerned RoC is directed to restore the name of the Company to the Register of Companies.

(2.) The Applicant is directed to file all the pending Annual Returns and Balance Sheets within the time provided by the RoC. A fine to the tune of Rs. 10,000/- is imposed on the Applicant Company, which shall be paid to the office of the RoC as per the procedure prescribed for incurring expenses for restoration of the name of the Company and the Applicant is directed to file an Affidavit to the effect that no tainted money has been deposited in the accounts of the Company during the period of demonetization.