- (1.) Having satisfied with the reasons mentioned above, the Tribunal is of the opinion that it would be just and proper to order restoration of the name of the Company in the Register of Companies.
(2.) The Company shall file all the pending financial statements and annual returns with ROC as per the Act and Rules made thereunder besides filing an affidavit stating that the Company was not involved in money laundering activities during the demonetization period or any unlawful activities during the relevant period.
(3.) Further the applicant company is directed to pay the cost of Rs. 10,000/- to the ROC while submitting the documents. This is for the expenses to be incurred by ROC for publication in the Official Gazette and for other related expenses. Accordingly the application is allowed. 4. The ROC is directed to restore the Company in the Register of Companies. The applicant is directed to place this order with ROC within 30 days from the date of receipt of this order. Company Petition No. CP/99/(252) /2018 is hereby disposed of.;