Mohd Sharief Tariq, Member - (1.) Representative for the Applicant present, submitted the details about the financial status of the Company and tax paid during the financial years 2015, 2016 and 2017. It is on record that the Company has been incorporated during the year 2010, and till 2016, the Annual Returns and Balance Sheets were filed. Thereafter, there was no compliance with the provisions of the Companies Act, 2013. Due to which the RoC during 2017 has struck off the name of the Company from the Register of Companies for non-filing of the Annual Returns and Balance Sheets.
(2.) The report has been filed by the RoC, he has not raised any objection.
(3.) Considered the submissions of the representative of the Applicant Company and perused the records on file. The Company is carrying on its business, therefore the name of the Company deserves to be restored to the Register of Companies. Accordingly, the Application is allowed.;