Mohd Sharief Tariq, Member - (1.) Representative for the Applicant present. Counsel for RoC has filed the objections. The same is taken on record. The representative for the Applicant submitted that the Company is carrying on its business. Counsel for RoC has not raised objections to the same. The Application is admitted.
(2.) The concerned RoC is directed to restore the name of the Company in the Register of Companies. The Applicant is directed to file all the pending papers i.e., annual returns and balance sheets for the previous years within the period of time that may be granted by the RoC.
(3.) The fine to the tune of Rs. 10,000/- is imposed on the Applicant, which shall be paid to the concerned RoC for incurring expenses for restoration of the name of the Company to the register of Companies.;