Ch Mohd Sharief Tariq, Member - (1.) Representative of the Applicant present. Counsel for RoC present. The Company has been incorporated during 2011. The Applicant Company did not file the balance sheets and annuals returns with effect from 2013 onwards. Due to which, the name of the Company was struck off from the Register of Companies by the RoC under section 248 (5) of the Companies Act, 2013.
(2.) The Applicant submitted that the Company is running its business and filed Income Tax returns. The objections have been filed by the Counsel for RoC and the same are taken on record.
(3.) Heard both the sides. Considering the ground mentioned in the Application and the fact that no objection has been raised by the Counsel for the RoC, the Application is allowed.;