Ch Mohd Sharief Tariq, Member - (1.) Counsel for the Applicant present. Counsel for RoC present and filed objections. The Application has been filed by the Director/Shareholder under section 252 of the Companies Act, 2013 for restoration of the name of the Company.
(2.) It is on record that the Company has been incorporated during 2011 and thereafter the annual returns and balance sheets have not been filed due to which the concerned RoC has struck off the name of the Company from the register of the Companies under section 248 (5) for not making compliance with the provisions of the Companies Act, 2013.
(3.) Counsel for the Applicant submitted that the Company is running its business and has filed the Income Tax returns during the Assessment Years 2013-2014, 2017-2018 the tax is paid to the tune of Rs.49,360 and Rs.99,740/- respectively. This shows that the Company is running its business.;