- (1.) Having satisfied with the reasons mentioned above, we are 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 demonetization period or any unlawful activities during the relevant period.
(3.) Further the Applicant Company is directed to pay the cost of Rs. 20,000/- (Rupees Twenty Thousand Only) 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.;