Mohd Sharief Tariq, Member - (1.) Counsel for the Applicant present. Counsel for RoC present, he has filed the objections. However, he is not opposing the application. The Company has been incorporated during 2010 and till 2013, the Annual Returns and Balance Sheets were not filed. Thereafter, for non-filing of the Balance Sheets and Annual Returns, the name of the Company was struck off from the Register of Companies maintained by the concerned Registrar of Companies.
(2.) Heard both the sides. The representative of the Applicant Company submitted that the Company is carrying on its business and due to oversight, the Balance Sheets and Annual Returns have not been filed. In the light of the contents of the Application and the submissions of the Counsel for the Applicant, the Application is allowed with a direction to the RoC concerned to restore the name of the Applicant Company to the Register of Companies maintained by him.
(3.) The Applicant Company is directed to file all the pending Annual Returns and Balance Sheets within the time as may be permitted by the RoC.;