1. Having satisfied with the reasons mentioned above, the Tribunal is of the opinion that it would be just and proper to orderrestoration 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 and Rules made thereunder besides filing an affidavit stating that the Company was not involved in money laundering activities during the demonetization period or any unlawful activities during the relevant period.
3. Further the applicant company is directed to paythe cost of Rs. 20,000/- (Rupees Twenty Thousands 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 theapplication is allowed.
Hmc Consultancy Services Private Limited (cin U74140py2012ptc002677) v. Registrar Of Companies
Hmc Consultancy Services Private Limited (cin U74140py2012ptc002677) v. Registrar Of Companies
(National Company Law Tribunal)
CA/296/(252)/2018? | 18-04-2018
Advocate List
- For Petitioner : Shri. G. Porselvam, PCS
- For Respondent : the Respondent
Bench
- K. Anantha Padmanabha Swamy, Judicial Member
- S. Vijayaraghavan, Technical Member)
Eq Citations
- LQ/NCLT/2018/8527
Head Note
Companies Act, 1956 — Ss. 58 and 58A — Restoration of name of company in Register of Companies — Conditions precedent for — Company not involved in money laundering activities during demonetization period or any unlawful activities during relevant period — Company directed to file all pending financial statements and annual returns with ROC as per Companies Act, 1956 and Rules made thereunder besides filing an affidavit to that effect — Further applicant company directed to pay cost of Rs. 20,000/- to ROC while submitting documents for expenses to be incurred by ROC for publication in Official Gazette and for other related expenses — Constitution of India, Art. 136 (Paras 1 to 3)
