Q. Who were the advocates involved in the case Matha Vara Chit Fund Limited (CIN U65991TN1988PLC015555) vs Registrar of Companies?

For Petitioner : Shri. P. Shriram, PCSFor Respondent : the Respondent

Q. What are the equivalent citations for Matha Vara Chit Fund Limited (CIN U65991TN1988PLC015555) vs Registrar of Companies ?

The equivalence citation are LQ/NCLT/2018/9242 ;

Q. What was the bench assigned for the case Matha Vara Chit Fund Limited (CIN U65991TN1988PLC015555) vs Registrar of Companies?

K. Anantha Padmanabha Swamy, Judicial Member , S. Vijayaraghavan, Technical Member)

Matha Vara Chit Fund Limited (CIN U65991TN1988PLC015555) Vs. Registrar Of Companies On 27 April, 2018

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Matha Vara Chit Fund Limited (cin U65991tn1988plc015555) v. Registrar Of Companies

(National Company Law Tribunal)

CA/474/(252)/2018? | 27-04-2018

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 Act 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 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 theapplication is allowed.

4.The RoC is directed to restore the Company in the Register of Companies. The applicant is directedto place this order with RoC within 30 daysfrom the date of receipt of this order.

5.Accordingly the Company Petition No.CA/474/(252)/2018standsdisposed of.

Advocate List

For Petitioner : Shri. P. Shriram, PCS
For Respondent : the Respondent

Bench

K. Anantha Padmanabha Swamy, Judicial Member
S. Vijayaraghavan, Technical Member)

Eq Citations

LQ/NCLT/2018/9242

Head Note

COMPANIES ACT, 1956 — Ss. 248 and 454 — Restoration of name of company in Register of Companies — Directions issued — Company to file all 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 the demonetization period or any unlawful activities during the relevant period — Further applicant company directed to pay cost of Rs. 20,000 to ROC while submitting the documents