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Mohana Rao Dandamudi Consulting Services Limited (cin U65993tn1987plc014070) v. Registrar Of Companies

Mohana Rao Dandamudi Consulting Services Limited (cin U65993tn1987plc014070) v. Registrar Of Companies

(National Company Law Tribunal)

CA/465/(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 order restoration of the name of the Company in the Register of Companies.

2. The Company shall file all the pending 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. 10,000/- (Rupees Ten 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/465/(252)/2018standsdisposed of.

Advocate List
  • For Petitioner : Shri. Jayanth Viswanathan, PCS
  • For Respondent : the Respondent
Bench
  • K. Anantha Padmanabha Swamy, Judicial Member
  • S. Vijayaraghavan, Technical Member)
Eq Citations
  • LQ/NCLT/2018/9245
Head Note

COMPANIES ACT, 1956 — Ss. 248 and 629-A — Restoration of name of company in Register of Companies — Conditions imposed — Restoration of name of company in Register of Companies ordered subject to company filing all pending 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 relevant period and applicant company paying cost of Rs. 10,000/- to ROC for expenses to be incurred by ROC for publication in Official Gazette and for other related expenses