Akansha Credit Capital Private Limited vs Registrar Of Companies West Bengal

Harish Chander Suri, Member (Technical)

This Company Petition has been filed by Mr. Satyanarayana Murtty Desaraju, one of the shareholders of M/S AKANSHA CREDIT

CAPITAL CAPITAL PRIVATE LIMITED, under section 252(3) of the Companies Act, 2013 for restoration of name of the struck off company

in the register of companies, maintained in the office of the Registrar of Companies, West Bengal. It is stated that the name of the Company was

struck off on 20.02.2014.

It is contended that the Company had not filed the Financial Statements and Annual Returns for the financial years ended 2010-2011, 2011-2012,

2012-2013, 2013-2014, 2014-2015, 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019-2020 due to lack of knowledge of the Compliance of the

Companies Act, 2013 and the mistake is purely unintentional and has produced copies of the said financial statements. It is further contended that the

Company is carrying on the business and is in operation and the same would appear from the Balance sheet of the Company and also Income Tax

Returns were filed on a regular basis and it will be unfair to the Company if the company is struck-off. Upon the said contentions, the Ld. Counsel for

the petitioner prayed for passing of an order for restoration of the name of the Struck-Off company.

Notice was issued to the Registrar of Companies, West Bengal. The Registrar of Companies, West Bengal has submitted its report to the Registry.

It was stated in the report that only after compliance of the requirements to be met under Section 248 of the Companies Act, 2013, Registrar of

Companies, West Bengal has struck off the name of the company from the register.

ROC, West Bengal has not objected to this application for restoration of the name of the Company. On perusal of the application, we are satisfied

that the name of the company should be restored to the register. Therefore, this petition deserves sympathetic consideration. Accordingly, the present

petition is allowed on the following terms: -

(a) The Registrar of Companies, West Bengal, the respondent herein, is directed to restore the original status of the Company as if the name of the Company had not

been struck off from the register of Companies with the resultant and consequential actions like changing status of petitioner Company from ‘struck off to

‘Active’.

(b) The Company is directed to file all pending statutory documents(s) including Annual Accounts and Annual Returns for the 2010-2011, 2011-2012, 2012-2013, 2013-

2014, 2014-2015, 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019-2020, along with prescribed fees/additional fee/fine as decided by Registrar of Companies, West

Bengal within 45 days from the date on which its name is restored on the register of companies maintained by the Registrar of Companies, West Bengal;

(c) The restoration of the Company’s name is also subject to the payment of cost of Rs. 1,00,000/- (Rupees One Lakh Only) through online payment in

www.mca.gov.in under miscellaneous fee by mentioning particulars as “Payment of cost for restoration of company pursuant to orders of NCLT in C.P. No.

248/KB/2021â€​.

(d) The Struck Off Company is directed to deliver a certified copy of this order with Registrar of Companies, West Bengal within thirty days of the receipt of this

order;

(e) On such delivery and after due compliance with the above directions, the Registrar of Companies, West Bengal is directed to publish the order in the Official

Gazette under his office name and seal;

(f) This order is confined to the violation, which ultimately led to the impugned action of striking off the name of the Company, and it will not come in the way of

Registrar of Companies, West Bengal to take appropriate action(s) in accordance with law, for any other violations/ offences, if any, committed by the petitioner

company prior to or during the period the name of the Company remained struck off.

C.P. No. 248/KB/2021 is disposed of accordingly.

The Registry is directed to send e-mail copies of the order forthwith to all parties inclusive of the Counsel.

Urgent certified copy of this order, if applied for be issued upon compliance with all requisite formalities.