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Judgment
This present Petition has been filed under Section 252(1) of the Companies Act, 2013 (hereinafter as Act) by the Shareholder of ""Amasing
Developers Private Limited"" (company) praying for restoring its name in the Register of Companies maintained by the Registrar of Companies,
Mumbai (hereinafter as ROC).
The name of the company was struck off from the Register on account of the reasons that it was not carrying on any business operation for a
period of last two financial years and have not made any application within such period for obtaining the status of Dormant Company under S. 455 of
the Act. The ROC has published a public notice for Striking off and Dissolution of Company i.e. STK - 7 dated 14.12.2018.
Submissions from the Petitioners:
The Petitioner submits that the company was incorporated on 17.08.2007 under the Companies Act, 1956. It is also submitted that the Statutory
Returns were not filed since 2009. It is further submitted that, the Company now has all the remaining documents ready and prepared and is willing to
file the same before the ROC, if so permitted. Further the Company is willing to file any other necessary document which are required by the ROC.
Submissions from the Respondent/RoC:
The Respondent/ ROC has filed a detailed report and submitted to this Tribunal on 26.11.2020, explaining the sequence leading to the striking off of
the company. It is stated that the petitioner itself admitted non-filing of statuary returns. The Respondent side issued STK-1 notice to the Company on
the ground that, the Company is not carrying any business and that there was no business operation for a period of last two financial years and have
not made any application within such period for obtaining the status of Dormant Company under Section 455 of the Act and also issued STK-5 dated
03.10.2018.
In addition to the publication of the name of the company on web site of the Ministry, the name of the company was also published in official
gazette and also another public notice was issued in leading English newspaper (Times of India) and a widely circulated vernacular newspaper
(Maharashtra Timesâ€"Marathi) on 11.10.2018. Respondent further submitted that in absence of any representation against the proposed strike off
action, the Registrar of Companies struck off the name of the company on 04.12.2018 and the dissolution order was published on the website of the
Ministry vide STK 7 on 14.12.2018.
It is also submitted that, the company had failed to file statutory returns for a continuous period of more than two years and therefore, the ROC
came to the conclusion that the company has ceased to do its business. And consequently, the name has been struck-off from the Register of
Companies by ROC.
FINDINGS
That, the facts and circumstances of the case show that the relevant documents which are required to be filed, are ready with the company and the
company is willing to file the same, if so permitted.
The petitioner enclosed the Audited Financial Statements 2009-10, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18 and
2018-19 to show that the company is in continuous operation.
Hence, upon considering the facts and circumstances of this present petition, this Bench is of the view that, it would be just and fair to order
restoration of the name of the company in the Register of Companies maintained by the ROC.
Accordingly, this Petition is allowed. The restoration of the Company's name to the Register of Companies maintained by the ROC, is hereby
ordered, with a direction that the Company shall comply with the Provisions of the Act and further it will be subject to payment of costs of Rs.
2,50,000/-to be paid online through Bharat Kosh to the concerned ROC, as and when the order gets uploaded on the site of this Tribunal.
Consequentially thereupon the Bank Account/s if freezed shall get defreezed and to be operated by the Company.
The ROC shall give effect of this Order only after perusal of the Compliance report of cost imposed. The Company is directed to file all the
required documents and shall fulfil other relevant statutory compliances within 30 days from Restoration of its name in the Register of Companies
maintained by ROC.