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Tribunals and CommissionsDivision Bench(2021) 04 NCLT CK 0041

Anandi Estate Private Limited vs ROC, Mumbai

National Company Law Tribunal · Decided on 8 April 2021

HON’BLE JUDGES
Suchitra Kanuparthi, J · Chandra Bhan Singh, Member (Technical)
RESULT
Disposed Of
CASE NUMBER
Company Petition No. 1438/MB Of 2020

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Judgment

16 paragraphs · 351 words
1.

This Petition has been filed by M/s. Anandi Estate Private Limited under Section 252 of the Companies Act, 2013 (hereinafter as “Actâ€)

praying for restoration of the Company’s name in the Register maintained by the Registrar of Companies, Mumbai (hereinafter as RoC). In this

hearing the Petitioner was represented by Mr. Jimit Shah, Advocate, whereas from the RoC side none appeared before this Bench. The RoC has filed

written submissions in this matter. RoC has no objection in this matter.

2.

The Learned Counsel for the Petitioner submits that the Company was incorporated on 05.08.2008. The Company could not file the financial

statements for the F.Y. from 2007-08 to 2019-20 i.e. for 13 years with the RoC due to inadvertence.

3.

This Bench heard the concerned Parties. Upon considering the facts and circumstances of this present Petition, this Bench is of the view that, it

would be just and proper to order restoration of the name of the Petitioner Company in the Register of Companies maintained by the RoC.

4.

Accordingly, this Petition is Allowed and the restoration of the Petitioner Company’s name i.e. M/s. Anandi Estate Private Limited in 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.

Further, this Order will be subject to payment of costs of Rs. 1,30,000/- to be paid online through Bharat Kosh in favour of “Pay and Accounts

Officer, Ministry of Corporate Affairs, Mumbaiâ€, within 7 days from the receipt of the duly certified copy of this Order, to this office.

Consequentially thereupon the Bank Account/s if freezed shall get defreezed which can be operated by the Petitioner Company.

5.

This Petition is disposed of on the terms directed above. The RoC shall give effect to this Order only after perusal of the Compliance report of cost

imposed. The Company i.e. M/s. Anandi Estate Private Limited 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.