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Tribunals and CommissionsDivision Bench(2021) 04 NCLT CK 0040

Anandi Patil Finance And Investment 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. 1453/MB Of 2020

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Judgment

16 paragraphs · 355 words
1.

This Petition has been filed by M/s. Anandi Patil Finance and Investment 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 06.02.1997. The Company could not file the financial

statements since incorporation i.e. for 24 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 Patil Finance and Investment

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. 2,40,000/- 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 Patil Finance and Investment 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.