AI Structured Summary
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Judgment
Particulars,2017-2018,2016-2017
Revenue,"Rs.87,89,313.38","Rs.1,23,80,771.75
Expenditure,"Rs.84,67,585.05","Rs.1,25,39, 256.85
Profit/(Loss),"Rs.3,21,728.33","Rs.(1,58,485.10)
Fixed Assets of Rs. 18,33,343/- and Cash and Cash Equivalents for 6,94,412.27/- the Financial Year 2016-2017.",,
As observed above, the books of the Petitioner Company reflects that Members intend to continue its business operations of the company.",,
Therefore, It seems to be just and equitable to restore the name of the company deserves in the Statutory Register of Companies maintained by the",,
Respondent Registrar of Companies.,,
In view of above given facts and circumstances of the present case, we feel that the prayer sought by the Petitioner company",,
deserves to be allowed. Hence it is allowed with following directions and condition to be complied by the appellant.,,
ORDER,,
Company Appeal CP No. 1040/252(1)/MB/C-II/2020 filed by Appellant/Petitioner Catalyst Solution Pvt Ltd, through its Director Mr. Banmalilal",,
Ramdas Chaubey, seeking restoration of the company’s name in the Register of the Companies maintained by the Registrar of Companies, Pune",,
is allowed with the following terms.,,
The Respondent i.e. RoC, Mumbai is directed to restore the name of the Petitioner company in the Register of Companies subject to payment of a",,
sum of Rs. 50,000/- (Rupees Fifty Thousand only) as cost payable in the account of “PM-CARES†fund within Thirty days from the date of",,
receipt of copy of this order.,,
The company shall file all its pending financial statements and Annual Returns with all the applicable fees and late fees with the Respondent within a,,
period of thirty days from the date of receipt of copy of this order, failing which, this order will stand vacated automatically. Further after complying",,
with all the pending statutory formalities as submitted in the appeal/petition, the company should file for voluntary exit u/s 248(2) of the Companies",,
Act, 2013 within three months from the date of receipt of copy of this order, failing which, this order will stand vacated automatically.",,