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Tribunals and CommissionsDivision Bench(2020) 07 NCLT CK 0037

Edifice Properties Private Limited vs Roc

National Company Law Tribunal · Decided on 30 July 2020

HON’BLE JUDGES
Suchitra Kanuparthi, J · Chandra Bhan Singh, Member (Technical)
RESULT
Disposed Of
CASE NUMBER
Company Petition No. 974/Mb Of 2020

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Judgment

5 paragraphs · 340 words
1.

This Petition has been filed by Edifice Properties Private Limited under Section 252 of the Companies Act, 2013 (hereinafter as "Act") 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. Ravindra H. Yadav, Company Secretary whereas from the RoC side, Ms. Yogini D. Chauhan, Dy RoC appeared before this Bench. The RoC has no objection if the petition is allowed by this bench.

2.

The Learned Representative for the Petitioner submits that the Company was incorporated on 16.08.2004. The Company could not file the financial statements for the F.Y. 2015-16 to 2018-19, i.e., for 4 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. Edifice Properties 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 40,000/- to be paid online through Bharat Kosh in favour of "Pay and Accounts Officer, Ministry of Corporate Affairs, Mumbai" 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. Edifice Properties 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.