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Judgment
Dr. Deepti Mukesh, J
The present appeal is filed by M/s Mobeinnovation Software Private Limited (for brevity the 'Company') through its directors, under Section 252(3) of the Companies Act, 2013 (for brevity 'the Act') against the order of striking off the name of the company, passed by the Respondent under Section 248(1) of the Act, issued vide bearing No. ROC/DELHI/248(1)/STK-7/6217 dated on 29.10.2019by Registrar of Companies, the respondent herein.
The Appellant states that, the company was incorporated as a Private Limited Company with the Registrar of Companies, NCT of Delhi and Haryana under the Companies Act, 1956 on 21.04.2015with CIN U72900DL2015PTC279320,having its registered office situated at UG-3, U-161, Krishna Apartments, Upadhayaya Block, Shakarpur, Laxmi Nagar, New Delhi - 110092., within the jurisdiction of this Tribunal.
The Authorized Share Capital of the company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs. 10/- each. The issued, subscribed and paid up share capital of the Company is Rs. 1,00,000/- divided into 10,000/- equity shares of Rs. 10/- each, as per the Master Data Annexed.
The main objects of the company are: "To be engaged in the business of designing, developing, researching, marketing, distributing, buying, selling, licensing, importing, exporting, operating, supporting, maintaining, mobile application across a variety of platforms and devices" and other main objects.
The Respondent herein had issued Public notice bearing No. ROC-DEL/248(1)/STK-5/2019/3789 dated 09.08.2019.Consequently, its name was struck off vide notice bearing No. ROC/DELHI/248(1)/STK-7/6217 dated on 29.10.2019wherein Company's name appearing at Sl. No. 4442.
As per the ROC, Appellant hadnot filed its Financial Statements and Annual Returns fromFinancial Year 2016-17to 2017-18,thereby giving rise to the surmise that the business of the company was not in operation. Consequently, the name of the company was struck off in terms of provisions of Section 248 of the Companies Act, 2013 read with Rule 7 and Rule 9 of the Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016.
The Appellant has brought forward the following documents about it being in operation and functional during the period of striking off:
i. The copies of Audited Financial Statements of the company for the period from F. Y. 2016-17 to 2018-19. The Balance Sheet as on 31.03.2018 reflects Current Assets in form of Cash and cash equivalents of Rs. 37,540/-. Revenue from Operationis Rs. 47,790/-andEmployee benefits expenses of Rs. 53,000/-.
ii. The copy of Bank Statements of the Company in ICICIBank for the period 05.04.2018 to 25.11.2019 showing various transaction details of the company and reflecting closing credit balance of Rs. 638.52/- as on 24.10.2019.
iii. Copies of Income Tax Returns for the Assessment Years 2016-17 to 2018-19. The tax paid by the company for A.Y. 2018-19 is Rs. NIL.
iv. Copy of work order dated 12.09.2019 issued by Office of Executive Engineer EE-2, Water Supply and Sanitation Division, Kapurthala (Punjab) for an amount of Rs. 4,51,250/-
ROC has filed its reply and stating that they have no objection if the name of company is restored in the Register of Companies, subject to appellant filing all its pending statutory documents with the Registrar of Companies till date along with the requisite late filing fee as prescribed under the Companies Act, 2013.
The Income Tax Department has filed its reply, in which it has been submitted that Company has filed its Income Tax Return for the A.Y. 2016-17 to 2018-19.It further states that there are no pending cases against the Company and no cash deposits have been made by the company in the period of demonetization.
The grounds contemplated under Section 252 of Companies Act, 2013, are that the company was carrying on business or was in operation at the time of striking off its nameorwhere it appears "just" to the Adjudicating Authority that the name of the company is to be restored to the Register of Companies and the Section 252(1) further contemplates that one of the above three conditions are required to be satisfied before exercising jurisdiction to restore the company to its original name on the register of the Registrar of Companies.
The Appellant has submitted sufficient evidence that it has been in operation during the period preceding strike off, therefore it could not be termed as a defunct company as per section 252 of the Act. Thus, taking into consideration the provisions of Section 252(1) of the Companies Act, 2013, which vests this Tribunal with a discretion where the Company, whose name has been struck off, and such Company is able to demonstrate that it is just to do so, can restore the name of the Company, in the Register and in the interest of all stakeholders, including the Appellant itself, who seeks restoration of the name of the Company in the register maintained by Registrar of Companies, the company deserve to be restored.
Accordingly, this appeal is allowed. The Public Notice of Registrar of Companies, striking off the name of the company, is hereby declared illegal and set aside. The restoration of the company's name to the Register of Registrar of Companies is ordered subject to its filing of all outstanding documents with proper filing fees along with additional fees required under law and completion of all formalities, including payment of any late fee or any other charges which are leviable by the respondent for the late filing of statutory returns, and also subject to payment of Rs. 25,000/- to be paid to Prime Minister's Relief Fund. The name of the Appellant Company shall then, as a consequence, stand restored to the Register of the Registrar of Companies, as if the name of the company had not been struck off in accordance with Section 248(1) of the Companies Act, 2013.
The Appeal stands allowed and disposed of in the above terms.
Let the copy of the order be served to the parties.