AI Structured Summary
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Judgment
Share capital,Amount in Rupees
Authorised capital,
50,000/-equity shares of Rs. 10/- each.","5,00,000
Total,"5,00,000
Issued, subscribed and fully paid up",
10,000 equity shares of Rs. 10/- each.","1,00,000
Total,"1,00,000
g. Or it is otherwise just that the name of the company be restored on the register.,
The Appellants have submitted sufficient evidence that it has been in operation since incorporation and therefore could not be termed as defunct,
company as per section 252(3) of the Act. Thus, taking into consideration the provisions of Section 252(3) 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 there is a running,
business as on the date when the name was struck off and also keeping in consideration 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 deserved to be restored.",
Accordingly, this appeal is allowed. The Public Notice of Registrar of Companies striking the name of the company is 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 cost 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 is disposed of in terms of above order.,
Let the copy of the order be served to the parties.,