AI Structured Summary
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Judgment
ITR Ack. attached with
petition (Tax Paid)",,"Reserves & Revenue
Surplus from 31.3.17
to 31.3.19","Revenue from
operations 31.3.17
to 31.3.19","Employees Benefit
Expenses from
31.3.17 to 31.3.19","PBT from 31.3.17 to
31.3.19
2017-18,150209,"12,87,711","9,59,96,475","14,88,000","4,61,899
2018-19,"Not
submitted","10,23,546","8,16,31,810","20,48,132","(1,59,041)
2019-20,164274,"2,02,458","9,77,93,409","25,62,500","7,29,583
all formalities, including payment of any late fee or other charges which are leviable by the respondent for the late filing of statutory returns. The name",,,,,
of the petitioner company shall then stand restored in the Register of the Registrar of Companies (RoC), as if its name of the company had not been",,,,,
struck off.,,,,,
The direction for freezing the Bank Account(s) of the Appellant company, if on this ground, shall consequently be also set aside immediately to",,,,,
enable the company carry out its business operation. Compliance of this order for restoration shall be made by the respondent with all its consequential,,,,,
effects within one week of compliance by the appellant.,,,,,
The appeal is allowed and disposed off accordingly.,,,,,
Let the copy of the order be served to the parties.,,,,,