Sarthak Cardtech Systems Private Limited vs Registrar Of Companies And Anr.

This appeal is filed by the company, M/s Sarthak Cardtech Systems Private Limited (for brevity the ‘Company’), through its Director, Mr.

Vijender Kumar, under Section 252(1) 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 read with Rule 7 of Companies (Removal of Names of Companies from the

Register of Companies) Rules, 2016 published on 30.06.2017 vide notification no. ROC-DEL/248(5)/STK-7/2879 by Registrar of Companies, the

respondent herein.

The company is incorporated as a Private Limited Company under the provision of Companies Act, 1956 with the Registrar of Companies, NCT of

Delhi and Haryana on 14.02.2011 having CIN U74900DL2011PTC214066.

The company is having registered office at A 38-Block Street No. 6, East Vinod Nagar, Delhi-110091.

Authorized share capital of the Company is Rs.1,00,000/- divided into 10,000 equity shares of Rs.10/- each and 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.

The main objects of the company are:

i. To carry on the business for providing and manufacturing smart cards, data cards, identity cards, microprocessor based control systems and to

provide all kinds of services related to smart cards such as designing, sourcing, servicing, preparing, storage, of data, software services, maintenance,

marking, control systems, hardware, software, information technology support, solution, input/output interface devices, infrastructure services, proviso

of manpower and all kinds of equipment’s and machinery required for the purposes either n India or elsewhere in the world. And other main

objects.

As per the notice of non- compliance of provisions of the Companies Act, 2013 in respect to filing of annual returns and financial statements since

incorporation, the name of the company was struck off in terms of provision of Section 248(1) 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 submitted that the company was in operation and the business activities were carried out by the company during the period of

striking off but the reporting of such activities through Annual Returns and Financial Statement had not been filed with Registrar of Companies due to

inadvertence on part of the management.

The appellants have stated that no notice under section 248(1) of the Act in the form of STK-1 was received by the Company or any of the

directors or any person on their behalf and hence not afforded any opportunity of being heard before striking of the name of the company.

However, without going into the controversy of the latches in following the due procedure of law by Registrar of Companies before the final act of

striking off the name of the company from the register of companies maintained by Registrar of Companies, for non-filing of statutory documents by

company for the relevant period, through publication of notice, the appellants have preferred to prove with documents and records that the company

was in operation and doing business during the period of striking off the name of the company as a better remedy.

The Appellant has brought forward the following facts about it being in operation and functional during the period of striking off:

i. The copy of Bank Statement of company issued by Oriental Bank of Commerce, from 06.04.2016 to 01.11.2017, reflecting various transactions

done by the company during the period of striking off and having closing balance of Rs. 3,32,613/-

ii. The copies of Financial Statements of the company for the financial years from 31.03.2011 to 31.03.2017. The Balance Sheet as on 31.03.2017

reflects cash and cash equivalent of Rs. 9,84,958/- and Profit of Rs. 76,524/-

iii. The company has incurred employee benefit expense of Rs. 7,58,600/- for the financial year ending on 31.03.2017.

iv. The copies of Income Tax Returns filed for the assessment years 2012-13 to 2017-18. The tax paid for assessment year 2016-17 is Rs.21,544/-.

v. The copies of Form DVAT for the financial years from 2011-12 to 2017-18.

vi. The copies of Form GST returns filed quarterly in Form GSTR 1 for the financial year 2017-18.

vii. The copies of Form 26 AS for the financial years 2014-15 to 2016-17.

It is further submitted by the Appellants that the failure to file financial statements and annual returns with the Registrar of Companies, NCT of

Delhi and Haryana was due to inadvertence on part of the management and as such there was no wilful or mala-fide motive behind non-filing of the

Financial Statements and Annual returns.

The Registrar of Companies has not filed its reply despite of giving several opportunities.

The Income Tax Department has not submitted its report despite of giving several opportunities but the appellant company has filed its income tax

return for the financial years 2012-13 to 2017-18 and has been annexed with the application herein.

The Section 252(3) contemplates that one of the three conditions are required to be satisfied before exercising jurisdiction to restore company to its

original name on the register of the Registrar of Companies namely:

i. That the company at the time of its name was struck off was carrying on business.

ii. Or it was in operation

iii. Or it is otherwise just that the name of the company be restored on the register.

The Appellant have submitted sufficient evidence that it has been in operation since incorporation and therefore could not be termed as defunct

company. 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 accordingly.

Let the copy of the order be served to the parties.