AI Structured Summary
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Judgment
IA-3519/2024: There is no appearance on behalf of the RD/RoC. The prayer made in the captioned application reads thus:
- a) “Allow the present Application; - b) Direct the Regional Director of the Registrar of Companies/The Registrar, Registrar of Companies (Delhi) to permit the Applicant to upload the financial statements/Annual Report and related compliances of the Corporate Debtor for FY 2021-22 and FY 2022-23 on the website of Ministry of Corporate Affairs, without obtaining approval of the shareholders of the Corporate Debtor.”
As can be seen from the above, the prayer is innocuous. For the reasons stated therein, the IA is allowed and the RD/RoC are directed to permit the Applicants/RP to upload the financial statements, Annual Report and related compliances qua the Corporate Debtor for Financial Year 2021-22 and Financial Year 2022-2023 on the portal of MCA, irrespective of availability of approval from the shareholders of the Corporate Debtor, subject to all just exceptions to avoid the default. The IA stands allowed.