Section 87A(4) in National Company Law Tribunal Rules, 2016
(4)Where the Tribunal makes an order restoring the name of a company in the register of companies, the order shall direct that-(a)the appellant or applicant shall deliver a certified copy to the Registrar of Companies within thirty days from the date of the order;(b)on such delivery, the Registrar of Companies do, in his official name and seal, publish the order in the Official Gazette;(c)the appellant or applicant do pay to the Registrar of Companies his costs of, and occasioned by, the appeal or application, unless the Tribunal directs otherwise; and(d)the company shall file pending financial statements and annual returns with the Registrar and comply with the requirements of the Companies Act, 2013 and rules made thereunder within such time as may be directed by the Tribunal.
