Calcutta High Court
Mishra Hydrocarbon Private Limited vs The Registrar Of Companies on 19 January, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
C.P. No. 839 of 2015
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
ORIGINAL SIDE
MISHRA HYDROCARBON PRIVATE LIMITED
And
THE REGISTRAR OF COMPANIES, WEST BENGAL
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date: 19th January, 2016.
Appearance:
Mr. Arun Kumar Mishra, adv.
... for the petitioner Mr. Biswajit Konar, Adv.
... for R.O.C. The Court: Let the statement showing calculation of fees and additional fees payable for e-filing of the pending statutory documents be taken on record.
Perusing the said statement, it appears that a sum of Rs.83,200/- would be due from the company now if the records and documents not filed earlier were to be furnished today.
Subject to the company paying a sum of Rs.1,00,000/- to the Registrar of Companies within a fortnight from date, the name of the company will be restored to the list of the active companies and the company and its officials will be given access to the relevant portal.
Upon the money being tendered, the same will be deposited in the Central Government's account where penalties, fines and fees are put in.
For a period of two years from date, the company should not make any default in depositing the documents required to be deposited under the Companies Act.2
In case of any default, the Registrar will be entitled to strike off the name of the company, upon notice to it, on the strength of this order.
C.P. No.839 of 2015 is allowed accordingly. Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all the requisite formalities.
(BISWANATH SOMADDER, J.) sg2 2