Calcutta High Court
Rabindra Narayan Das vs The Registrar Of Companies on 6 January, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
CP No. 1110 of 2014
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
ESS ESS HIRISE PRIVATE LIMITED
AND
RABINDRA NARAYAN DAS
VS.
THE REGISTRAR OF COMPANIES, WEST BENGAL
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 6th January, 2015.
Appearance:
Mr. Arun Kr. Mishra, Adv.
Ms. Nilanjana Banerjee Pal, Adv.
The Court : The affidavit of service filed in Court today be taken on record. Let the statement showing calculation of fees and additional fees payable for e-filing of the pending statutory documents be also taken on record.
Perusing the said statement, it appears that a sum of Rs.62,400/- 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.70,000/- to the Registrar of Companies within a fortnight from date, the name of the company will be restored to the list of active companies and the company and its officers will be given access to the relevant portal.
Upon money being tendered, the same will be deposited in the Central Government's account where penalties, fines and fees are put in. 2
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. 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.
CP No.1110 of 2014 is allowed accordingly.
Urgent photostat certified copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(BISWANATH SOMADDER, J.) kc.