Calcutta High Court
Skipper Vyapaar Private Limited vs Sanjay Kumar Vyas on 18 July, 2016
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CP No.596 of 2016
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF:
SKIPPER VYAPAAR PRIVATE LIMITED
AND
SANJAY KUMAR VYAS
VERSUS
REGISTRAR OF COMPANIES, W.B.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 18th July, 2016 Appearance Mr. A. K. Upadhyaya, Adv. with Mr. Debanjan Saha, Adv.
Ms. Ashima Roy Chowdhury, Adv.
The petition is for resurrecting a company which has been struck off the list of functioning companies under Section 560 of the Companies Act, 1956 for the statutory records and documents not having been filed.
The Registrar has filed a statement indicating therein that a total amount of Rs.2,34,000/- on account of filing fees, additional filing fees and penalty would be due from the company to the Central Government if the statutory records not filed earlier were to be filed now. The petitioner accepts such position and is agreeable to pay the amount.
Subject to the petitioner paying a sum of Rs.2,50,000/- to the Registrar of Companies within a fortnight from date, the Registrar will restore the name of the company to the list of active companies and allow access of 2 the relevant portal to the company and its authorised officers. The money will be deposited in the same account of the Central Government where filing fees and penalties in such regard are usually received. In default of the payment within the time indicated, CP No. 596 of 2016 will stand dismissed with costs.
For a period of two years from date, the petitioner will have to file its records and documents with the Registrar within the time permitted by statute; or else, the Registrar will be authorised to strike off the name of the company upon previous notice to it.
The petition under Section 560(6) of the Act is disposed of as above without any further order as to costs.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, upon compliance of all requisite formalities.
(SOUMEN SEN, J.) AKGoswami