Saavee Aerosystems Private Limited vs Registrar of Companies, Maharashtra

Suchitra Kanuparthi, Member (Judicial)

The Court is convened through Video Conference.

This Company Petition is filed by Mr. Uday Shivram Marathe, Director, on behalf of Saavee Aerosystems Private Limited, CIN:

U74999MH2013PTC250322, under section 252 (1) of the Companies Act, 2013 praying for restoration of the name of the Company to the Register of

Companies maintained by the Registrar of Companies, Mumbai.

The Petitioner submits that the company was incorporated on 23.11.2013 under the Companies Act, 1956 as a private company limited by shares

with the Registrar of Companies, Maharashtra, Mumbai.

The grievance of the Petitioner Company is that the Respondent/ Registrar of Companies, Maharashtra, Mumbai struck off the name of the

Petitioner Company from the Register of Companies maintained by them by issuing notice in Form STK-1, STK-5 and STK-7 under section 248(4)(1)

for removal of the name of the Company from the Register of Companies under section 248(1) of the Companies Act, 2013 and rule 3 of the

Companies (Removal of Names of Companies from the Register of Companies) Rules, 2016 due to defaults in statutory compliances, namely, failure

to file Financial Statements and Annual Returns and failure to do business for two years.

The Petitioner Company submits that the Company has been functioning since its incorporation. The Petitioner Company further submits that the

Company has failed to file its Financial Statements and Annual Returns for Financial Years 2014-15 to 2019-20, due to inadvertence.

The Petitioner Company has enclosed the Audited Accounts for the Financial Years 2014-15 to 2019-20. The Petitioner Company has not enclosed

copy of the Acknowledgement of Income-Tax Returns filed with the Income-Tax Authorities.

The Respondent has filed his report and reiterates that the name of the Company was struck off, as the company was not carrying on any business

or operation for a period of immediately preceding two years.

On hearing the submissions of the Learned Authorised Representative appearing on behalf of Petitioner and on perusal of the Report of Registrar

of Companies, Maharashtra, Mumbai, the Audited Accounts submitted by the Petitioner Company and other documents placed on record, the Bench

observes that it would be just, equitable and in the interest of justice to provide an opportunity to the company to rectify its defaults and continue the

business.

Given the above facts and circumstances, we are satisfied that the prayer sought by the Petitioner company deserves to be allowed.

Accordingly, Company Petition Bearing CP No.122/252/MB-IV/2021 filed by the Petitioner, Saavee Aerosystems Private Limited, represented by

its Director, Mr. Uday Shivram Marathe, under Section 252 of the Companies Act, 2013, seeking restoration of the Company’s name in the

Register of Companies maintained by the Registrar of Companies, Maharashtra, Mumbai is allowed on the following terms: -

(a) The Respondent Registrar of Companies, Maharashtra, Mumbai, is directed to restore the name of the Petitioner Company, viz., Saavee Aerosystems Private

Limited, to the Register of Companies subject to payment of a sum of Rs.1,25,000/- (Rupees One Lakh Twenty Five Thousand Only) as cost to be paid online through

Bharatkosh in favour of “Pay and Accounts Officer, Ministry of Corporate Affairs, Mumbai†within thirty days from the date of receipt of a copy of this Order;

and

(b) Upon such restoration, the Petitioner Company shall file all its pending financial statements and Annual Returns with all the applicable fees and late fees with the

Respondent Registrar of Companies within thirty days from the date on which the name of the Company is restored to the Register; failing which, this order will stand

vacated automatically.

Upon restoration of the name of the Petitioner Company to the Register of Companies after complying with the terms mentioned above, the

Registrar of Companies, Maharashtra, Mumbai, shall issue appropriate communications to the bank authorities to defreeze the accounts of the

Petitioner Company.