NOVITAS TECHNOLOGIES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES
LAWS(NCLT)-2017-12-231
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 11,2017

NOVITAS TECHNOLOGIES PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

Ratakondamurali, Member - (1.)The Petitioner Company M/s. Novitas Technologies Private Limited has filed the Present Petition under Section 252(3) of the Companies Act, 2013 with a prayer for issuance of directions to the Registrar of Companies, Karnataka to restore the name of the Petitioner Company.
(2.)The averments made in the Company Petition are briefly described hereunder:-
(3.)The Petitioner Company was originally incorporated on 5th January, 2011 under the name and style of M/s. NOVITAS TECHNOLOGIES PRIVATE LIMITED with the Registrar of the Companies, Karnataka and obtained Certificate of Incorporation vide bearing CIN No. U72200KA2011PTC05 6511.


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