HERMES SPORTS-TECH PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-11-437
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 13,2017

HERMES SPORTS-TECH PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

- (1.) This present petition has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "Hermes Sports-Tech Private Limited" (hereinafter as Petitioner Company) praying for restoring its name in the Register maintained by the Registrar of Companies, Pune (hereinafter as RoC) .
(2.) This petition is filed before NCLT, Mumbai Bench on 25th September, 2017 under provisions of S. 252 of the Act. And thereafter listed for hearing on 9'1' October. 2017 and then on 13,h November, 2017.
(3.) The Petitioner Company was incorporated as Hermes Sports-Tech Private Limited with the RoC. Pune on 29Ih July, 2013 as a Private Company in the city of Pune. Maharashtra having having CIN : U74999PN2013PTC148289.;


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