VI AUTOMATION PVT LTD Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-12-463
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 14,2017

VI AUTOMATION PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

Bhaskara Pantula Mohan, Member - (1.) This present petition has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/s. VI Automation Pvt. Ltd." (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 13th November. 2017 under provisions of S. 252 of the Act. And thereafter listed hearing on 13th December. 2017.
(3.) The Petitioner Company was incorporated as M/s. VI Automation Pvt. Ltd. with the RoC, Pune on 15th March, 2007 under Companies Act. 1956 as a Private Company in the city Pune, Maharashtra, having CIN: U72200PN2007PTC129800.;


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