DURA PROPERTIES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, MUMBAI
LAWS(NCLT)-2017-12-791
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 21,2017

DURA PROPERTIES PRIVATE LIMITED Appellant
VERSUS
Registrar Of Companies, Mumbai Respondents

JUDGEMENT

- (1.) This present petition/application has been fded under Section 252 of the Companies Act. 2013 (hereinafter as Act) by "M/s. Dura Properties Private Limited" (hereinafter as Petitioner Company) praying for restoring its name in the Register maintained by the Registrar of Companies. Mumbai (hereinafter as RoC) .
(2.) The Petitioner Company was incorporated with the RoC. Mumbai on 5th August, 1998 having CIN : U99999MHI998PTCI16134.
(3.) The Petitioner Company is engaged mainly in the business of estate management. receiving lease rentals accruing from the properties owned by the Petitioner Company.;


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