OFF SHORE SECURITIES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES
LAWS(NCLT)-2017-12-812
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 22,2017

OFF SHORE SECURITIES PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

- (1.) The Petitioner Company Off Shore Securities 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 in the Register of Companies and to pass such order as deems fit in the circumstances of the case.
(2.) The averments in the Company Petition are briefly described hereunder:-
(3.) The Petitioner Company was originally incorporated on 24th February 1995 under the name and style of "Off Shore Securities Private Limited" with the Registrar of the Companies, Karnataka and obtained Certificate of Incorporation vide bearing CIN No. U74920KA1995PTC017288.;


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