MIT DEVELOPMENTS & HOLDINGS PVT LTD Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-12-443
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 14,2017

MIT DEVELOPMENTS And HOLDINGS PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

M K Shrawat, Member - (1.) This present petition has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/s. MIT Developments 8s Holdings 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 6th October, 2017 under provisions of S. 252 of the Act. And thereafter listed hearing on 13th November, 2017, 29th November, 2017 and then finally on 13th December, 2017.
(3.) The Petitioner Company was incorporated as M/s. MIT Developments & Holdings Pvt. Ltd. with the RoC, Pune on Ist February, 2005 under Companies Act, 1956 as a Private Company in the city Pune, Maharashtra having CIN:U70102PN2005PTC020224.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.