ANUHYA CONSTRUCTIONS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, HYDERABAD
LAWS(NCLT)-2017-10-344
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 10,2017

ANUHYA CONSTRUCTIONS PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, HYDERABAD Respondents

JUDGEMENT

Ravikumar Duraisamy, Member - (1.) The present Company Application bearing No. C.A. No. 82/252/HDB/2017 was filed by Anuhya Constructions Private Limited under Section 252 of the Companies Act 2013 on 28-08-2017. The Applicant Company has filed the Appeal in Form No. NCLT-9, seeking to restore the Name of the Company in the Register of Companies under Section 252 of Companies Act, 2013 and further grant time for filing closure of the Company in Form STK-2 along with requisite attachments and allow the Company comply with the provisions of Companies Act, 2013.
(2.) Heard Dr. S.V. Ramakrishna, Learned Counsel along with Shri K. Ch. Venkat Reddy, Learned PCS for the Applicant. Brief facts of the case are as under:-
(3.) The Company was incorporated on 11-07-2005 as a Private Limited Company with CIN: U45200TG2005PTC046813. The Authorised share capital of the Company is Rs. 1,00,000/- divided into 10,000 equity shares of Rs. 10/- each. The current issued, subscribed and paid up capital of the Company is Rs. 1,00,000/- divided into 10,000/- equity shares of Rs. 10/- each.;


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