Manorama Kumari, Member - (1.) None present for Appellant. None present for ROC. Order pronounced in Open Court. Vide separate sheets. This appeal under Section 252(3) of the Companies Act, 2013 is filed by M/s. Daksha Polymers Private Limited, through one of its Directors with a prayer to restore the name of the company, namely, M/s. Daksha Polymers Private Limited, in the Register of Companies maintained by the office of the Respondent.
(2.) The facts, in brief, which led to the filing of the appeal, are that:-
(3.) M/S. Daksha Polymers Private Limited ("the Company") was originally incorporated at Gwalior on the 5th October, 2010 in the name and style of "Chiqa Consulting Private Limited. Subsequently, on the 12th April, 2013, the name of the Company was changed to "Daksha Polymers Private Limited" by issuing fresh Certificate of Incorporation by the Registrar of Companies, Madhya Pradesh, at Gwalior. The company is having CIN No. U25200MP2010PTC024551 and its registered office is situated at 509/1/4, M.G. Road, Balbhim Parisar, Indore-452001 (M.P.).;