R P Nagrath, Member - (1.) (Oral) CA No.220/2017 The prayer made in this application is for placing on record the additional documents, supported by the affidavit of Satish Madhava Pai the authorized representative of the company. For the reasons stated in the application, the same is allowed and additional documents be taken on record. CP No.226/Chd/Hry/2017
(2.) This petition has been filed by the petitioner-company for restoration of its name in the register of companies. The name of the petitioner-company was struck off from the register of companies vide notification dated 30.06.2017 Annexure-4 and the name of the petitioner company is existing at serial number 294 of the notification. The petition has been filed by making application in terms of Rule 87A of the National Company Law Tribunal Rules, 2016 as brought in by way of document on 05.07.2017. Accordingly, the application has been filed in Form NCLT 9.
(3.) The petitioner-company was incorporated as a Private Limited company in the name and style of Aashima Foods Private Limited vide Certificate of Incorporation dated 09.09.2010. The Certificate of Incorporation is at Annexure-3 with which the Memorandum and Articles of Association has also been annexed. The registered office of the company is at C-383, Kendriya Vihar, Sector-56, Gurgaon-122001 in the State of Haryana and, therefore, the matter falls within the territorial jurisdiction of this Tribunal.;