GERMICLEAN HYGIENE SOLUTIONS PVT LTD Vs. REGISTRAR OF COMPANIES, MUMBAI
LAWS(NCLT)-2017-11-330
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 06,2017

GERMICLEAN HYGIENE SOLUTIONS PVT LTD Appellant
VERSUS
Registrar Of Companies, Mumbai Respondents

JUDGEMENT

M.K. Shrawat, Member - (1.) This present petition/application has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/s. Germiclean Hygiene Solutions Private Limited" {hereinafter as Petitioner Company) praying for restoring its name in the Register maintained by the Registrar of Companies, Mumbai (hereinafter as RoC).
(2.) The Petitioner Company was incorporated with the RoC, Mumbai on 22nd February, 2012 having CIN : U74999MH2012PTC227319.
(3.) The Petitioner Company is engaged in the business of providing cleaning & sanitizing services to residential and commercial customers.;


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