SGK INVESTMENTS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-11-410
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 10,2017

SGK INVESTMENTS PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

- (1.) This present petition has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "SGK Investments Private Limited" (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 8th September, 2017 under provisions of S. 252 of the Act. And thereafter listed for hearing on 1 lLh October, 2017 and then on 8th November, 2017.
(3.) The Petitioner Company was incorporated as ASK Engineering Industries Private Limited with the RoC, Pune on 25th March, 1998 as a Private Company limited by shares in the city of Pune, Maharashtra having CIN : U52602MH1998PTC and has changed its name to SGK Investments Private Limited.;


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