VRIDHESHWAR AGRICULTURAL PRODUCE TRANSPORT PVT LTD Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-12-437
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 13,2017

VRIDHESHWAR AGRICULTURAL PRODUCE TRANSPORT PVT LTD 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 "M/s Shri. Vridheshwar Agricultural Produce Transport Pvt. Ltd." (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 6'" September. 2017 under provisions of S. 252 of the Act. And thereafter listed for hearing on 16th October, 2017 then on 20 November. 2017 and then finally on 12th December. 2017.
(3.) The Petitioner Company was incorporated as Shri. Vridheshwar Agricultural Produce Transport Pvt. Ltd. with the RoC. Pune on 23rd December. 1992 as a Private Company in the city Pune. Maharashtra having CIN-U63090PN1992PTC070210.;


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