VENHAN TECHNOLOGIES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, HYDERABAD
LAWS(NCLT)-2017-11-149
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 27,2017

VENHAN TECHNOLOGIES PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, HYDERABAD Respondents

JUDGEMENT

- (1.) The Present Company Application bearing CA. No. 214/252/HDB/2017, is filed by Venhan Technologies Private Limited under section 252 of the Companies Act, 2013, on 04.09.2017 by inter-alia, praying that this Honourable Tribunal may graciously be pleased to direct the Registrar of Companies, Andhra Pradesh & Telangana, Respondent to restore the name of the Company on the register maintained by him, and the Tribunal may by the order, give such other directions and make such provisions as deemed just for placing the Company and all other persons in the same position as nearly may be as if the name of the Company had not been struck off from the Register of Companies.
(2.) Brief facts mentioned in Application: The Appellant Company was incorporated as a Venhan Technologies Private Limited in the state of Telangana, on 15.09.2012. The Authorized share capital of the Company is Rs. 1,00,000/- (Rupees One Lakh only) divided into 10,000 (Ten Thousand) Equity shares of Rs. 10/- (Rupees Ten only) each. The current issued, subscribed and paid-up capital of the Company is Rs. 1,00,000 /- (Rupees One Lakh only) divided into 10,000 (Ten Thousand) Equity shares of Rs. 10/- (Rupees Ten only) each.
(3.) The main objects for which the company was incorporated, as given in the Memorandum of Association are as under: To carry on the business of Electronic and Computer Engineering of all kinds and descriptions and specially to Design, Develop, Manufacture, Purchase or otherwise acquire, Import, sell, Export, Lease or Franchise Technologies, Hardware, Software, and to carry on the business as Importers, Exporters, Trades, Agents, Representatives, Franchise Holders, Service Providers and licensees, in Computer Hardware and Software, Electronic Systems and accessories, related Technologies and services and other related Equipment, Materials and Services and to setup and run Training Centres or Institutes in Computer and Electronic related software, Hardware and Technologies, either directly or through licensees or Franchisees, both in India and outside India etc.;


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