JUDGEMENT
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(1.) This present petition has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "Ms Next Generation Content Delivery Network 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, Mumhai Bench on 13th October, 2017 under provisions of S. 252 of the Act. And thereafter listed for hearing on 6th December. 2017.
(3.) The Petitioner Company was incorporated as Next Generation Content Delivery Network Pvt. Ltd. with the RoC, Pune on 5th May, 2011 as a Private Company in the city Pune. Maharashtra having CIN: U92I00PN2011PTC139418.;
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