MADHAV VISHNU TALAK AND 3 ORS Vs. REGISTRAR OF COMPANIES, GOA, DAMAN AND DIU
LAWS(NCLT)-2017-12-901
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 05,2017

MADHAV VISHNU TALAK AND 3 ORS Appellant
VERSUS
REGISTRAR OF COMPANIES, GOA, DAMAN And DIU Respondents

JUDGEMENT

- (1.) This present Petition Application has been filed under Section 252 of the Companies Act. 2013 (hereinafter as Act) by Mr. Madhav Vishnu Talak. Mrs. Sheela Madhav Talak. Mr. Tejas Madhav Talak and Mr. Tanmay Alias Vishnu Madhav Talak. the Promoters. Directors and Shareholders (hereinafter as Petitioners) "M/s. Talak Developers Private Limited" (hereinafter as Company) praying for restoring name of their Company in the Register maintained by the Registrar of Companies. Goa. Daman and Diu (hereinafter as RoC) ,
(2.) The Company was incorporated with RoC. Goa. Daman and Diu on 8th November, 2012 having CIN: U45200GA2012PTC007088.
(3.) The Company is engaged in the business of construction and real estate.;


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