URENOK SOFTWARE SOLUTIONS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, HYDERABAD
LAWS(NCLT)-2017-11-431
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 13,2017

URENOK SOFTWARE SOLUTIONS PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, HYDERABAD Respondents

JUDGEMENT

Ravikumar Duraisamy, Member - (1.) The Present Company Application bearing CA. No. 79/13 l/HDB/2017, is filed by Urenok Software Solutions Private Limited, under section 131 of the Companies Act, 2013, r/w Rule 77 of National Company Law Tribunal Rules, 2016 on 17.08.2017, by inter-alia, seeking following reliefs: a. To serve a notice to the Central Government or any other authority as this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case pursuant to first proviso of Section 131(1) of the Companies Act, 2013, b. To direct the Company for adverting the notice of application in form NCLT 3A as per Rule 35 of National Company Law Tribunal Rules, 2016 in English and Verna cular Language, c. To permit the revision of Board Report of the Company for the financial year 2014-15 for disclosing the related party transaction in form AOC-2 and to file revised form AOC-4 for the Financial year 2014-15 with Registrar of Companies, Hyderabad with modified Board Report. d. Any other or further order or orders be made or directions to be given affording necessary relief to the applicant as the Hon'ble Tribunal may deem fit and proper in the facts & circumstances of the case.
(2.) The matter was first posted for hearing on 07.09.2017 and was posted on 10.10.2017 and for final hearing 25.10.2017.
(3.) Brief facts of the case: a. The Present Company Urenok Software Solutions Private Limited was incorporated on 08.01.2015. The Authorised Capital of the Company is Rs 5,00,000/- (Rupees Five Lakh only) consisting of 50,000 (Fifty Thousand) Equity Shares of Rs 10/- each and the issued, subscribed and Paid-up Capital is Rs. 1,00,000/- (Rupees One Lakh Only) consisting of 10,000 (Ten Thousand) Equity Shares of Rs. 10/- each. b. Main object of Company for which the Company was incorporated as per Memorandum of Association of the Company are as follows: To design, develop write programs and develop software for clients in India and abroad and to sell them either in electronic media or online through internet based medium etc.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.