ARMEKA FINANCIAL CONSULTANTS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-11-492
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 15,2017

ARMEKA FINANCIAL CONSULTANTS PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

- (1.) This present petition/application has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/s. Armeka Financial Consultants Private Limited" (hereinafter as Petitioner Company) praying for restoring its name in the Register maintained by the Registrar of Companies, Pune (hereinafter as RoC) .
(2.) The Petitioner Company was incorporated with the RoC, Pune on 29th April. 2009 having CIN : U65993PN2009PTC133852.
(3.) The Petitioner Company is engaged in the business of financial advising and consulting to the Companies.;


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