SAI FINENT ADVISORY PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-11-402
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 10,2017

SAI FINENT ADVISORY PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

- (1.) This present petition has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "Sai Finent Advisory 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.) This petition is filed before NCLT, Mumbai Bench on 3rd October, 2017 under provisions of S. 252 of the Act. And thereafter listed for hearing on 3rd November, 2017 and then on 10lh November, 2017.
(3.) The Petitioner Company was incorporated as Sai Finent Advisory Private Limited with the RoC, Pune on 18th July, 2013 as a Private Company limited by Shares in the city of Pune, Maharashtra having having CIN : U67190PN2013PTC148162 and registration no. 148162 of 2013 on the file of the RoC, Pune.;


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