GEMINI BIOTECH PVT LTD Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-12-210
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 10,2017

GEMINI BIOTECH PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

Bhaskara Pantula Mohan, Member - (1.) This present petition has been tiled under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/s. Gemini Biotech 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, Mumbai Bench on 30th October 2017 under ' provisions of S. 252 of the Act. And thereafter listed hearing on 14th November, 2017 and then on 29th November, 2017.
(3.) The Petitioner Company was incorporated as M/s. Germini Biotech Pvt. Ltd. with the RoC, Pune on 6th May, 2009 under Companies Act, 1956 as a Private Companv in the city Pune, Maharashtra having CIN: U01122PN2D09PTC133898.;


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