JUDGEMENT
Ratakonda Murali, Member -
(1.) The Petitioner Company M/s. B-Commerce Info Systems Private Limited has filed the present Petition under Section 252(3) of the Companies Act, 2013 with a prayer for issuance of directions to the Registrar of Companies, Karnataka to restore the name of the Petitioner Company.
(2.) The averments made in the Company Petition are briefly described hereunder:-
The Petitioner Company was originally incorporated on 15th February, 2000 under the name and style of "B- COMMERCE INFO SYSTEMS PRIVATE LIMITED" with the Registrar of the Companies, Karnataka and obtained Certificate of Incorporation vide bearing CINNo. U72300KA20000PTC026390.
The Registered Office of the Petitioner Company is situated at 32, Grape Garden, 17th Main, Koramangla 6th Block, Bangalore -560 095.
(3.) The Main Objects of the Petitioner Company as set out in its Memorandum of Association are, inter alia states, hereunder:
i.) To establish and run data processing and computer training centres and offer consultancy and other services that are normally offered by software developing companies and computer centres to individuals, companies, business organisations and any other types of customers.
ii.) To establish and carry on in India and/ or abroad the business of developing, designing, manufacturing, processing, assembling computer software and hardware products and allied products and to enter into any arrangements/collaborations with the Government or any person, individuals, firms or body corporate in India and abroad.
iii.)To establish and India or abroad the business of buying, selling, importing, exporting, marketing, whole-selling, retailing, preparing for the market or otherwise dealing in computer software and hardware products and allied products and to hire or lease out computer system, software, hardware and any business machine for the purpose or rendering services in India and abroad.;
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