VASISHTA SOFTWARE SOLUTIONS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES FOR ANDHRA PRADESH & TELANGANA
LAWS(NCLT)-2017-11-88
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 08,2017

VASISHTA SOFTWARE SOLUTIONS PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES FOR ANDHRA PRADESH And TELANGANA Respondents

JUDGEMENT

- (1.) The Company Application bearing No. CA.No. 179/252/ HDB/2017 is filed by Sri Vasishta Software Solutions Private Limited u/s 252(1) of the Companies Act, 2013, seeking to direct Registrar of Companies (RoC) to restore the name of the Petitioner Company in the Register of Companies maintained by Registrar of Companies, Andhra Pradesh and Telangana.
(2.) The case is listed for admission before the Tribunal on 6.11.2017 and 8.11.2017.
(3.) Heard Shri K.R.Srikanth, Learned Counsel for Petitioner.;


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