FINESSE INTERNATIONAL GUEST HOUSE SERVICES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-12-252
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 11,2017

FINESSE INTERNATIONAL GUEST HOUSE SERVICES PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

Bhaskara Pantuta Mohan, Member - (1.) This present petition application has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/s. Finesse International Guest House Services 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 29,h June, 2012 having CIN : U74999PN2012PTC143877.
(3.) The Petitioner Company is engaged in the business of Guest House, Service Apartments. Hotels. Restaurants etc.;


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