RAVANESHWAR HI-TECH FARMS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-11-553
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 16,2017

RAVANESHWAR HI-TECH FARMS PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

M K Shrawat, Member - (1.) This present petition/application has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/s, Shri Ravaneshwar Hi-Tech Farms 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 18th June, 1996 having CIN : U01122MH1996PTC100314.
(3.) The Petitioner Company is engaged in the business of farming, horticulture, floriculture, sericulture, honey collection and its processing and also to deal its activities.;


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