IN RE Vs. WIPRO CONSUMER CARE LIMITED
LAWS(NCLT)-2017-11-804
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 29,2017

IN RE Appellant
VERSUS
WIPRO CONSUMER CARE LIMITED Respondents

JUDGEMENT

Ratakonda Murali, Member - (1.) The Petitioner Company has sought the approval of conversion of the Petitioner Company from Public Limited Company to a Private Limited Company in accordance with Section 14 of the Companies Act, 2013.
(2.) The averments made in the petition are as follows:
(3.) The Petitioner Company was originally incorporated on 3rd November, 2003 under the name and style of "Wipro Consumer Care Limited" in the State of Karnataka vide CIN No.U0242KA2003PLC032810. The Registered Office of the Petitioner Company is situated at Doddakanneli, Sarjapur Road, Bengaluru-560035.;


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