CP INDIA TEST SYSTEMS PVT LTD Vs. REGISTRAR OF COMPANIES
LAWS(NCLT)-2017-11-544
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 16,2017

CP INDIA TEST SYSTEMS PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

- (1.) This company petition is filed by M/s. CP India Test Svstems Private Limited seeking relief against the respondent to restore the name oi the company in the Register of Companies.
(2.) The Petitioners states that the Respondent struck off the name of the Company in the Register of Companies, maintained by it without giving any notice to the Company or to the Directors.
(3.) The Petitioner Company has filed the Bank Statement of HSBC Bank for period from April 2017 to July, 2017 wherein it is noticed that the company has paid salary and other expenses, which shows that the company is in operation during the relevant period.;


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