ANUSHREE MECHFAB PVT LTD Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-12-461
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 14,2017

ANUSHREE MECHFAB PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

Bhaskara Pantula Mohan, Member - (1.) This present petition has been filed under Section 252 of the Companies Act 2013 (hereinafteras Act) by "M/s. Anushree Mechfab Pvt. Ltd." (hereinafter as Petitioner Company) praying for restoring its name in the Register maintained by the Registrar of Companies, Pune (hereinafter as RoC) .
(2.) This petition is filed before MCLT, Mumbai Bench on 2nd November 2017 under provisions of S. 252 of the Act. And thereafter listed hearing on 13th December.
(3.) The Petitioner Company was incorporated as M/s. Anushree Mechfab Pvt Ltd with the RoC, Pune on 2" August, 1988 under Company Act, 1956 as a Private Company in the city Pune, Maharashtra, having CIN: U28999PN1988PTC048321.;


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