COLOSSIANS KNOWLEDGE COMPANY PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES
LAWS(NCLT)-2017-11-675
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 22,2017

COLOSSIANS KNOWLEDGE COMPANY PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

- (1.) The Petitioner Company M/s. Colossians Knowledge Company Private Limited has filed the present Petition under Section 252(3) of the Companies Act, 2013 with a prayer to allow the Company to file pending Balance Sheets and Annual Return Forms before the Registrar of Companies, Karnataka to restore the name of the Petitioner Company.
(2.) The averments made in the Company Petition are briefly described hereunder:-
(3.) The Petitioner Company was originally incorporated on 9th June, 2011 under the name and style of COLOSSIANS KNOWLEDGE COMPANY PRIVATE LIMITED with the Registrar of the Companies, Karnataka and obtained Certificate of Incorporation vide bearing CIN No. U80900KA2011PTC060284.;


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