CHAMUNDI CAPTIVE ENERGY PVT LTD Vs. REGISTRAR OF COMPANIES, KARNATAKA
LAWS(NCLT)-2017-12-724
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 20,2017

CHAMUNDI CAPTIVE ENERGY PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES, KARNATAKA Respondents

JUDGEMENT

- (1.) Here the Petitioner Company is MPPL Renewable Energy Pvt. Ltd. who is one of the shareholders of Shri Chamundi Captive Energy Private Limited.
(2.) The Petitioner in this Petition is M/s. MPPL Renewable Energy Pvt. Ltd. having its Registered Office at 29,1st Floor, Maliks Building, Bowring Hospital Road, Shivajinagar, Bangalore 560 001, Karnataka, and is being represented by its Director Mr. Shanmugam Periasamy Chandru. The Petitioner states that they are one of the Shareholder of M/s. Shri Chamundi Captive Energy Private Limited, having its Registered Office at 29, 1st Floor, Maliks Building, Bowring Hospital Road, Shivajinagar, Bangalore 560 001, Karnataka.
(3.) The Petitioner Company MPPL Renewable Energy Pvt. Ltd. has filed the present petition under Section 252(3) of the Companies Act, 2013 with a prayer for issuance of directions to the Registrar of Companies, Karnataka to restore the name of the Company SHRI CHAMUNDI CAPTIVE ENERGY PVT LTD as originally existed in its register and continue its name on the register of Companies maintained by Registrar of Companies.;


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