SHARDA INTEGRATED SYSTEMS PVT LTD Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2017-12-527
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 15,2017

SHARDA INTEGRATED SYSTEMS PVT LTD Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

M K Shrawat, Member - (1.) This present petition has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/s. Sharda Integrated Systems 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 NCLT. Mumbai Bench on 12lh October. 2017 under provisions of S. 252 of the Act. And thereafter listed hearing on 16th November. 2017 and then on 12th December. 2017.
(3.) The Petitioner Company was incorporated as M/s. Sharda Integrated Systems Pvt. Ltd. with the RoC, Pune on 23rd December, 2011 under Companies Act. 1956 as a Private Company in the city Pune, Maharashtra having CIN:U72200PN2011PTC 141766.;


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