JUDGEMENT
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(1.) This present petition/application has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/S. SMK Corporate Advisor Private Limited" (hereinafter as Petitioner Company) praying for restoring its name in the Register maintained by the Registrar of Companies, Pune (hereinafter as ROC) .
(2.) The Petitioner Company was incorporated with the ROC, Pune on 23rd May, 2011; having CIN :
U74999PN2011PTC139641.
(3.) The Petitioner Company is carry on the business or vacation of/as advisors, consultants, service providers, investigators, valuers, surveyors, executors, administrators. accountants, managers, organizers, trainers, teachers, coach, engineers, researchers, developers, designers, entrepreneurs, technicians, inventors, registrars, analysts, detectives, forwarders, carriers, auditors, arbitrators, data managers, commission agents, sole selling agents, agents, franchisors, franchisees, auctioneers, mediators, mentors, publishers, printers, lessors, hires, systems designers, system developers, web designers, in the field of finance, marketing, purchasing, production, technology, software, hardware, construction, medicine, education, health, resorts, hotels, law, taxation, human resource, stock markets, derivative markets and other financial products, investment portfolio, cost control, imports, exports, foreign exchange, accounts, inventory, audits, pollution, personnel, payroll, management, outsourcing of all types, mergers, de-mergers, amalgamations, joint ventures, liquidation, relating to / pertaining to all types of industries, firms, non-governmental organizations, sectors, government, undertakings, authorities and the like.;