SAPPHIRE KURIES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2018-1-487
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 18,2018

SAPPHIRE KURIES PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, PUNE Respondents

JUDGEMENT

- (1.) This present petition application has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/S. Sapphire Kuries 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 15th April, 2013; having CIN : U65992PN2013PTCT46940.
(3.) The Petitioner Company is involved in financial intermediation.;


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