MOS LOGI TECHNOLOGIES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES
LAWS(NCLT)-2018-2-34
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 02,2018

MOS LOGI TECHNOLOGIES PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

Ratakonda Murali, Member - (1.) The Petitioner Company Mos Logi Technologies Private Limited 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 Petitioner Company in the Register of Companies and to pass such order as deems fit in the circumstances of the case.
(2.) The averments made in the Company Petition are briefly described hereunder:-
(3.) The Petitioner Company was incorporated on 28th February 2007 under the name and style of "Mos Logi Technologies Private Limited" with the Registrar of the Companies, Karnataka and obtained Certificate of Incorporation vide bearing CIN No. U72900KA2007PTC041924. The Registered Office of the Petitioner Company is situated at No. 273, 18th Main D Road, 6th Block, Koramangala, Bangalore-560095.;


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