SAFEGUARD MANPOWER SERVICES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, HYDERABAD
LAWS(NCLT)-2018-1-884
NATIONAL COMPANY LAW TRIBUNAL
Decided on
January 05,2018
SAFEGUARD MANPOWER SERVICES PRIVATE LIMITED
Appellant
VERSUS
REGISTRAR OF COMPANIES, HYDERABAD
Respondents
JUDGEMENT
Rajeswara Rao Vittanala, Member -
(1.) Corrigendum
A Letter dated 12.12.2017 has been filed by Mrs. Siri Preeti, Counsel for the Applicant Company seeking clarification with regard to restoration of the DINs of the Directors of the Applicant Company. Hence, the following correction is ordered to be incorporated in the order dated 26th October, 2017 made in CA.No.123/252/HDB/2017:
Page No.18 - The Para 16(1) be read as follows:
The Registrar of Companies, the respondent herein, is ordered to restore the original status of the Applicant Company as if the name of the company has i not been struck off from the Register of Companies and take all consequential actions like to place the Company and all other persons in the Company such as Directors, shareholders etc. in the same position as available before the impugned striking off the Company.
(2.) The rest of the contents of the Order dated 26.10.2017 shall remain unchanged.;
(2.) The rest of the contents of the Order dated 26.10.2017 shall remain unchanged.;
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