PAYTHROUGH SOFTWARE & SOLUTIONS PVT LTD Vs. ROC, PUNE
LAWS(NCLT)-2018-1-238
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 09,2018

PAYTHROUGH SOFTWARE And SOLUTIONS PVT LTD Appellant
VERSUS
ROC, PUNE Respondents

JUDGEMENT

M.K. Shrawat, Member - (1.) Cp 702/252f 1VNCLT/MB/MAH/2017 Petition under section 252(1) is mentioned.
(2.) Certain Accounts of the Company due to strike off were non-operative. After hearing the urgency of the matter, the Accounts in two Banks viz. RBL Bank Limited, C Wing, Anmol Pride, CTS No. 270, Baner Road, Pune, Maharashtra-411045, bearing Account Nos. 409000105591 & 409000113475 and in Bank of India, Combined Building Branch, LC. Road, Dhanbad, Pin 826001 bearing Account No, 474820110000421, are directed to be operated till next date of hearing.
(3.) We have given this direction specially in a situation when one more Bank Account in Axis Bank Limited, City Centre, Dhanbad 241, City Centre, Dhanbad, Luby Circular Road, Dhanbad, Pin-826001, Jharkhand, Account No. 916020046416320 is freezed wherein the outstanding balance at present is stated to be substantial amount which is not to be operated.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.