CONCO REALTY PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, MUMBAI
LAWS(NCLT)-2018-1-448
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 08,2018

CONCO REALTY PRIVATE LIMITED Appellant
VERSUS
Registrar Of Companies, Mumbai Respondents

JUDGEMENT

- (1.) This present petition/application has been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/S. Conco Realty Private Limited" (hereinafter as Petitioner Company) alongwith its Director, Mr. Makhan Lai Bagri praying for restoring its name in the Register maintained by the Registrar of Companies, Mumbai (hereinafter as ROC) .
(2.) The Petitioner Company was incorporated with the ROC, Mumbai on 31st July, 2002 under the name and style of Shimpoli Developers Private Limited; having CIN : U45201MH2002PTC136667. Later the name of the Company was changed as M/s. Conco Realty Private Limited from Shimpoli Developers Private Limited w.e.f. 20th April, 2006 as per Fresh Certificate of incorporation Consequent on Change of Name issued by the RoC. Mumbai.
(3.) The Petitioner Company is carry on the business of construction.;


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