PAYTHROUGH SOFTWARES AND SOLUTIONS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2018-1-843
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 31,2018

PAYTHROUGH SOFTWARES AND SOLUTIONS 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. Paythrough Softwares and Solutions 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 26th August, 2013; having C1N : U74900PN20I3PTC148579.
(3.) The Petitioner Company is in the business of providing Operational Services to Banks to facilitate collections.;


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