GREENSCAPE INFRACON PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2018-1-669
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 16,2018

GREENSCAPE INFRACON 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. Greenscape Infracon Private Limited" (hereinafter as Petitioner Company) alongwith its Director Mr. Sanjay Tukaram Jadhav 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 20th August, 2013; having CIN : U45400PN2013PTC148533.
(3.) The Petitioner Company is involved in Building completion [ Includes activities that contribute to the completion or finishing of a construction. Repairs of the same type are also included in the corresponding sub-classes].;


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