PETROSIL INVESTMENT & OIL CO LIMITED Vs. REGISTRAR OF COMPANIES, MUMBAI
LAWS(NCLT)-2018-1-835
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 31,2018

PETROSIL INVESTMENT And OIL CO 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. Petrosil Investment & Oil Co. Limited" (hereinafter as Petitioner Company) 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 14th July, 1988; having CIN : U65990MH1988PLC048116.
(3.) The Petitioner Company is carry on the business of an Investment Company. The business of leasing. The business of manufacturing, producing, extracting, processing basic drugs and dyes and any products by products and derivatives thereof.;


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