CRUXWELD INDUSTRIAL EQUIPMENTS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, NCT OF DELHI & HARYANA
LAWS(NCLT)-2018-1-570
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 11,2018

CRUXWELD INDUSTRIAL EQUIPMENTS PRIVATE LIMITED Appellant
VERSUS
Registrar Of Companies, Nct Of Delhi And Haryana Respondents

JUDGEMENT

R.P. Nagrath, Member - (1.) In compliance with the observations made in the order dated 23.11.2017, the petitioner-company has filed additional documents supported by the affidavit of authorised representative of the petitioner-company. The documents be taken on record. CA No. 10/2018 stands disposed of. CP NO. 230/Chd/Hry/2017 This petition has been filed in terms of Section 252 of the Companies Act, 2013 read with Rule 87 A of the National Company Law Tribunal Rules, 2016 as inserted by way of amendment vide notification dated 05.07.2017 issued by the Ministry of Corporate Affairs. This petition has been filed in Form NCLT 9 in terms of Rule 87 A aforesaid.
(2.) The petitioner-company was incorporated on 25.11.1997 under the Companies Act, 1956 and authorised and paid up capital of Rs. 1,00,000/- divided into 10,000 equity shares of Rs. 10/- each fully paid up. The Memorandum and Articles of Association of the company is placed at Annexure-VI. The main objects of the company are to carry on the business of manufacturing of all kind of welding machine, welding consumables, including calcium carbide, welding electrodes, welding wire for manual, automatic and semi-automatic welding designed to weld all type of metals welding cartridges and studs suitable for all types of welding processes along with qualitative range of cutting and welding machine based on the principles of advanced technologies, creating a new generation of zero defects welding machines along with automation of welding operations, use of high quality resources like PCBs, IGBTs, MOSFETs, Resistors, Capacitors, Transformers, MCBs, Fans and Connectors.
(3.) The petitioner-company is having its registered office at Faridabad in the State of Haryana and, therefore, the matter falls within the territorial jurisdiction of this Tribunal. This petition has been filed by the petitionercompany through Mr. Keshav Sharma, Director of the company who has been authorised vide resolution dated 25.07.2017 (at page 15 of the paper book) of the Board of Directors. List of Directors of the company is at Annexure-III.;


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