ASHTAVINAYAK STMCTURERS AND ENGINEERING PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, PUNE
LAWS(NCLT)-2018-1-361
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 01,2018

ASHTAVINAYAK STMCTURERS AND ENGINEERING 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, M/s. Shri Ashtavinayak Structures and Engineering 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 03.11.2010 having CIN : U29246PN2010PTCI37689.
(3.) The Petitioner Company is mainly engaged in the business of buying the industrial plots and selling and renting them.;


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