SKYLUX TELELINK PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, KARNATAKA
LAWS(NCLT)-2018-1-661
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 12,2018

SKYLUX TELELINK PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, KARNATAKA Respondents

JUDGEMENT

- (1.) The Petitioner Company M/s.Skylux Telelink Private Limited has filed the present petition under Section 252(3) of the Companies Act, 2013 with a prayer for issuance of directions to the Registrar of Companies, Karnataka to restore the name of the Company as originally existed in its register and continue its name on the Registrar of Companies
(2.) The averments made in the petition are as follows: The Petitioner Company was originally incorporated on 12th January, 2005 under the name and style of "Skylux Telelink Private Limited" in the State of Karnataka vide CIN NO.U64202KA2005PTC035416. The Registered Office of the Petitioner Company is situated atN0.694/B, Block-A, 2nd Main, Vinayakanagar Airport Road, Bangalore-560017.
(3.) The Authorised Capital of the Petitioner Company is Rs. 1,00,000/- divided into 10000 equity shares of Rs.10/- each. The issued, subscribed and paid-up share capital is Rs. 1,00,000/- divided into 10,000 of Rs.10/- each.;


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