JUDGEMENT
Ratakonda Murali, Member -
(1.) The Petitioner Company Barman Facility Management 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 Petitioner Company in the Register of Companies and to pass such order as deems fit in the circumstances of the case.
(2.) The averments made in the Company Petition are briefly described hereunder:-
The Petitioner Company was incorporated on 23rd September 2011 under the name and style of "Barman Facility Management Private Limited" with the Registrar of the Companies, Karnataka and obtained Certificate of Incorporation vide bearing CIN No. U74140LA2011PTC060556. The Registered Office of the Petitioner Company is situated at # 02, D.S.Regency Top Floor, 1st Main, 1st Cross, Patel Marappa Layout, S.G.Palya, C.V.Raman Nagar, Bangalore-560093.
(3.) The main objects of the Company is to carry on the business of facility management services whether with technical or non technical personnel to provide services like manpower services, housekeeping, mechanized cleaning, plumbing repairing and maintenance, labour services, electrical services, security, pest control services and integrated facility management services of industrial and commercial organizations, business house, hospitals, hotels, boutiques, parlours, educational and convection centres, offices, residential, houses and other in India or elsewhere in the world etc., Details of the objects of the Company are mentioned in the Memorandum and Articles of Association of the Petitioner Company.;
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