DANICA PHANNA PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, MUMBAI
LAWS(NCLT)-2018-1-393
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 03,2018

DANICA PHANNA PRIVATE 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. Danica Pharma Private 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 6lh July. 2005 having CIN : U24230MH2005PTC154536.
(3.) The Petitioner Company is engaged mainly in the business of pharmaceutical products.;


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