UNIQUE SECURITY FORCE & ALLIED SERVICES PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, MUMBAI
LAWS(NCLT)-2018-1-704
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 17,2018

UNIQUE SECURITY FORCE And ALLIED SERVICES 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. Unique Security Force & Allied Services 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 1st May, 2012: having CIN : U74999MH2012PTC230496.
(3.) The Petitioner Company is involved in business of providing security services, manpower and security consultation, detective and investigation services, management services and related services to industrial, commercial, residential and government bodies, other establishments and to undertake singularly or in association/collaboration with other Indian/foreign company or individual, intelligence consultancy and investigation service for corporate, business establishment, governments and semi government establishment, local authorities and other individuals.;


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