IN RE Vs. TMI ROLLON ENGINEERING PRIVATE LIMITED AND ORS
LAWS(NCLT)-2018-2-251
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 15,2018

IN RE Appellant
VERSUS
TMI ROLLON ENGINEERING PRIVATE LIMITED AND ORS Respondents

JUDGEMENT

Ashok Kumar Mishra, J. - (1.) This Petition was filed by the Petitioners under Section 621A of the Companies Act, 1956 for the purpose of compounding for violation of provisions of Section 383A of the Companies Act. 1956.
(2.) The averments in the Company Application filed under section 621A of the Companies Act, 1956 are briefly stated hereimden;-
(3.) The 1st Petitioner Company was incorporated under the Companies Act, 1956 on 10th December 2007 as a Public Limited Company in the name and style of "M/s TMI Rollon Engineering Private Limited" vide CIN No. U29119KA2007PTC044611. The Registered office of the company is situated at No. 27, 32nd Cross, 7th Block Jayanagar, Bengaluru - 560 070.;


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