JUDGEMENT
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(1.) This present petition/application has been filed under Section 252 of the Companies Act 2013 (hereinafter as Act) by "MS. Riona Wines Private Limited" (hereinafter as Petitioner Company) praying for restoring its name in the Register maintained bv the Registrar of Companies. Pune (hereinafter as ROC) .
(2.) The Petitioner Company was incorporated with the ROC, Pune on 16th October 2007-havingCIN :
U15520PN2007PTC130855.
(3.) The Petitioner Company is mainly engaged in the business of manufacture processor farmer contract farming, importer, exporter, distiller, refiner, fermenter converter' bottler, distributor, preserver, packer, mover, consignor, seller, buyer, reseller, transporter stockiest, agent, sub-agent, brocker, mover, consultant, supplier, indenter, concessionaire or otherwise to deal m all types of beverages, including hot drinks, wine, beer mineral water. liquors and their derivatives, solvents, mixture, by-prodeuct, intermediates & ingredients, whether made of natural or synthetic material.;
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