SAHNI KRISHNA PROMOTERS AND DEVELOPERS PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES, KARNATAKA
LAWS(NCLT)-2018-2-252
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 15,2018

SAHNI KRISHNA PROMOTERS AND DEVELOPERS PRIVATE LIMITED Appellant
VERSUS
REGISTRAR OF COMPANIES, KARNATAKA Respondents

JUDGEMENT

- (1.) The Petitioner Company Sahni Krishna Promoters and Developers 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 Company as originally existed in its register and continue its name on the register of the Registrar of Companies.
(2.) The averments made in the petition are as follows:
(3.) The Petitioner Company is a private limited company incorporated on 19th August 1995 in the State of Karnataka vide CIN No.U45201KA1995PTC018612. The Registered Office of the Petitioner Company is situated at No. 261, Sri Krishna, 4th Cross, RMV Extension, II Stage, II Block, Bengaluru - 560 094.;


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