IN RE Vs. XM SOFTWARE SOLUTIONS PRIVATE LIMITED

JUDGEMENT

(1.) Under adjudication is an Application No C.A.145 of 2017 that came to be filed on 08.05.2017 under Section 2(41) of the Companies Act, 2013.

(2.) The Applicant Company was incorporated in the name and style M/s. XM Software Solutions Private^ Limited on 25.08.2006, under the Companies Act, 1956. The registered office of the Applicant Company is at Door No.65/619, the New Indian Express Building Kaloor, Kochi, Ernakulam' 682 017 having its CIN :U72200KL2006PTC019774.

(3.) The main business of the Applicant Company is to act as consultants, advisors and/or developers in computer programming, system development, system architecture, system implementation, information security management, data compilation and to import, export, sell, purchase, distribute computer software packages or take up information technology related assignment and to undertake all kinds of IT enabled services including but not limited to Business Process Outsourcing, both voice and non-voice, Knowledge Process Outsourcing, Call Centre Management, Data Processing, Back Office Processing, Data Warehousing, Database Management, Data Entry Work, providing consultancy or support services in all above mentioned area.