TOM JOSEPH NEDUMPURAM Vs. REGISTRAR OF COMPANIES, PUNE

JUDGEMENT

(1.) This present petition has been filed under Section 252 (3) of the Companies Act. 2013 (hereinafter as Act) by the Promoter, Director and Shareholder namely, Tom Joseph Nedumpuram. (hereinafter as Petitioner) , of the Company "M/s. E-Maximus Solutions India Private Limited", (hereinafter as Company) , praying for restoring the name of the Company in the Register maintained by the Registrar of Companies. Pune (hereinafter as RoC) .

(2.) The Petitioner Company was incorporated with the RoC, Pune on 7th July, 2008, having CIN : U72200PN2008PTC132382.

(3.) The Authorised, Issued, Suhscribed and Paid-up Share Capital of the Petitioner Company is Rs. 5.00.000/- comprising of 50,000 equity shares of Rs. 10/- each.