ENVERGY PROJECTS LIMITED Vs. REGISTRAR OF COMPANIES, MUMBAI

JUDGEMENT

(1.) This present petition lias been filed under Section 252 of the Companies Act, 2013 (hereinafter as Act) by "M/s. Envergy- Projects Limited" (hereinafter as Petitioner Company) praying for restoring its name in the Register maintained by the Registrar of Companies. Mumbai (hereinafter as RoC) .

(2.) This petition is filed before NCLT. Mumbai Bench on 22nd September, 2017 under provisions of S. 252 of the Act. And thereafter listed hearing on 16th October, 2017 then on 17tl] October. 2017 and then on \5[U November. 2017.

(3.) The Petitioner Company was incorporated as M/s. Envergy Projects Limited with the RoC. Mumbai on 3rd June. 2008 as a Public Company limited by shares in the city of Mumbai. Maharashtra having ON: