IN RE Vs. ONLINE SCRIPS (INDIA) PRIVATE LIMITED

JUDGEMENT

(1.) The Liquidator Mr. C.S. Thirupal Gorige, Practicing Company Secretary has filed this Petition in the name of Applicant Company "Online Scrips (India) Private Limited" under Section 59 of I & B Code 2016.

(2.) The averments made in the Company Application are briefly stated hereunder:

(3.) The present business activity of the Applicant Company is broking in finance and securities and the main objects of the Applicant Company is to carry on the business of broking in finance and securities of all types including shares, stocks, bonds, debentures, units, mortgages, and to buy, sell, acquire, hold, hypothecate or otherwise deal in securities including shares, stocks, futures and options derivatives bonds, debentures, units, mortgages of any kind issued or guaranteed by any persons including companies, corporations, Governments, financial institutions, mutual funds, trust or local bodies and to carry on and undertake the business of custodian services, internet and web based trading of physical and electronic holdings of stocks and securities etc.,