MUKESH GUPTA Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) The Petitioner Company OffshoreHoldings Private Limited represented by its shareholder 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 Petitioner Company in the register of Companies and to pass such order as deems fit in the circumstances of the case.

(2.) The averments made in the Company Petition are briefly described hereunden-

(3.) The Petitioner Company was originally incorporated on 29th March 1995 under the name and style of "Offshore Holdings Private Limited" with the Registrar of the Companies, Karnataka and obtained Certificate of Incorporation vide CIN No. U45101KA1995PTC017475.