The Reserve Bank of India has cancelled the certificates of registration granted to the following companies, having their registered offices at the address shown against them, for carrying on the business of a non-banking financial institution. Following cancellation of the registration certificate the companies cannot transact the business of a non-banking financial institution.
Sr.
No. |
Company's Name |
Address of Registered Office |
Registration
No. & Date |
Date of
cancellation |
1. |
M/s. Peekod Finance Company Private Limited |
Delhi Rohtak Road, Opp. Tehsil, Bahadurgarh-124507 (Haryana) |
B-14.01890 dated
September 04, 2000 |
August 31, 2009 |
2. |
M/s. Swarn Finvest Private Limited |
737, 2nd Floor, Shibsahay Building, Church Mission Road, Fatehpuri, Delhi-110006 |
B-14.02255 dated
July 24, 2002 |
August 31, 2009 |
3. |
M/s. Utkarsh Finvest Private Limited |
4/3550, Gali No. 10, Sidharth Gali, Vishvas Nagar, Shahdra, Delhi-110032 |
B-14.02070 dated
November 14, 2000 |
September 03, 2009 |
4. |
M/s. Vatika Portfolio Private Limited |
G-56, Ashok Vihar, Phase-I, New Delhi-110052 |
14.02122 dated
November 25, 2000 |
September 03, 2009 |
By the powers conferred under Section 45-IA (6) of the Reserve Bank of India Act, 1934, the Reserve Bank can cancel the registration certificate of a non-banking financial company. The business of a non-banking financial institution is defined in clause (a) of Section 45-I of the Reserve Bank of India Act, 1934.
Ajit Prasad
Manager
Press Release: 2009-2010/574 |
|