INDIRA BANERJEE,J. - (1.) This appeal is against an Order dated 21st July, 2015 passed by the learned Company Court, recalling an earlier order dated 13th November 2014, passed on a petition under Section 560(6) of the Companies Act, 1956, by which the Company, Meghdoot Services Limited, whose name had been struck off, was permitted to be revived.
(2.) Meghdoot Services Limited, hereinafter referred to as Meghdoot, was incorporated on 7th July, 1984, under the Companies Act, 1956, to carry on business inter alia of investment.
(3.) In 2007, the Directors of Meghdoot decided to file an application before the Registrar of Companies, West Bengal, for striking off the name of Meghdoot from the Register, as investments made by Meghdoot had ceased to have any value, and were written off by the directors of Meghdoot. On the basis of the said application, the name of Meghdoot was struck off from the Register of Companies.;