SHAMPA SARKAR,J. - (1.) The case of the writ petitioner is that, the petitioner company was previously a private limited company under the name and style "Bishan Dayal Goyal and Sons Private Limited" incorporated under the Companies Act, 1956.
(2.) The petitioner company was inter-alia, engaged in manufacturing various types of iron and steel goods including pig iron, steel ingots/billets and various types of hot rolled products.
(3.) Subsequently, the said private limited company was converted into a limited company under the name and style "Bishan Dayal Goyal and Sons Private Limited" and a fresh certificate of incorporation was issued by the Registrar of Companies, West Bengal on February 12, 2009.;