Jinan K.R., Member - (1.) The Appellant petitioner has filed this appeal under Section 252(3) the Companies Act, 2013 against the order of the Registrar of Companies, West Bengal, whereby the name of the company, Rupayan Reality Private Limited, was struck off from the register of Companies from June 09, 2017.
(2.) There are four share holders of the Company each holding 25,000 ( Twenty five thousand) equity shares of Rs. 10/- only.
(3.) The Appellant claims to be a Director as well as shareholder of the Appellant Company.;