(1.) The petitioner has filed this revisional application under Article 227 of the Constitution of India, being aggrieved by an order dated October 15, 2019 passed by the National Company Law Tribunal, Kolkata Bench, in appeal no.729/KB/2019.
(2.) By the order impugned, the learned Tribunal dismissed the appeal filed by the petitioner under Section 252(3) of the Companies Act, 2013.
(3.) The appeal before the Tribunal was filed by the Company, MPH Infrastructure Pvt. Ltd., for restoration of the name of the petitioner in the Register of the Companies, West Bengal. The petitioner is the shareholder of the private limited Company, carrying on business in real estate. The Registrar of Companies in exercise of power struck off the name of the Appellant Company conferred upon the Registrar of Companies under Section 248 of the Companies Act, 2013.