Kapprassery Kurupath ... vs The Regional Director
2021 Latest Caselaw 1707 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                      WP(C).No.29177 OF 2020(V)


PETITIONER:

               KAPPRASSERY KURUPATH SURENDRANATHAN,
               AGED 76 YEARS,
               S/O.MADHAVA MENON, MANAGING DIRECTOR,
               NECTARIED FOODS INDIA (P) LTD.,
               SITAMADHAVAM COMPLEX, BUILDING NO.38, PLOT 186/13,
               KERCHERI, THRISSUR DISTRICT-680 501.

               BY ADV. SRI.MAHESH V.MENON

RESPONDENTS:

      1        THE REGIONAL DIRECTOR,
               MINISTRY OF CORPORATE AFFAIRS, 5TH FLOOR,
               SHASTHRI BHAVAN, 26 HADDOWS ROAD, CHENNAI-600 006.

      2        THE REGISTRAR OF COMPANIES,
               OFFICE OF REGISTRAR OF COMPANIES,
               MINISTRY OF CORPORATE AFFAIRS, COMPANY LAW BHAVAN,
               BMC ROAD, THRIKAKKARA P.O., KAKKANAD,
               ERNAKULAM-682 021.

               BY ADV. SRI.P.VIJAYAKUMAR, ASGI

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29177 OF 2020(V)

                                 2




                            JUDGMENT

The learned counsel for the

petitioner submits that the matter has become

infructuous.

In view of the above submission, this

writ petition is dismissed as infructuous.

Sd/-

P.V.ASHA, JUDGE.

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