Viswaguru Narayana Nidhi Limited vs The Union Of India
2023 Latest Caselaw 6731 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                        WP(C) NO. 18858 OF 2023
PETITIONER:

          VISWAGURU NARAYANA NIDHI LIMITED
          DP.1/434 B, CHAROOR MANDIRAM, GOVINDAMUTTOM P.O,
          KAYAMKULAM, ALAPPUZHA, REPRESENTED BY ITS DIRECTOR
          ANISH THAMPI, PIN - 690527
          BY ADVS.
          EBIN MATHEW
          P.J.MATHEW
          AKHILA SHOJI
          JAEONA JAMES


RESPONDENTS:

    1     THE UNION OF INDIA REPRESENTED BY THE
          SECRETARY, MINISTRY OF CORPORATE AFFAIRS,
          'A' WING,SHASTRI BHAVAN,RAJENDRA PRASAD ROAD, NEW
          DELHI, PIN - 110001
    2     THE JOINT SECRETARY
          MINISTRY OF CORPORATE AFFAIRS, 'A' WING, SHASTRI
          BHAVAN,RAJENDRA PRASAD ROAD, NEW DELHI, PIN - 110001
    3     THE DEPUTY DIRECTOR
          E-GOV CELL, MINISTRY OF CORPORATE AFFAIRS,
          VTH FLOOR,           A-WING, SHASTRI BHAWAN, DR.
          RAJENDRA PRASAD ROAD, NEW DELHI, PIN - 110001
    4     THE REGISTRAR OF COMPANIES,ERNAKULAM
          COMPANY LAW BUILDING, KAKKANAD, COCHIN, PIN - 682021
          SRI.MANU.S, DSGI



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18858 OF 2023


                                 2




              P.V.KUNHIKRISHNAN, J.
             ------------------------------
             W.P.(C)No. 18858 of 2023
     ----------------------------------------------
      Dated this the 20th day of June, 2023


                       JUDGMENT

When this writ petition came up for

consideration on 13.06.2023, this Court passed the

following order:

"There will be a direction to the respondents to redress the grievance mentioned by the petitioner in Ext.P7, within one week.

Hand over a copy of this order to the petitioner and the learned DSGI today itself.

Post on 20.06.2023."

2. Today, when this writ petition came up for

consideration, both sides submitted that the

grievance of the petitioner is redressed. If that be WP(C) NO. 18858 OF 2023

the case, nothing survives in this case.

Recording the above submission, this writ

petition is closed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 18858 OF 2023

APPENDIX OF WP(C) 18858/2023

PETITIONER EXHIBITS EXHIBIT P-1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER COMPANY DATED 15/12/2021 EXHIBIT P-2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY EXHIBIT P-3 A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY EXHIBIT P-4 A TRUE COPY OF THE MASTER DATA OF THE PETITIONER COMPANY PUBLISHED IN THE WEBSITE OF THE MINISTRY OF CORPORATE AFFAIRS EXHIBIT P-5 A TRUE COPY OF THE FORM NDH-4 PREPARED BY THE PETITIONER COMPANY EXHIBIT P-6 A TRUE COPY OF THE EMAIL DATED 13/04/2023 ISSUED BY THE COMPANY SECRETARY OF THE PETITIONER COMPANY ALONG WITH THE ATTACHMENT EXHIBIT P-7 A TRUE COPY OF THE EMAIL ISSUED BY THE COMPANY SECRETARY OF THE PETITIONER DATED 10/05/2023 ALONG WITH ATTACHMENTS EXHIBIT P-8 A TRUE COPY OF EMAIL ISSUED BY THE 4TH RESPONDENT TO THE 3RD RESPONDENT DATED 10/05/2023 EXHIBIT P-9 A TRUE COPY OF THE EMAIL SENT BY WP(C) NO. 18858 OF 2023

THE PETITIONER'S COMPANY SECRETARY TO THE RESPONDENTS 3 AND 4 DATED 26/05/2023

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE