Meenangadi Grameen Nidhi Ltd vs Union Of India
2024 Latest Caselaw 15382 Ker

Kerala High Court

Meenangadi Grameen Nidhi Ltd vs Union Of India on 5 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.17263/2023                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                Wednesday, the 5th day of June 2024 / 15th Jyaishta, 1946
                       IA.NO.1/2024 IN WP(C) NO. 17263 OF 2023 (G)

   APPLICANT/PETITIONER:


          MEENANGADI GRAMEEN NIDHI LTD., AGED 30 YEARS, SAHYA COMPLEX,
          MEENANGADI P.O., WAYANAD DIST. REP. BY ITS DIRECTOR: VINOD K.A. S/O
          VIJAYAN, KARUTHEDATH AREEPPURATH HOUSE, MARATTAPADI, CHENBRASSERI,
          MALAPPURAM DIST., PIN - 673 591.


   RESPONDENTS/RESPONDENTS:


      1. UNION OF INDIA, REP. BY THE SECRETARY, MINISTRY OF CORPORATE
         AFFAIRS, "A" WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD, NEW DELHI,
         PIN - 110 001.
      2. DEPUTY DIRECTOR MINISTRY OF CORPORATE AFFAIRS, 5TH FLOOR, "A" WING,
         SHASTRI BHAVAN, RAJENDRA PRASAD ROAD, NEW DELHI, PIN - 110 001.
      3. REGIONAL DIRECTOR (SOUTH REGION), MINISTRY OF CORPORATE AFFAIRS,
         SHASTRI BHAVAN, BLOCK-1, V FLOOR, 26, HADDOWS ROAD, CHENNAI, PIN -
         600 006.
      4. REGISTRAR OF COMPANIES ERNAKULAM COMPANY LAW BUILDING, KAKKANAD,
         ERNAKULAM, PIN - 682 021.
      5. DIRECTOR GENERAL OF POLICE POLICE HEAD QUARTERS, VAZHUTHAKKAD,
         THIRUVANANTHAPURAM, PIN - 695 010.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to give three months
   time to the petitioner company to compound the offences and to file Form
   NDH 4 as directed by this Hon'ble Court, for the best interest of
   justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 19.03.2024 and this Court's order dated 30.05.2023 in WP(C), and
   upon hearing the arguments of SRI.M.V.RAJENDRAN NAIR, Advocate for the
   petitioner in IA/WP(C), DEPUTY SOLICITOR GENERAL OF INDIA for respondents
   1 to 4 in IA/WP(C) and of GOVERNMENT PLEADER for 5th respondent in
   IA/WP(C), the court passed the following:
 WP(C) No.17263/2023                           2/2




                                         ORDER

The learned Central Government Counsel - Sri. Ajith Kumar submits that the petitioner can be facilitated to get access to the site saying that there is no impediment at all. This is recorded. The petitioner therefore can approach the authorities for any assistance.

List on 18.06.2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

05-06-2024 /True Copy/ Assistant Registrar