Greenwealth Value Nidhi Ltd vs Union Of India
2024 Latest Caselaw 15393 Ker

Kerala High Court

Greenwealth Value Nidhi Ltd vs Union Of India on 5 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.29847/2023                         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. 29847 OF 2023(E)
   PETITIONER/PETITIONER:

          GREENWEALTH VALUE NIDHI LTD., OTTUPARA, KUMARANELLUR P.O.,
          WADAKANCHERY, THRISSUR DIST. REP. BY ITS MANAGING DIRECTOR: BINZI
          VARGHHESE, D/O VARGHHESE, AGED 44 YEARS, CHAKKALAKKAL HOUSE,
          PAZHAYANNUR, THRISSUR DIST. , PIN - 680590

   RESPONDENTS/RESPONDENTS:

      1. UNION OF INDIA REP. BY THE SECRETARY, MINISTRY OF CORPORATE AFFAIRS,
         "A" WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD, NEW DELHI. , PIN -
         110001
      2. DEPUTY SECRETARY, MINISTRY OF CORPORATE AFFAIRS, 5TH FLOOR, "A"
         WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD, NEW DELHI. , PIN -
         110001
      3. REGIONAL DIRECTOR (SOUTH REGION), MINISTRY OF CORPORATE AFFAIRS,
         SHASTRI BHAVAN, BLOCK-1, V FLOOR, 26, HADDOWS ROAD, CHENNAI. , PIN -
         600006
      4. REGISTRAR OF COMPANIES, ERNAKULAM COMPANY LAW BUILDING, KAKKANAD,
         ERNAKULAM, PIN - 682021
      5. DIRECTOR GENERAL OF POLICE, POLICE HEAD QUARTERS, VAZHUTHAKKAD,
         THIRUVANANTHAPURAM. , PIN - 695010


        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    upon hearing the arguments of SRI.M.V.RAJENDRAN
   NAIR, Advocate for the petitioner in I.A./WP(C), DEPUTY SOLICITOR GENERAL
   OF INDIA for respondents 1 to 3 in I.A./WP(C) and of GOVERNMENT PLEADER
   for respondents 4 & 5 in I.A./WP(C), the court passed the following:
 WP(C) No.29847/2023                           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