M/S Vicibsandhya Nidhi Limited vs The Union Of India
2024 Latest Caselaw 13846 Ker

Kerala High Court

M/S Vicibsandhya Nidhi Limited vs The Union Of India on 28 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       WP(C) NO. 23785 OF 2023
PETITIONER:

            M/S VICIBSANDHYA NIDHI LIMITED,
            IX/260, KODUMUDY P O, KOTTAYAM DISTRICT, PIN-
            REPRESENTED BY ITS MANAGING DIRECTOR,
            SRI. THANKACHAN KUNNUMPURATH CHACKO, PIN - 686 651

            BY ADVS.
            EBIN MATHEW
            P.J.MATHEW
            AKHILA SHOJI
RESPONDENTS:

    1       THE UNION OF INDIA
            REPRESENTED BY THE SECRETARY,MINISTRY OF CORPORATE
            AFFAIRS, 'A' WING,SHASTRIBHAVAN,RAJENDRA PRASAD ROAD,
            NEW DELHI-, PIN - 110 001

    2       THE JOINT SECRETARY
            ,MINISTRY OF CORPORATE AFFAIRS, 'A'
            WING,SHASTRIBHAVAN,RAJENDRA PRASAD ROAD,
            NEW DELHI-, PIN - 110 001

    3       THE DEPUTY DIRECTOR
            MINISTRY OF CORPORATE AFFAIRS, VTH FLOOR, A-WING,
            SHASTRI BHAWAN, DR. RAJENDRA PRASAD ROAD,
            NEW DELHI, PIN - 110 001

    4       THE REGISTRAR OF COMPANIES,ERNAKULAM
            COMPANY LAW BUILDING, KAKKANAD,
            COCHIN-, PIN - 682 021


            SRI. V. GIRISH KUMAR. CGC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23785 OF 2023
                                        2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.23785 of 2023
           --------------------------------------------------------
                Dated this the 28th day of May, 2024

                                  JUDGMENT

When the case is taken up, the counsel for the

petitioner submitted that the issue is covered by the

judgment in WP(C) No.38860/2023 & connected cases and

the same directions may be issued in this case also.

Having gone through the judgment, I find that there is

no reason to vary from the directions contained.

In the above circumstances, this writ petition is

disposed of and it is ordered that the directions issued in

WP(C) No.38860/2023 & connected cases and the order dated

19.03.2024 will be applicable in this case also.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 23785 OF 2023

APPENDIX OF WP(C) 23785/2023

PETITIONER'S EXHIBITS

Exhibit P-1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF PETITIONER COMPANY DATED 20/11/2017 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 3RD RESPONDENT Exhibit P-5 A TRUE COPY OF THE FORM NDH-4 SUBMITTED BY THE PETITIONER COMPANY DATED 14/09/2020 Exhibit P-6 TRUE COPY OF THE ORDER DATED 23/06/2023 ISSUED THE 3RD RESPONDENT Exhibit P- 7 A SCREENSHOT OF THE WEBSITE OF MCA TAKEN ON 07/07/2023 SHOWING THE STATUS OF FORM GNL-2 FILED BY THE PETITIONER COMPANY Exhibit P-8(a) A TRUE COPY OF THE RECEIPT ISSUED BY THE MINISTRY OF CORPORATE AFFAIRS DATED 28/11/2021 FOR FILING NDH-3 Exhibit P-8(b) A TRUE COPY OF THE RECEIPT ISSUED BY THE MINISTRY OF CORPORATE AFFAIRS DATED 13/05/2022 FOR FILING NDH-3 Exhibit P-9 A TRUE COPY OF THE INTERIM ORDER DATED 04/11/2022 IN WPC 35406 OF 2022