M/S Geo Vpl India Nidhi Limited vs The Union Of India
2024 Latest Caselaw 13970 Ker

Kerala High Court

M/S Geo Vpl India 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. 21666 OF 2023
PETITIONER:

            M/S GEO VPL INDIA NIDHI LIMITED,
            8/207-1, CHENDAMANGALAM JUNCTION,
            PALLITHAZHAM, NORTH PARAVOOR , ERNAKULAM -PIN 683 513
            REPRESENTED BY ITS DIRECTOR
            PRADEESH LAWRENCE, PIN - 683 513

            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 - 110 001
    2       THE JOINT SECRETARY
            MINISTRY OF CORPORATE AFFAIRS, 'A' WING, SHASTRI
            BHAVAN, 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
            BY ADV SUNIL.J

            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. 21666 OF 2023
                                        2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.21666 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. 21666 OF 2023

APPENDIX OF WP(C) 21666/2023

PETITIONER'S EXHIBITS Exhibit P-1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER COMPANY DATED 24/05/2019 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 Exhibit P-6 A TRUE COPY OF E-MAIL ISSUED BY 3RD RESPONDENT DATED 22/09/2020 ExhibitP-7 A TRUE COPY OF THE REPLY 24/09/2020 SENT BY EMAIL (WITHOUT ATTACHMENTS) Exhibit P-8 A TRUE COPY ORDER DATED 30/06/2023 ISSUED BY THE 3RD RESPONDENT Exhibit P-9 A TRUE COPY OF THE INTERIM ORDER DATED 04/11/2022 IN WP(C) NO. 35406 OF 2022

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE