Thiru Kochi Nidhi Ltd vs Union Of India
2024 Latest Caselaw 14220 Ker

Kerala High Court

Thiru Kochi Nidhi Ltd vs Union Of India on 29 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
     WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                       WP(C) NO. 17890 OF 2024
PETITIONER:

          THIRU KOCHI NIDHI LTD
          AGED 36 YEARS
          AMA SHOPPING COMPLEX ROOM, PATTIMATTOM, ALUVA,
          ERNAKULAM, PIN- 683562 REP. BY ITS MANAGING DIRECTOR,
          JENSON C J, S/O JOHNSON C.V, CHAMALIPARAMBIL HOUSE,
          KARIMAKKAD, THRIKKAKARA P.O., ERNAKULAM, PIN - 682021

          BY ADVS.
          S.RENJITH
          EDISON THOMAS T.
          P.K.SREEVALSAKRISHNAN
          S.UNNIKRISHNAN (NELLAD)
          K.R.PRATHISH
          KRISHNA DAS



RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY THE SECRETARY, MINISTRY OF CORPORATE
          AFFAIRS, "A" WING, SHASTRI BHAVAN, RAJENDRA PRASAD
          ROAD, NEW DELHI, PIN - 110001

    2     JOINT SECRETARY
          MINISTRY OF CORPORATE AFFAIRS, "A" WING, SHASTRI
          BHAVAN, RAJENDRA PRASAD ROAD, NEW DELHI, PIN - 110001

    3     THE REGIONAL DIRECTOR
          SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS, SHASTRI
          BHAVAN, BLOCK 1, VTH FLOOR, 26, HADDOWS ROAD, CHENNAI,
          PIN - 600006

    4     REGISTRAR OF COMPANIES, ERNAKULAM
          COMPANY LAW BUILDING, KAKKANAD, KOCHI, PIN - 682021

          SRI. V. GIRISH KUMAR. CGC.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17890 OF 2024              2


                             T.R. RAVI, J.
             --------------------------------------------
                    W.P.(C)No.17890 of 2024
                 --------------------------------------------
             Dated this the 29th 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 LEK

APPENDIX OF WP(C) 17890/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER COMPANY DATED 24.07.2023

Exhibit P2 TRUE COPY OF THE NIDHI AMENDMENT RULES 2014 DATED 31.03.2014

Exhibit P3 TRUE COPY OF THE NIDHI [AMENDMENT] RULES 2022 DATED 19.04.2022

Exhibit P4 TRUE COPY OF THE SCREEN SHORT SHOWING THE SUBMISSION OF THE NDH-4 APPLICATION BY THE PETITIONER

Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 19.03.2024 IN WPC NO. 35587 OF 2023