Munjavilayil Sams Nidhi Limited vs Union Of India
2024 Latest Caselaw 28365 Ker

Kerala High Court

Munjavilayil Sams Nidhi Limited vs Union Of India on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                          RP NO. 781 OF 2024

        AGAINST THE JUDGMENT DATED 19.03.2024 IN WP(C) NO.3644 OF

2024 OF HIGH COURT OF KERALA

REVIEW PETITIONER/PETITIONER:
           MUNJAVILAYIL SAMS NIDHI LIMITED
           18/574, MUNJAVILAYIL BUILDING, MALLASSERY P.O,
           PATHANAMTHITTA- REPRESENTED BY ITS MANAGING DIRECTOR,
           PIN - 689646


            BY ADVS.
            SABU GEORGE
            P.B.SUBRAMANYAN
            MANU VYASAN PETER


RESPONDENTS/RESPONDENTS:
     1     UNION OF INDIA
           REP. BY ITS SECRETARY, MINISTRY OF CORPORATE AFFAIRS
           5TH FLOOR, "A" WING, SHASTRI BHAWAN, DR.RAJENDRA PRASAD
           ROAD, NEW DELHI, PIN - 110001

    2       THE DEPUTY DIRECTOR
            MINISTRY OF CORPORATE AFFAIRS, 5TH FLOOR, "A" WING,
            SHASTRI BHAWAN, DR.RAJENDRA PRASAD ROAD, NEW DELHI, PIN
            - 110001

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

    4       THE REGISTRAR OF COMPANIES (KERALA)
            COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA, ERNAKULAM,
            PIN - 682021


           SRI K R AJITHKUMAR-CGC
   THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                2024:KER:72682
RP NO. 781 OF 2024

                                     2


                                O R D E R

It is indubitable that the judgment in this

case was delivered under the wrong impression that

the issues herein were connected to that in a

batch of cases.

2. However, it is now conceded by

Sri.Ajith Kumar - learned Central Government

Counsel for the respondents, that the forensic

aspects impelled in this case are totally

different from that which were considered in the

batch of matters.

In the afore circumstances, I allow this

Review Petition and recall the judgment in the

writ petition; with a consequential direction to

the Registry to list it before the appropriate

Bench as per roster.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS