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Judgment
The writ petition is filed seeking the following reliefs:
“(i) Issue a writ of mandamus or such other writ or direction directing the 1st respondent to issue certificate showing that the property in
as Ext.P1 is not belongs to the company namely “M/s.Kerala Rubber Plantations and Industries Ltd.â€
(ii) issue writ of mandamus or such other writ or direction directing the 1st respondent to dispose of Ext.P7 representation, the request of
certificate within such time that this Hon'ble High Court may deem fit to grant in the facts and circumstances of the case.
(iii)issue any other relief that this Hon'ble High Court may deem fit to grant in the facts and circumstances of the case.â€
When it was pointed out to the petitioner that Ext.P7 was addressed to one Kamal Harjan (ROC, Delhi), petitioner has produced Ext.P8
representation along with I.A.No.1/2021 stated to have been submitted on 17.07.2020. In this representation, the petitioner requests for a certificate
relating to the assets of the Company and especially regarding certain properties mentioned therein.
Smt.Chandini.G.Nair, learned CGC, submits that if the petitioner submits application in accordance with law for certified copies of the documents,
which are filed with the 1st respondent, copies of the same would be furnished and the Registrar of Companies is not competent to issue any
certificate regarding any particular property or its ownership.
Therefore, petitioner would be free to approach the appropriate authorities, in case any document is necessary.
Accordingly, the writ petition is disposed of.