Madras High Court
Sun Pharmaceutical Industries Limited vs Sunriv Pharmaceuticals Private ... on 7 June, 2022
Author: R.Subramanian
Bench: R.Subramanian
WP.No.4963/2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.06.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
WP.No.4963/2019 & WMP.No.5668/2019
Sun Pharmaceutical Industries Limited
SPACR, Tandalja, Vadodara
Gujarat 390 012 rep.by its
Authorised Signatory
Ms.Radha Kumar ... Petitioner
Vs
1.Sunriv Pharmaceuticals Private Limited
registered Address at No.543/19
No.120, Shop No.6, Ramachandra Complex
Rajas Garden Main Road, Vanagaram
Porur, Chennai, TN-600 095.
2.Mr.Srinivasan Venugopal Rangarajaan
3.MrThangaraj Suyaraj
4.Mr.Ammanur Gomatam Manivannan
5.Regional Director
Southern Region
Ministry of Corporate Affairs
Chennai, 5th Floor, Shastri Bhawan
26, Haddows Road, Chennai 600 006.
1/5
https://www.mhc.tn.gov.in/judis
WP.No.4963/2019
6.Registrar of Companies
Block No.6B, Wing 2nd Floor
Shastri Bhawan, 26, Haddows Road
Chennai 600 006. ... Respondents
Prayer: Writ Petition filed Article 226 of the Constitution of India praying
for issuance of a writ of certiorarified mandamus calling for the records
pertaining to the order of the 5th respondent in F.No.4/Sec16/03/2018-19
dated 23.01.2019 and to quash the same and consequently direct the 5th
respondent to cancel/remove the impugned company name SUNRIV
PHARMACEUTICALS PRIVATE LIMITED from/in the Register of
Companies.
For Petitioner : Ms.Chandini Pradeep Kumar for
Mr.Arun C. Mohan
For R1 : Ms.D.Gowthami Reddy
For RR2 to 4 : No appearance
For RR5 & 6 : Mr.B.Muthusamy
Additional Central Government
Standing Counsel
ORDER
(1) The prayer in the writ petition reads as follows:-
''Writ Petition filed Article 226 of the Constitution of India praying for issuance of a writ of certiorarified mandamus calling for the records pertaining to the order of the 5th respondent in 2/5 https://www.mhc.tn.gov.in/judis WP.No.4963/2019 F.No.4/Sec16/03/2018-19 dated 23.01.2019 and to quash the same and consequently direct the 5th respondent to cancel/remove the impugned company name SUNRIV PHARMACEUTICALS PRIVATE LIMITED from/in the Register of Companies.'' (2) The learned counsel for the 1st respondent would submit that the very prayer does not survive inasmuch as the 1st respondent-
Company had changed its name as ''SAIRIV PHARMACEUTICALS PRIVATE LIMITED'' and a Certificate of Incorporation to that effect has also been issued.
(3) I am in agreement with the submission of the learned counsel for the 1st respondent.
(4) Hence, the writ petition is disposed of as having become infructuous. No costs. Consequently, connected miscellaneous petition is closed.
07.06.2022
AP
Internet : Yes/No
Index : Yes/No
Speaking/Non Speaking
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https://www.mhc.tn.gov.in/judis WP.No.4963/2019 To
1.The Regional Director Southern Region Ministry of Corporate Affairs Chennai, 5th Floor, Shastri Bhawan 26, Haddows Road, Chennai 600 006.
2.The Registrar of Companies Block No.6B, Wing 2nd Floor Shastri Bhawan, 26, Haddows Road Chennai 600 006.
4/5https://www.mhc.tn.gov.in/judis WP.No.4963/2019 R.SUBRAMANIAN, J.
AP WP.No.4963/2019 07.06.2022 5/5 https://www.mhc.tn.gov.in/judis