BINU SURENDRAN Vs. VIJAYAKUMAR

JUDGEMENT

(1.) Within the labyrinthine pleadings and fasciculous of statutes involved in these cases, rises a short question, whether the "Sree Narayana Dharma Paripalana Yogam" (for short 'the Yogam') is a company operating under the provisions of the Companies Act, 1956 and consequently, under the Companies Act, 2013; or under the provisions of the Kerala Non-Trading Companies Act, 1961 (for short "the Kerala NTC Act").

(2.) We propose to be circumspect and brief in our observations and holdings in these appeals; the reason for it to become manifest presently, as we deal with the matter.

(3.) There are four appeals before us -- all impelled against the judgments of a learned Single Judge of this Court, which decided two writ petitions jointly, namely, WP(C) Nos.8382/2020 and 1385/2021.