K C PALANISAMY Vs. REGISTRAR OF FIRMS COIMBATORE

JUDGEMENT

(1.) By consent of parties, the writ petition itself is taken for final hearing. By consent of parties, the writ petition itself is taken for final hearing.

(2.) The petitioner is the Managing Partner of a registered firm by name M/s.United Builders Consultants (hereinafter referred to as the firm). He has been carrying on the business of promoters of real estate properties for past 15 years. Initially, the partners of the firm intended to register the firm as a Company under the provisions of The Companies Act, 1956. It appears that an agreement has been entered into by the partners for such conversion. On 24.7.2002, the partners of the firm had applied to the Registrar of Companies, Coimbatore, for registering the firm as a Company under the name and style of United Hi-Tech Builders (Coimbatore) Private Limited. However, the partners were informed that they were entitled to get the existing name of the firm with just the words 'Private Limited' added to it. They were further informed that in the event of incorporation of the Company under a changed name they must take steps to change the name of the firm. Under the said circumstances, the firm intended to register a change in the name of the partnership firm and necessary application was submitted before the Registrar of firms. It is further contended that on 19.11.2002, the petitioner inadvertently filed Form-V prescribed under the Partnership Act, 1932 (hereinafter called as the "Act") instead of furnishing the particulars of the change of name of the firm, it was wrongly stated therein that "the firm United Builders Consultants has been dissolved with effect from 31.03.2002". On the above basis, the respondent has made an entry in the register of firms that the firm was dissolved.

(3.) The petitioner has realised the mistake later on and sent a letter dated 14.7.2003 signed by all the seven partners of the firm accompanied by an affidavit and requested the respondent to make necessary correction on the ground that the above mistake was bonafide. The partners of the firm have prayed for a rectification of register of firms by removing the entry relating to dissolution of the firm by invoking the powers conferred upon the registrar under Section 64 of The Partnership Act, 1932. The respondent by the impugned communication dated 10.9.2003 has rejected the request of the petitioner, which is challenged in the above writ petition.