OOTACAMUND CLUB Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) This intra-Court appeal assails the order dtd. 29/8/2025 passed by the learned Single Judge in W.P.No.20790 of 2025. By the said order, the learned Single Judge dismissed the writ petition filed by the appellant challenging the order of the first respondent, whereby the certificate dtd. 24/1/2025, certifying that the appellant was registered under Sec. 8 of the Companies Act, 2013 came to be withdrawn.

(2.) The appellant asserts that it is a company limited by guarantee, originally incorporated on 2/5/1889 under the Indian Companies Act, 1882, and claims that it continues to be a company registered under Sec. 8 of the Companies Act, 2013.

(3.) The third respondent, who was a member of the appellant-club, was removed from membership, whereafter he initiated several proceedings against the appellant before different forums, including proceedings before the National Company Law Tribunal (NCLT) under Sec. 7(7) of the Companies Act, 2013. In the said proceedings, he has challenged the status of the appellant, which claims to be a company registered under Sec. 8 of the Act, 2013. The first respondent is also arrayed as a respondent in those proceedings.