VIJAYAWADA CHAMBER OF COMMERCE AND INDUSTRY A NON TRADING COMPANY VIJAYAWADA Vs. REGISTRAR OF NON TRADING COMPANIES OFFICE OF INSPECTOR OF REGISTRATION AND STAMPS DEPARTMENT GOVERNMENT OF A P HYDERABAD

JUDGEMENT

(1.) By this Company Petition, filed under Section 560(6) of the Companies Act, 1956 read with Rule 9 of the Companies (Court Rules, 1959, the petitioner, namely M/s. Vijayawada Chamber of Commerce & Industry, seeks a direction to the respondent, namely Registrar of Non- Trading Companies, to restore the name of the petitioner to the Register of Non-Trading Companies.

(2.) The petitioner was incorporated under the Companies Act, 1956 (for short 'the Act') r/w Section 3 of the Non-Trading Companies Act, 1962 (for short the 'Non-Trading Act') under Registration No.19/64, with its registered office situate on Chamber Road, Gandhi Nagar, Vijayawada.

(3.) The main objects for which the petitioner was incorporated was to promote and protect trade, commerce and industries located in the State of Andhra Pradesh. The petitioner is a non-trading company. The liability of its members is limited. The petitioner has on its register rolls about 1200 members drawn from various industries. The membership is divided into panels, namely individual members, firm members, affiliated members, life members and industrial members. The petitioner used to look after the interest of its members in trade, commerce and industry, guide and assist them in the promotion of the trade, commerce and industry in the State of Andhra Pradesh. The petitioner is prompt and regular in complying with the requirements of the provisions of Andhra Pradesh Non-Trading Companies Act, 1962 r/w Section 3 of the Non-Trading Companies Act, 1962.