ORISSA CHEMICALS AND DISTILLERIES PRIVATE LTD Vs. STATE

JUDGEMENT

(1.) THIS is an application by the Orissa Chemicals and Distilleries Private Ltd. (hereinafter referred to as the Company) for change of its registered office from Jharsuguda in the State of Orissa to Masulipatam in the State of Andhra Pradesh under S. 17 of the Indian Companies Act, 1956. The company's Head Office is at Masulipatam, Andhra Pradesh. There appears to be on record only three share-holders all resident in Andhra Pradesh.

(2.) THE company was incorporated in March 1950, one of the objects of the company being, as appears from the Memorandum and Articles of Association, to purchase, manufacture, produce, boil, refine, prepare, import, export, sell and generally to deal in, sugar, sugar-candy, jaggery, sugar-beet, sugar cane, molasses, syrups, melada, alcohol, spirits and all products or by-products thereof and food products generally and in connection therewith to acquire, construct and operate sugar and other refineries, buildings, mills, factories, distilleries and other works. On January 24, 1959 the share-holders of the Company appear to have passed a Resolution at an Extra-Ordinary General Meeting held at Masulipatam Office of the Company to the effect that the Registered Office of the Company be changed with immediate effect from Jharsuguda (Orissa) to Masulipatam (Andhra Pradesh) and to locate it in 14/98, Edepalli, Masulipatam. THE present application is for confirmation by this court of the said Resolution as required by Sec. 17 of the Indian Companies Act, 1956.