IN RE: THE CAUVERY SPINNING AND WEAVING MILLS LTD. Vs. STATE

JUDGEMENT

(1.) THIS petition has been posted before me for directions as to its transfer to the City Civil Court, Madras. This petition is under Section 141 of the Indian Companies Act, 1956, for extending the time for registration of the modification of a charge. It was presented in this Court on 2nd May, 1959. On 29th May, 1959, the Union Government in exercise of the powers conferred by Sub -section (2) of Section 10 of the Companies Act, 1956, empowered all the District Courts in the Union of India to exercise the jurisdiction conferred upon the High Court under the sections specified in the said Notification. Under the above Notification the District Courts of the State were empowered to exercise jurisdiction under Section 141 of the Act. The Office of the Registrar seeks the direction of this Court as to whether O.P. No 120 of 1959 could be transferred to the City Civil Court, Madras, in pursuance of that Notification.

(2.) SECTION 10(1) of the Act runs thus: