IN RE: VIJAYALAKSHMI INSECTICIDES AND PESTICIDES P. LTD. Vs. STATE

JUDGEMENT

(1.) THE petitioner -company has presented this petition under Section 17 of the Companies Act, 1956 (hereinafter referred to as "the Act") to this Bench for confirmation of the alteration to situation clause of the memorandum of association of the company as approved by the special resolution passed in accordance with Section 189 of the Act at its extraordinary general meeting held on June 7, 2008.

(2.) THE petitioner -company has been incorporated as a private company limited by shares in the State of Andhra Pradesh in the year 1974 to take over and exploit the licence obtained by Sri Eatla Satyanarayana Raju and Kosuri Janakirama Raju for manufacture of pesticides, insecticides and formulations and cattle feed respectively and set up factories and plants for the manufacture of the above and allied products and to take up manufacture of organic and inorganic chemicals and agro based processing industries and to act as agents, dealers, distributors of these products, etc. The petitioner -company is proposed to expand its business activity in Mumbai being the major city where ample business opportunities exists. Further, professionals with business expertise are available for business developments and the company also proposed to acquire properties at Mumbai. It has been decided to shift the registered office of the company from the State of Andhra Pradesh to the State of Maharashtra for the purpose of operational convenience and the shifting would also enable the company to carry on its activities more economically and efficiently. Hence this petition.