AIR 2004 MADRAS 375 ::2004 (3) MadLW 182

Madras High Court

Hon'ble Judge(s): N. Kannadasan , J

Partnership Act (9 of 1932) , S.64— Tamil Nadu Partnership (Registration of Firms) Rules (1951) , R.7A— Rectification of entry in register of Firms - Powers of Registrar - Partners of firm intended to register firm as Company - However, they inadvertently filed Form-V prescribed under Partnership Act stating that firm has been dissolved instead of furnishing particulars of change of name - Registrar made entry in register for dissolution - Representation made by partners for rectification of register - Nothing on record to suggest that partners were having any dispute among themselves - Rejection of representation by Registrar without making any enquiry - Is not proper. (Para 8 9)