Karnataka High Court
Iae International Aero Engines Ag, vs United Breweries (Holdings) Limited on 11 October, 2012
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 11TH DAY OF OCTOBER 2012
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
COMPANY APPLICATION NO.893/2012
IN
COMPANY PETITION NO.57/2012
BETWEEN:
IAE international Aero Engines AG,
628 Hebron Avenue,
Suite 400, Glastonbury,
Connecticut 06033,USA,
Represented herein by is
Attorney, Mr.Parminder Singh Dadhwal.
... Applicant
(BY SRI SAI VIVEK HOLLA FOR M/S HOLLA AND
HOLLA, ADV.)
AND
United Breweries (Holdings) Limited
UB City, Level 12,
UB Tower,
24 Vittal Mallya Road,
Bangalore-560 001. ... Respondent
(BY SRI ANANDARAMA, SRI PRASHANTH AND SRI.
VIKRAM FOR MURALI AND CO., ADV.,)
2
This application is filed under Rule 6 and 9 of the
Company Court Rules, 1959 read with section 151 of
CPC praying to direct the respondent to furnish copies
of the Annexures appended to COP No.57/2012 and
grant such other reliefs.
This application coming on for orders this day,
the court made the following:
ORDER
This application is filed under Rule 6 and 9 of the Company Court Rules, 1959 read with section 151 of CPC praying to direct the respondent to furnish copies of the Annexures appended to COP No.57/2012 and grant such other reliefs.
2. Learned counsel for the petitioner submits that CA No.893/2012 dismissed as not pressed. The submission is placed on record. Accordingly, this application is dismissed as not pressed.
Sd/-
JUDGE Rms