Karnataka High Court
M/S Religare Finvest Limited vs Vijay Steel Tubes And Fittings Private ... on 13 June, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 13TH DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
COMPANY APPLICATION NO.398/2011
IN
COMPANY PETITION NO.70/2011
BETWEEN:
M/S RELIGARE FINVEST LIMITED
NO.8, 2ND FLOOR, 1ST MAIN
80 FEET ROAD, S T BED AREA
KORAMANGALA, BANGALORE-34
REP BY MR ALI HASKAR
OFFICER AND POWER OF ATTORNEY HOLDER
... APPLICANT
(BY M/S.M G C & CO., ADVS.)
AND:
VIJAY STEEL TUBES AND FITTINGS
PRIVATE LIMITED
REP BY ITS MANAGING DIRECTOR
REGISTERED OFFICE AT NO.14,
1ST FLOOR, 4TH CROSS, NALA CROSS
LAL BAGH ROAD
BANGALORE-560027.
... RESPONDENT
(BY SRI RAGHAVENDRA C, ADV.)
THE COMPANY APPLICATION IS FILED UNDER
ORDER XXXIX RULES 1 AND 2 OF CPC R/W. RULES 6
AND 9 OF THE COMPANIES COURT RULES, 1959
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SEEKING AD-INTERIM ORDER TO RESTRAIN THE
RESPONDENT - COMPANY, ITS DIRECTORS,
MANAGERS, AGENTS, SERVANTS, OFFICERS AND
EMPLOYEESS FROM IN ANY MANNER DEALING
WITH/DISPOSING OFF OR PARTING WITH
POSSESSION, ALIENATING, TRANSFERRING OR
SELLING OR ENCUMBERING OR CREATING THIRD
PARTY RIGHTS OR ANY OF THE ASSETS AND
PROPERTIES OF THE RESPONDENT - COMPANY.
THE APPLICATION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
This Company Application is filed under Order 39 Rules 1 and 2 of CPC r/w. Rules 6 and 9 of the Companies Court Rules, 1959 seeking ad-interim order to restrain the respondent - Company, its Directors, Managers etc. from in any manner dealing with/disposing off or parting with possession, alienating, transferring or selling or encumbering or creating third party rights or any of the assets and properties of the respondent - Company. It was filed on 12.4.2011. However, Company Application No.398/2011 has been allowed and the respondent- Company is ordered to be wound up by the order dated
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16.4.2012. Consequently, the application being infructuous is dismissed.
Sd/-
JUDGE nas.