Karnataka High Court
M/S Hcl Infosystems Limited vs Comat Technologies Pvt Ltd on 24 January, 2020
Author: S.Sunil Dutt Yadav
Bench: S. Sunil Dutt Yadav
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR. JUSTICE S. SUNIL DUTT YADAV
COMPANY PETITION NO.85/2012
BETWEEN:
M/s HCL Infosystems Limited,
A Company incorporated under the
Companies Act, 1956 and
Having its registered office
At 806, Siddharth Nehru Place,
New Delhi - 110019 and
A branch office at Shubhram Complex,
3rd Floor, 144, M.G.Road,
Bengaluru - 560001 and
Represented herein by Mr.C.R.Suresh
Its Deputy Manager - Administration
... Petitioner
(By Sri.Nandish Patel, Advocate)
AND:
Comat Technologies Pvt., Ltd.,
A Company incorporated under the
Companies Act, 1956 and having
Its registered office at No.333,
'Nova Miller', Thimmaiah Road,
Vasanthnagar,
Bengaluru - 560052. ...Respondent
(By Sri.Siddhartha.D.K, Advocate for Indus Law)
2
This Company Petition is filed under Section
439(1)(b) read with Sections 433(e) and (f) and 434 of the
Companies Act, 1956, praying to order that the Company
Comat Technologies Pvt., Ltd., be wound up by this
Hon'ble Court under the Provisions of the Companies
Act, 1956 and etc.,
This Company Petition coming on for Final Hearing,
this day, the Court made the following:
ORDER
The petitioner has filed a memo and seeks to withdraw the petition.
2. It is submitted that the Company is in liquidation and accordingly, liberty to submit claim before the Official Liquidator be reserved.
In light of the memo filed, petition is dismissed. Liberty as prayed for is reserved. Contentions of the petitioner are kept open.
Sd/-
JUDGE NS