Sri.V.R.Raju S/O Late Venkataram Raju vs The Mandya National Paper Mills Ltd on 18 June, 2009

[Cites 0, Cited by 2]

Karnataka High Court

Sri.V.R.Raju S/O Late Venkataram Raju vs The Mandya National Paper Mills Ltd on 18 June, 2009

Bench: B.V.Nagarathna

IN 'i'i<§i:f} HIGH C.OUi{i' UP' i{Ai€NA'1'AKA Pail' BANGAl¢UR:.k:3._T"'.VV

QATED TEES '§1+:;«; 13111 BAY OF' JUNE). zcciié  '  "' 

BEEFURE   _

~ 'mt; HUN'BLi:) MRS. JUS'l'l(3h3 ;i.$.V;'i\Eé!.:§L§rl§i€;5¥1'§9i'f42'5£ '*--._  ~«

g;;5m;N0.;;;§_§;,:2uuQ*-._ " V
CCJRNU. 1 1;; 

 

..i§_¥3§_.1f',I\I..¥:}.E3§;

S§31.V.i§'..RAdU _  ._ 
Sﬂ) mm»; ve;Nh:A";'meAm Rgagp   

-AGED AB::3U1j 35.3 _   _  

R[£§:T'.NiJ. 13;; is,'  ~    V
MNPM Heusgm-}_ §ZfOL"ON_Y'~.f_' «_ 
EELAC}L'i;ﬁs 3_"i'~1   ' V 

MANi)'t{A u1_si"! ..  

.. . APPLI C-ANT

(By §:'§ i€!. i{.A..£"i§}a1§Pi:§H. ADV. }<'(.)R Mjauzzuag
 SERVEQES INC}

 »_t\j:s:2;'>_:

"1'H'i::.VMA'N i;vy__A 7:f~ui:1'zuNAL PAPER MILLS 1:11:

1432;» 0Vs«'.91L<;;:::j'Ar~iL> MILLS AT
m;L'A<.;:;.e:,Av5? 1 ea

 .  <._2<r;1~>' 335 as {)P'F1£3iAL i,l(,)_Uii)A'i"'()R
A *  H135 CGURT QF KARNATAKA
  1.

'.;fl'H_. FLUGR, RAHEJA 'i'0W.E:RS, 'M *«;:;~Rc:sA13, BANGALORE-560 UG1 R§5Z§:§P()£'41)i:f3N'l' (By Sri: DEEPAK, ADV.) (.iouz1st::i that me Appiicant has filed the above ﬁagaglicatian Ends}: Ssciisn 446(2) 3f the Companica Jim, 1956 Riw 151 of CZPCZL, 1908, praying that for the mamns Stateci therein this f~I::m'ble Court may be pleased 159 direct the Eéesgoncient Ofﬁciai Liquidator to execute the Saie Deed in favour cf the above Applicant in iinc with the order:

161:}: July 172604 passed by this Fiorfbk: Court in Applicatimi Nos. 12/02, 95? 1' G2, E;511f()1. to 5;ri'f¢L)j;.;___ t;ci.:_.,..« and gmi: such other mﬁefjmﬁefs as this Hcn't~--1e'*Cm.11*:. * 9 (hr: Ihté _ deem ﬁt to gram: in the circumstaxxces 0; interest: sfjustice and equity. This LEA coming on for g)1f:icrs4':h:i$,_day the. fcllizwing: 'V in this appiicé1:ti:t;5§k1,A VA éeeiung a direction to sale deed in favour the Order dated

16.?' Application N9. 1 U15 naaiters.

2. ..iieaﬁi ieéinéd C()1.1;I1S€l for the appiicant and % ' A the ;,1qmd'atur.

"I13. i;iiieVA'.ﬁi'i'awing my attention in the: order dated 1.6.'?., the app»ii<:'::a;r1t's 6011113631 aim submitted that cu.- .»:>..¢'.4«° * iaT:r:{>tt1£':r order (if this Court datxzd 6. }..2()U?', whmm' a direct:on has been issued to ma Uﬂiciai Liquidator 1:9 execute the sale: deed in I'av<:>ur of the appiicanm therein. 1 have yemsed the copy if the order dated 6.1.2009 in Which, tbiiowiilg the order dated 15.7.2004 2%,.

4. passed by £31115 court in C.A.No. 12/ 12.002 and cannecﬁed matters, it is directed that the appiicant snail. ._ necessary documents til) Show that he is an 1 "

M/s. Mandya National Paper iviiIls i;t<i--.-, tﬁm: w%as occupying respective quarter * Liquidator shall hold an "it; i1"":t1e ﬁnds that the appﬂzfaqt. waﬁ the quartar, saie deed be {he applicant after Cdllectingg. Rs. 12,500] -- from the éﬁrecﬁon W111 Sqtlafﬁljf apply Accordingly, the compani; of.

% A Sdfi ..... Fae

Unlock Advanced Research with PRISMAI

Karnataka High Court