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Karnataka High Court

Sri. Venkatappa Lakshminarayan ... vs M/S Nirman Shelters (Bangalore) ... on 4 March, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                                  -1-
                                                                NC: 2024:KHC:9023
                                                              WP No. 6900 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 4TH DAY OF MARCH, 2024

                                                BEFORE
                             THE HON'BLE MR JUSTICE M.NAGAPRASANNA

                              WRIT PETITION NO. 6900 OF 2024 (GM-RES)

                      BETWEEN:

                           SRI. VENKATAPPA LAKSHMINARAYAN BHARATH RAJ
                           AGED ABOUT 49 YEARS
                           SON OF SRI VENKATAPPA LAKSHMINARAYAN
                           MANAGING DIRECTOR OF
                           M/S NIRMAN SHELTERS (BANGALORE)
                           PRIVATE LIMTIED
                           R/AT NO.285, 2ND MAIN ROAD,
                           BENGALURU SOUTH
                           BENGALURU - 560078
                           EMAIL ID: [email protected]
                                                                   ...PETITIONER
                      (BY SRI. VIVEKANANDA S., ADVOCATE)

                      AND:

                      1.    M/S NIRMAN SHELTERS (BANGALORE)
                            PRIVATE LIMITED
Digitally signed by         CIN: U85110KA1995PTC017321
NAGAVENI                    COMPANY INCORPORATED UNDER
Location: HIGH              THE COMPANIES ACT, 1956
COURT OF                    REGISTERED OFICE AT NO.45A-NN
KARNATAKA                   NISARGA LAYOUT, NEAR KOPPA GATE
                            BANNERGHATTA-ANEKAL ROAD
                            OPP. CORPORATION BANK
                            BANGALOE 560083
                            REP. BY SECRETARY

                      2.    SRI VENKATAPAP LAKSHMINARAYAN
                            AGED ABOUT 77 YEARS
                            DIRECTOR AND SHAREHOLDER OF
                            RESPONDENT NO.01
                            RESIDING AT NO.48, 7TH CROSS
                            I BLOCK JAYANAGARA
                            BENGALURU - 560011
                                -2-
                                            NC: 2024:KHC:9023
                                      WP No. 6900 of 2024




3.   SHIVAYYA MAHABALAYYA PATIL
     AGED ABOUT 86 YEARS
     DIRECTOR OF RESPONDENT NO.01
     RESIDENT AT SHANTINIKETHANA HEBBALA
     H.A. FARM, KEMPAPURA
     BENGALURU - 560024

4.   SRI THEJAVATHI VIJAYALAKSHMI NARAYAN
     AGED ABOUT 52 YEARS
     RESIDING AT FLAT NO.702
     MARATT PIMENTO
     BANNERGHATTA ROAD
     J P NAGAR 4TH PHSE
     BENGALURU SOUTH - 560076

5.   SRI R MOHAN
     AGED ABOUT 54 YEARS
     STATUTORY AUDITOR OF RESPONDENT NO.01
     HAVING OFFICE AT FF-B AND SF-B
     SHIVA ENCLAVE,
     NO.11, NAIDU LAYOUT
     SANJAY NAGAR
     BENGALURU - 560094

                                               ...RESPONDENTS
(BY SRI. A MURALI, ADVOCATE)


      THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO-DIRECT THE NATIONAL
COMPANY LAW TRIBUNAL, BENGALURU TO HEAR AND ADJUDICATE
THE COMPANY PETITION BEARING DIARY NO.389/2024 AS
EXPEDITIOUSLY AS POSSIBLE AND UNTIL THEN RESTRAIN THE
RESPONDENTS FROM HOLDING THE EXTRA ORDINARY GENERAL
MEETING DTD 05.03.2024 OR GIVING EFFECT TO THE RESOLUTION
PASSED THEREIN IN THE SAID EXTRA-ORDINARY GENERAL
MEETING AS PER THE ANNX-N AND N1 DTD 14.02.2024 AND
15.02.2024.


      THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
                                 -3-
                                                  NC: 2024:KHC:9023
                                             WP No. 6900 of 2024




                              ORDER

The petitioner is before this Court seeking the following prayer:

"i. Pass a Writ of Mandamus or such other appropriate Writ directing the National Company Law Tribunal, Bengaluru to hear and adjudicate the Company Petition baring Diary No.389/2024 as expeditiously as possible; and until then restrain the Respondents from holding the Extra Ordinary General Meeting dated 05.03.2024, or giving effect to the resolution passed therein in the said Extra-ordinary General Meting; and as per Annexure - N and N1 dated 14-02-2024 and 15-02-2024 ii. Pass such other and further reliefs as this Hon'ble Court deems fit, in the facts and circumstances of the above case, in the interest of justice and equity."

2. Heard the learned counsel Sri.Vivekananda S., appearing for the petitioner and the learned counsel Sri.A.Murali, appearing for the respondents.

3. The reason for the petitioner to knock at the doors of this Court is that the National Company Law Tribunal (for short 'NCLT') is not taking up these matters, as and when they are listed. Therefore, he is seeking stalling of the Extraordinary General Meeting to be held tomorrow i.e., 05.03.2024. -4-

NC: 2024:KHC:9023 WP No. 6900 of 2024

4. The reason on which the interim order is sought on the face of it is untenable. If the proceedings are pending before the NCLT of any kind between the parties, any further proceedings that would take place pursuant to the filing of the petition before the NCLT, would remain subject to the result of the proceedings before the NCLT.

5. The Extraordinary General Meeting that is held tomorrow i.e., 05.03.2024 also would remain subject to the result of the petition.

With the aforesaid observations, the writ petition stands disposed.

Sd/-

JUDGE KG List No.: 4 Sl No.: 2