Karnataka High Court
M/S Matheson Bosanquet Enterprises Ltd vs M/S Shetty Leasing India Ltd on 18 September, 2008
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
Se 5 PSE ES Fr We er ER er RR GSES Gr eer a eS RE ER Be ee OEE EE ee "RS RRR WEE Ger Re TRE SE PURE BREE FERRE E ete IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 187 DAY OF SEPTEMBER 2008 BEFORE COMPANY APPLICATION Ne. 1569s aOT a COMPANY PETITION Xe. 49/1995 BETWEEN: . Matheson Bosanquet -- Brie erprisca aca Lad. ' (Pormerly known as Parlaside Buplosives & Tndustries L. td.) Sua House, No.26/ 1) - Kasturbe Cross Read, . Bangalore O64 OOL:. Represented toy. its Ville Preside arb fina ad Pp. Company Secretary 7 Mr. SK K.Kalay 'anar . . APPLICANT a5 a (indus law, Ads.) a pans = at en a Shetty Leasing (Iz o relia) Lic, fin Lduidatior) uted, by the Official 1a tof KRarnetase F Wing, Kendirya . 3 BE, ' es gt Bargalore-S60 034, . inden Fheruc, Richencnd Circle, Residency Road, Bangalore, WHATS RRR BRR eee a eR SRE ee Oe ESE RO ee ee ORE ER ee Oe PREIRSTE WARE SE FUP EP EPS, PEETEE WE WE SPONDENTS mn, Adv. fer OL, Sri Keshav Bhat, ay ¢ Section 446(2)(1) read with 2 Co crmparmes Act, "1956 reacdwith Companies (Court) Mules, 1989" f canowndenta i and 2 pay a rr m oF" the applicant with intereat rom the -- voto the armourit feotis th chee joarchaser. oF the achedule property at. 1536 pa. grant other suc anes _reliel/a aa this, Horbie Court a tis dav, the Court 'flet under Section E pe S 0 : *
B B O d & re gt Be pb sigeee 20-3 amy reed with: Alles Goa ae abahe The "backdrop of the application can be ean ae a ge epg Bayt . suerpraereed as folkywe:
te be the owner of certain s aafe deposit lockere areal stepladder peed the sarne were leased in fawrur of the company in dation on hire purchase for a sum of Swe Sa a eR ESSE SER Oe ee ee Ge ee Oe ee EE ee ee eS eee en Satie Fs. 28.64/- Suffice & to say that the company The Offtual Liguidator wag appointed tody of the sate de deposit -- mri umler the bridge afver Wert irto liquidation, masmuch:
a Soelings Tes taken p place, and safe deposit lotaers were pul te public aus ction, in viting, claims. This omart agooiited a Tours. Commissioner to "break oper draw- "up ahiagir snd to hand cat ow ere. the aid lockers were | The Offic cial Liquidater called harwled cpeer te Coerrt.
4 In the said Company Application, made to band over the safe deposit Court declined to emtertain the application * € pa Hk a ge i en the ground thet the ntle of the applicant mw required ¥ ia os, 7 = _ 6 & to Sished in the manner known te lew and it a