Karnataka High Court
State Bank Of India vs Icl Iron & Steel Pvt.Ltd on 15 June, 2018
Author: B.Veerappa
Bench: B.Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JUNE, 2018
BEFORE
THE HON'BLE MR. JUSTICE B.VEERAPPA
COMPANY PETITION No.7/2015
BETWEEN:
STATE BANK OF INDIA
A STATUTORY CORPORATION CONSTITUTED
UNDER THE SBI ACT, 1955,
HAVING ITS OFFICE AT NARIMAN POINT
MUMBAI AND A BRANCH OFFICE AMONG
OTHER PLACES AT STRESSED ASSETS
MANAGEMENT BRANCH (04209)
2ND FLOOR, OFFICE COMPLEX BUILDING,
LOCAL HEAD OFFICE COMPOUND,
NO.65, ST. MARK'S ROAD,
BANGALORE-560 001.
REP. BY ITS ASSISTANT GENERAL MANAGER
... PETITIONER
(BY SRI S.V.PRAKASH., ADV.,)
AND:
ICL IRON & STEEL PVT., LTD.,
A COMPANY REGISTERED UNDER THE
INDIAN COMPANIES ACT, 1954
HAVING ITS REGISTERED OFFICE AT
D-6/7, NEAR INDUSTRIAL ESTATE
DAM ROAD, HOSPET AND FACTORY AT
KUNIKERE VILLAGE, KOPPAL TALK &
DISTRICT, KARNATAKA
REP. BY ITS MANAGING DIRECTOR
... RESPONDENT
(BY SRI RAVI L.VAIDYA, ADV.,)
2
THIS COMPANY PETITION IS FILED U/S 433 AND
434 OF THE COMPANIES ACT, 1956, PRAYING TO PASS AN
ORDER OF WINDING OF THE RESPONDENT COMPANY
I.E., ILC IRON AND STEEL PVT.LTD. HAVING ITS
REGISTERED OFFICE AT 6/7, NEAR INDUSTRIAL ESTATE,
DAM ROAD, HOSPET; AND ETC.,
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking to withdraw the company petition.
2. Memo is placed on record.
3. In view of the said memo, company petition is dismissed as withdrawn.
Sd/-
JUDGE PB