Karnataka High Court
H Ramegowda vs Shrishma Fine Chemicals on 11 March, 2014
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 11TH DAY OF MARCH, 2014
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
C.A. NOs.1885, 2119,2120 OF 2013
IN
COP No. 55 OF 1997
IN C.A.NO.1885/ 2013
BETWEEN:
H.RAMEGOWDA
S/O HANUMAPPA
AGED ABOUT 50 YEARS
VINODH ENGLISH SCHOOL
BASHETTIHALLI
DODDABALLAPUR TALUK
DODDABALLAPUR-560123 ... APPLICANT
(BY SRI.THOMAS V PETER., ADVOCATE)
AND:
1. SHRISHMA FINE CHEMICALS AND
PHARMACEUTICALS (K) LTD
PLOT.NO.30, INDUSTRIAL AREA
DODDABALLAPUR, BANGALORE,
BY THE OFFICIAL LIQUIDATOR
2. INDUSTRIAL DEVELOPMENT BANK OF INDIA
NO.58, IDBI HOUSE
MISSION ROAD
BANGALORE-560027 ...RESPONDENTS
****
-2-
THIS COMPANY APPLICATION IS FILED UNDER
RULE 6 AND 9 OF THE COMPANY COURT RULES
1959, PRAYING TO PERMIT THE APPLICANT TO MAKE
A PROPOSAL FOR THE PURCHASE OF THE PLANT,
MACHINERY AND TREES BELONGING TO THE FIRST
RESPONDENT COMPANY AND DEPOSIT THE SAID
AMOUNT FIXED BY THIS HON'BLE COURT TOWARDS
THE SAME, IN THE INTEREST OF JUSTICE AND
EQUITY.
IN C.A.NOs. 2119/13 & 2120/2013
BETWEEN:
M/S PARKER TRADERS
REPRESENTED BY MR.PARKER SHARIFF
S/O LATE P.BASHA SAHEB
AGED ABOUT 58 YEARS
RESIDING AT NO.IA/1, 2ND CROSS
22ND MAIN, NAGENDRA BLOCK
BSK 1ST STAGE
BANGALORE-560050 ...APPLICANT
COMMON
(BY SRI.THOMAS V PETER, ADVOCATE)
AND:
1. SHRISHMA FINE CHEMICALS AND
PHARMACEUTICALS (K) LTD.,
PLOT.NO.30, INDUSTRIAL AREA
DODDABALLAPUR
BANGALORE
BY THE OFFICIAL LIQUIDATOR
2. INDUSTRIAL DEVELOPMENT BANK OF INDIA
NO.58, IDBI HOUSE
MISSION ROAD
BANGALORE-560027 ...RESPONDENTS
COMMON
*****
-3-
THESE COMPANY APPLICATIONS ARE FILED
UNDER RULE 6 AND 9 OF THE COMPANY COURT
RULES 1959, PRAYING TO PERMIT THE APPLICANT TO
MAKE A PROPOSAL FOR THE PURCHASE OF THE
PLANT AND MACHNERY BELONGING TO THE FIRST
RESPONDENT COMPANY AND DEPOSIT THE SAID
AMOUNT FIXED BY THIS HON'BLE COURT TOWARDS
THE SAME, IN THE INTEREST OF JUSTICE AND
EQUITY.
THESE COMPANY APPLICATIONS COMING ON
FOR ORDERS, THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
The counsel for the applicants submits that these applications may be dismissed as not pressed and files memos in this regard. The memos are placed on record. The applications are dismissed as not pressed.
SD/-
JUDGE ykl