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Karnataka High Court

M/S Tulunadu Finance And Developments ... vs M/S Subbannacharya Rajatha Bhandara on 6 March, 2009

Author: B.S.Patil

Bench: B.S.Patil

-32:-

THIS WRIT PET:-TEGN IS 511,30 P;:2ams:G TO QU-{'3=i§§IH'§'HE EMPGCENED oyznm Erma/?/12008 on THE C3RD.E3RE=§_ ':">z=;ssE;;{> }2EGARDING MPJN3"A3NABEL}TY GP' THE S¥.}i'i'" 1:»: <:>,s;*mj.=*.~:,%;r2;>_o:*3 ON '?E~iE WLE OF' THE} COURT GP' THE PRiNCEPAL:'4"CIV'iL":§'U?}£3E'; iSR'.DN.} UEEUPE, VIEE ANNEXURE Ag TEES ?E'f'i'f'§C>I*é' CCDMENG (EN 1:r%::;:;t2T" }>2%t;,:'M:§IAé Y"._isétaééiréai; 'THIS D1§'1*',CQUR'FMADE'FHE FOLLOW=I:NG:\... _: : . ~ OR,DmI;_l_§ '.
Appiicafion filed i:}}f_ti1:Tr3_ the deftndant. bttforc the tbs question of H i'¢¥§-:t<E«i:§d"f1o}dh3g that the suit is ' the ggrcsanf Wztét gefition is mad, V' 1' A V' VT 2 _ 'f'hé*s:V_iz"£". is the raspandetnit harsh: secldng V' rgcovéify pf 1£:Qz1cy."'I=i1t';' 'cisfendant szrontfixldcd that a cQ13:;panjg=* has been filed bcfom fhis C{}?.1§"€ in cofiflééfion schame far the managcmcnt csf ma defendant <j:_Qmpa;n§:' flaerefare, the piainfifi" ought £0 have Waitsd tiii «%}g{ glgatgua proccédings atfaineci finahizy, He furthtr aantcrzded ziuiillg the gendcnc}! 0f the said pfititimi, the suii iisctif was u '*.;1¢:§t maimgainable, 3* Tbs triai Cami has come: to the C€3flCh¥.S,i{I!El that 'iheaggh the piamiziff has mat. ciispuieci tht: §:s<::1d€:1:::j; etsaf filfi %,, the data of the windizlg up order, shafi..~«~~h¢A' L" A pfflcfifidfid with against the company, sxcepi. by ficave cf the court and subject '£0 such ' the Cetzrt may imimse." ._ " V' "
7'. If the pctiticncfs cas:%:f3jV1s véimiia sse{,:=s§;{>-,3; 4% ;§§f i;:rm : v Cnmpanifis Act, hét is tI1f:i1:1cdR Sf»-(i3 6k "fiefcyre tha Gompany" Czaurt where fiififidmg. For the pritscnt, as tlfigxc is ' :.;,¥Véi§,§,*.E..'§.3.<::1" is them any officiai fiquidatcgr' ffZ¥.I4'f)":£:?%v3i§;:§'»1:(i}3.El,3:~i':li€§1J1.(Z1<?li£)I', them is ac) bar fcn' ltemnacnce. However, lsarncd '._wé§5:£;fi:1:ds that the plaintifi' himself pending bcfcrfi flit:
Court azgd has Q{;§3Qs:a<:¥A'=iiit:' Windi:1g up proccicdings, if that is V' Sig), fs_f}.'if: him {(22251-iz1--g"it t0 the rxetica 0f the {Zompany Cmzrt ozfiers in this rcgéird. The order new paSséi§ caii3?i:;¥:.T1'?o€ iixtsrfczmé wzfla in f3Xfi1'CiS{t sf the writ ' .§u£isdic!.i¢%13, V AA Hence? 1:233 writ petiiien is éismisssd subjsct to the I» 4' _' = grbstrvatigms. Sci,"
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