Karnataka High Court
Smt Gowramma vs The Mandya National Paper Mills Ltd on 8 December, 2011
Author: B.Manohar
Bench: B.Manohar
~~ COURS 1 NS ME MARNAIABA FHGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH 4 iN THE HIGH COURT OF KARNATAKA A' T BARGALC ORB. - DATED THIS THE am™ nay OF D CEMBER 2011 - THE HOS'BLE Gi. 0.784, TAR 7 i. 85. 787, 788, 789 731 792,793, 8.799, 800. BOL, 802, 893, 804 € Pe, Wo late Sannegowda, fuperl aout AP YEARS, R/a.Ke.73/B, 7 Rot using Colony my, *. Belg Ula SPL £06, Mansiye D Erick, : > Applicant anes (By Sri KA \ Prakash, Hane. Under the "Companies t, 1956] navn ite ead. office ere! Mille a¢ serps os se Saad we. oO ai soy \ oe mE 1 SIEM ES DEREOSESESES PURGET GGG OE KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT od ee 1986 1, ew y Rules 6 and 9 of the i959 farther he SEction if] eof Chul F : Liquidator te honour the order da respondent t : 16.7, 2OO4 | mecd. by this Court" ie CA Noa.12/ 2002, 967 / 2002, $1 11/2001 te Sid! 2043) ete: arsl the order dated 61.9000" sed in CA. Nos, 1215/2008 to 1235/2008 and the order dated si 3.2010 pesged in CA No.816/ 2009-by thas Court in letter and apirit by mecuiing the aale deed wm favor vt of the apollcant within . OFae week. Be Sri Ski folie. oa ay 2. Sennappa, ys | Sei} KAP av.) The Mandya Nations) : Hee ONDSEELISELES EBT AINSEN Sd BARN ATARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU Pee UNE SE Sails urtsler the Compenice Act, 1956 has office and Pith at Belogula ~ S71 608 Represented by Oficial Liquidator, Hi ia Towere, MG Re . _ Bc Banga lore-S60 O01. us, Respondent jan, Adu.) . (By Sik &M ite apnloation ia Sled: under Section 463 of the indian Companiss, Ast, 1986. t7W Roles 6 and 9 of the Camupanr (Court. Rules, 1959 forther r/w Section iol of Code of Coll F lure: (O08, wrayving to dl. reaporient Omicintt Légpuidator te bonour the order ¢ dated 16.7 2004 sed by thie Court in CA Nos. i2/ 2002, Go? 200, 51p 2k L te ial OO ete s pe L CA Nos. 1215/2008 ts 1235 72008 and the orde + dated 31.3.2010 passed in CA No. 816/ 2003 "by this Court in etter and spirit by . ideed im favour of the applicant within : Bie about Rie.NoS1/A, -. Housing Colony, Belagule ~ S71 "606, . Margive District. _. Aypeserst we Ss aaa hams, Sa rs MU ee OEE SRSA TEASE EPSTEIN UEP RAKNATARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT A shaw, He The Mandya Nationa! per Mills Led., » Gx figs), _ - ees porid err e | Pe Thia applvatoa indian Compan A pew 10 MOT os Oil iu Court in CA Nos. 12/200, | 987/2002,.511/2001 t 514/2001 etc; and the order datel 61.2009 passed im CA Nos. 1215/2008 to 1235/2008 aud the order date! 21.5.0070 nacsed in CA No. GiG/ 2009 by thie Court in leteer and epirt by executing tne eale deed in favour of the apolicant within react ore week, _ Sri Karigowda, ~ S/o late Sings jowde AEE ENERIUISESOSSES EUG GAPE OP TAR MATA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU! a aes | "nati wn n Companies Act, 1986 hed Rules 6 ¢ og67/9002, 51/6 oo dated 6.1.20 Sate Housing Coleryy Bela la - 871 608, Ce Marviye District. ve Applicant (By Sri K A Pra AED: The Mandya Rational Paper . Lid., in ria J Laquidator, High Ceaurt ar Karnataka, iam * Floor, a nakeja 7 loware, MS Road, a | (ay Sri & Sh hadevan, Ady) : lumder Section 4564 of the LS, praying oS respondent ¢ Official al Liquidator te Horwur the order dated 16.7. 2004 peseed by this Court in CA Bos, 12/2002, Ui te Si4/2001 etc; ard t veer it cA Nos. rat8/ 2008 to pasesd in CA pe (05/2008 end the order date! 21. =e ZO) , -Ho.816/ 2009 by thie Court in letter 'and aprlt by - 'executing the eale deed in favour of the applicant within "Fit orze week. Jo (By Sei KS Mahadevan, Adw. Indien ¢ Corn par: Compares (Court) Ru "af Cede of Civil Prooedure, 1908, pray! wm to direct the respondent Official Liquidator to honour the order dated Te eee MET MARIN MAES PURSES GAUGE WP RARNATAIA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT Os eri A 'ppajl Gowda, S/ oleate Kempaninge G CHIE : Mandya Netistal "al Peper MiGs Lat. fia 'Tigdn}, A company r = under the Companica. Act, 1956 hay: Me it Represented by © . Ligttdator, Highs Court of Karnateles, 1 oe. Fioerr, pe "Toware, MG Road, alore- 560 ¢ OL, Res porid er innit? us application is fled under Section 460 of the 3 Act, 1950 r/e Rules 6 and 9 of 'Be 5, LGES fart ther xf we Sector | 16.7. 2004 paseed by this Court in CA Bos. 12/2002, B57/2002, SIL/2O01 w S14/O001 ete: and the order ENE OEE NODES SEE EERE EMRE PUGH COURT OF KARMATAKA HIGH COURT OF KARNATAKA HiSH OU! 8 _& compersy 2 At, ESSG | ery : (By 2 Sei Kk ok. & Mareleven, , Age, volt dated 6.1.2009 pessed in CA Nos,1215/4008 to. ~ 1235/2008 by thie Court in letter and spirit "by. executing the sale deed in favour of the applicatit nt within = 'Te Mandy: 'ae Natione} - a Paper Mills Ltd... » fie ligds.), under the Compan Regd. office aint ile at Belag uta ~ S71, 606, Represented be Cfoial : Bangalere- 560 OO1. Reapondent s sae Tie application is Hed ummier Section 463 of the indian Companies fet, 1956 hs w Miles G ere 9 of thes Companies (Court) Rulse, 1999 further c/w Section ¥ Be Jeet ie real NN MEE MME MET RARNALAR FIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA NIGH COURT A company rey Regd. office and - Balague a S71 SES, of Cede of Civil Procedure, 1908, praying to direct . reapormient Offimal Liquidator te ono ur the o: der dated. 7 16,7.2004 m CA Rosi 3/2002, . 967/2002, §11/2001 tw Si4/g001" et amd alee the | orders dated 6.1.20¢ 12009 passed" i GAS O05. by this Court in letter ae favour 9 af the Rak No.1 Lipacd Housing ( OE 6 _ Belagula = 571 a, rULY & District : a me . Applicerst vii (By Sri K A Prekesh, Adv). > AND: 'The Mans aya i ational Paper Male 1 A. é. if ; ea {i Hedin), urcler the Coun fot, 1955 evs Later, HE =
ears ant a . Rebeja Towers, RG Rossel, "Bangal fe BEC) '£051 a 7 * Respondent By: Sri KS Me ahecdevmn, Aste.) SERENE TES EERERIN EUSTON MT MEP AIR PLALARUS HIGH COURT OF MARNATAKA HIGH COURT OF KARNATAKA HIGH COU , By: Sri} KR Prakash, Aaby.
gt This application if Hiei uncer Seetion 463 of 'the ; Lencliss parues Act, 1956 c/w Rules 6 and 9 of the." Companies { Court) Rules, 1989 further thw Section. 1 is oi af Code of Civil Brox | Liguidater te honour the order ¢ da itd:
; peased by this Court in CA Nos. 2 /2003.. 9677 2002, (511/201 + ao 24 (72001 ete; are ale the order dated 6.1. passed in CA Hout 1218/2006 to 1235/2008 by this Court in letter and epiit by ecuting the eale deed i ize a favour of the applicant within leet one week.
CA No.792/2011:
Ae Agel 'abe ut 67 y R/a.Ne.1li2/ 5, MNP Housing oo fony, -
i andy District an . Applicant ened ws: 2. dyn National . >» Paper of company ; en liner the € Compas 7 Act. 1956 having ite . Offoe and Mille at Belaguls - B71 606,
-- _ Represented by Oficial Leyuideter, High Court of herr take, Lah iser, a ny TENE EMESEDN ESET EMARCSATAIGA THEGRT WARE GP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT a ey . Ria Ne. LO7rsA, soe ae Raheja Towers, MG Road, a Bangalore-860 001. Resp maident : ler Section 463° of the Act, 1956. rpw Rules & aad Sof the :, 1989 further r/w Section '51 of Code of Civil Pre ure, 1908; praying to direct reependent © vial Liqu idetor t honour the ordex' dated sed by thie Court ini CA Nes. 12/ 2009 to 514/201 ete and 5 ed in CA Wos. LZLSs a tila. Court. "Et. letter am spirit by the eale deed i favour of the applicant within 967/ 2002, S1i/ Since dead by his LR...
Sri Newarais, | _ §/o.late Nara sinihe Gowda, Aged about 4G ; - Meusing Colonvy, | Eusbeenile vee 60S, Mandy District. . Applicant {By St LKAPn BRIE PRUE ESR PUA MGE Saha Sad SRS PERS NL A AO, MR QO CMe KOA RE ATA Re A, HGH COURT OF KARIM ATA MA mt bt COW Sn te ak The Merulya National Paper Mills Lid. fin igde.), _-- A cone regis Act, 1 1356 huevirgs 5 Belagula ~ 871 606, ' Reaporvlent iy Sik S Mabie i, Adv) This apr! ication is Bled undier 'Seotion 463 of the Indian Cormpariios Act, 1998 r/w Rules 6G; Compares z (Court) Rules, is O89 § further iad é io Liquidator t to > honour the order ¢ dat sessed. by this Court in CA Bos. iz] 2 11/2001 to 514/2001 et: and Bsc the L009 4 fin CA Nos. LZ S/ 2¢ 1235/ 2008. by this Court in ke stivag the sale deed in favour of tl os seth MGEt one Woe.
. Ses Shivaswe every heed about 51 years, R/a.Ko.122/A, MNPM Housing Co lorry, SRE Saas al 6 AES A HP AE ERB TE sal BS, Ee PSS INI AS kB ita dd ee Pe cH MAR BLATAICA RiGH COURT a pond BE Mania D 3? " 605, Belagula = S71 G05, ~ ea pe as vers : & es per ent (By Sri ES Mahadevan, Ade) on is fled uwrer Section 465 of the Ast, [OSG efw Rules G and 9 of the 'Companies { (Conirt) Rules, 1959 martes t/ w Section 151 gs af. of Code of Civil-Pro re, ik aying to « t the poruient Official Liguidatar to honour the order dated 167 P2004 pared by this Court in CA Nes.1a/2002, 667 | 2002; 5311/2001 ts 314/2001 ete; ard carder dawd' 61.2009 el in CA Nos.1915/2008 _ 1285/2008 oxecuting the sale deed im favour of the applicant within '. "Het one weel.
by this Court in letter and spirit by 1 ESSERE EILEEN SAE BEARER. PUGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU ped iat CA No. 793/201 1:
sa fo.1 at 57 9 MNPM Housing Colony, Fes ag ~ STL
2 Mandya Rat 'onal Paper Mills La | Gee Sgdn) A conapaumy F tered Act, 1986 awit | tia t id. office and 'Mills at aprencnied by Offiéiai- Liquidator, High Court of wmiftzke, 19 Floor, Rabeja Tow rao%, MG Read, ler is fled under Section 462 of the : « Act, 1956 r/w Rule © ami 9 of the 4 "yuri, Ru é s, 1956 further r r/w § . ~ 51 "of Code of Civil Procedure, 1908, praying te direct the ou pegpendent Official Lailicetor te henour the ¢ order dated 16.7 2004 passed by chai Ceurt om CA Mos, 12/ 2008, 967/2002, 5311/2001 wm 5314/9001 ete: axwi elo the .. '(By Sei K 8S Mahadevan, Adv.
ONE ERS BAR See ut Sod Tea OER EI, BPE EEE ath PI OE OT Peo ee CCR Ree (oF HARMATARA Hits COUR oor KARNATAKA Hi H COURT peal ie esed in CA Woes. 1215/2008. te. ~ Court inn letter and apirit, "by. d in fewour of the epplicant within 1298/3 20¢ menct ore week, 2 No.7 S60] 4011: = CL years, Rf e-No,125/8,} Ree porsient = Tos application & fled under Section 443 of the lien Compe 56 rife Rule 'Act, 1956 havi Reed, ethos Aue 'Beleguin -- 571 606, = Represents oan "liquidator, F EIEN OENLELASELELES TOGTENGAGUIR OE RARNATARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAIA HIGH COU ies (Court) Rules, 1959 of Code of Civil Procedur ater to honour the onder = dated ad | Cerart sed in et en 1915/ 2008 te Court oo letter arxi ewceit by cl int favor of the applicants within Sri Ghouse Shariff. ~ S/o.late Hyder Shexiit Ria! No. 10L fh, aA Housing © Colony, Bal Mes pon ert SN NN NEE SENSIS MED NARTSEMTAISES FUMITE WATE E Gi RAKNATARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COHIRT Py, is ee ey 5 aod Ps '4 Companies (Court) Rules, 1989 furthes r/w Seti of 1Si of ose of Civil i Procedure, 1908, prayin ings t i ditect the tH later to Honour thes 'onder dated edd ay thia Court. in CA Kos. 12/2002, } 7/9002, 3511/2001 wm. 514/900) ete: and" » the order d | 5 paced an CA-Now.1215/ 2008 to 1235) 20 mie Court im letter 'end sont by executing the a: e-deed j tat favour of the applicant within next one weelc. as ey ! Rja. Neo. 42) By . Housing -Obomy, a S71 606, .
Mandy a Dantes ot. *s .. Applicart By | Sei K A Pr ralesh, Adv.)
-. The Maixlya National Rulee 6 and 9 of the:
1 SEEN SEE UNERIONOSESEOS. FUSSY GARI T GH HARA ARCA HIGH COURT OF KARNATAKA HIGH COURT OF KARMATAKA HIGH Cou Represented by ee Lagiiclater, High Court o Karnatake, 12% Fleer, ; fy E BEG Rowe, a Te -- oe i Dergelore- 360 O01. - oo Reagendent~ (By Sri KS Liquidas tor to: honour t the order 4 az . ' god. by Chas Court in CA Nos.13/ 967 2002, S11/ 2001 to te S14/2001 etc; and « dated 6.1.2009 passed on CA Nos.1215/9008 to 1235 $2008 by this Court in letter and epirit by exeouting the sale deed e8 in, i favour of the applicant within Ye orie wedic. _ .
CA He, = Sré See BLE ae Ss. .
S/o: fee Kunis 8 Singe Gowda, 17 ENROL SEE SERIES PUBS SSG GIST GP KARNATAKA HIGH COURT GF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT Pip,
- Rome 31/B, N "3 we fonced Rabe, 1959 f fixr ! of Code of Civil Pro ;
dguidator te honour the order dat passed by tiie Court im CA Nos. 12/20¢ 511/200) 1 514/ 2001 etc: ari alec the wines 6.1.2009 passad-in CA Nos.1215/2008 1235/2008 by this Court in letter and epirit by oneeuung tt the dale deed in favour of the applicant within Housing Colony, 7 Belegule - 571 606, .. Appleweert ee EMBER, MEUM ESSE PUGET GAFLIR ED OP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR 16.7.209 Respondent This application ia "fled under section 405 of the bred: C Companies Act. 1986 rfw Rules & and O of che jp AS 50 further thw Section St ior te onour ihe order :
pondent C Official Liga ; seed in CA os, 2 1215/ 4 te «thane Court m lex aid £ by deed im favour of the applicant within oS folate arigowda, Aged 6 " Bbout o7y years Ret
- hetian, 'Coun --
" Jy -erder dated &,4 smeouting the ale d Hem one week, SEE ESS RUE ER Sak EE oa Sel Ra BE AE, A MS EM | a UA RB CH Pe RARDATAICA MEGH COURT OF KARNATAKA HiGh COHIeT eee, Maniva District. ... Applicant : Vendcva Meatone per Mills Ltd. - un Higa ' office and Nails at.
Belagula -- J? 1 OOS, entad by Official.
stor, Hi igh. Court of Raheja T Towers, MG Read, . Ba lore-SO0 ¢ me _ ee POTic eet (By Sri KS Mahadevan, , Acie.) Companies (Court I af Code of Crcil. Px reeporient Oficial Liquidator ts honour t the order 16.7. 2004 pasaed by thie Court in CA Mos.12/ S002, 772002. '51/2001 te SEAs 2001 etc, and alse the by this Court in letter and spirit by _ in lavour of the applioent within BOE Set ga wea Bo OS 157 2004 11/2 -- ore a 6.1.2009 paweed im CA Nos.12i5/ 2 TMMENE SES EPSENES TEESE E WWM WE RAR DALARA Fitri LOURE UF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUT BS Both Sort. Snentne, Si elate Javarappe, A bout S os oo Apes peeary?
ACE dye Netiota: | e Lite. (in Egdin.}, ss Ree pond ent (By Sri ES Mebadeven, Adv. This application in Tec umder Section 464 of the C a At, 1956 r/w Rules 6 and 9 of the , 1959 further r/w Section 151 More Ate B, S, preying to direct the lator to Ponour the order cated : AS > 8 i te SL4f 2001 ete; ar also the by this Court int letter and apirit by executing the sale deed in favour of the applicant within meet ome weer, Torthd ad PE Ad i EARS RAMOS EL Gee ARO, PPE RE WP RARMALAILA Miah COURT OF KARRLATAICA HiGH COURT OF KARNATAKA HIGH COURT A By ort Ks S } Mahwiewsn , Ao. > Companies Court Rules, LG89 further c/w Section i SL 'of Cede of Civil Procedure, 1906, praying to direct the The Mendya Nations! Peper Mi ip oe A conipan, uy 7 Senpiia = ST lL 606, Represented by. Oficial Diguwlater, Kage Court of Kerontaka, £2: Floor, Ranga Towers, BG Road, Bang lore 560 GUL. Responaent esooett* Chie epplication is (led urvier Sectinr: 4O5 of lndsen Compares Act, 1996 r/w Rules 6 end 9 Bs respormient Offic! Liguidate or ip poncur the order e 16.7.2004 peseei by this Court mm CA Hos.12/ 200 i RAS, Met SMERPAMINES SUISSE R Note f WHE RARINATARAL MMT LiKE UP KRAKNAIAKRA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU! 967/2008, 3511/2001 to $14/2001 etc, and alse the. . order da S.L.2009 pesged in CA Noe.1 2135/2008 tc. 1235/2008 by thie Court in letter and. spirit, by wating the sale deed in favour of the apphcant.« within , feed abo. t5 BG ve Ej a.No. a7/B, vi Hovsirg C Colony, o LULL = S71 G06, . Agplcent ae OTe art i GAPLS FOU ALANA LMALPTMOPE QAI LP RANMA CRICZ, PERG WAU UP RARMALARA MiG CUURE OF KARMATAKA HiGh COURT OF KARNATAKA HIGH COURT oe.
Te application i ia fled urvier Section eS" of the _-- Indian Companies Act, 1956 r/w Rules © are of the Compearue (Court) Rules, i969 farther rfw _ ctor 151 08, praying to "Sract' the bor to heneur the. order dated . of Code 0 of Caw 2002, 511/201 te 514/ 2001 'ete, and°alsa the pe m CA Nos.1915/2008 to by "this Court in letter and epi by ing the aale deed im favour of the. » applicant UPrUin Nes, one weeks.
No 2OR P2001: | V Chinnaswamy,.. .
S/o. iste Vela; yuithari- Since dead by hie LR Smt. s Shivag a eo folate V C ALIAS ay 5 about as years, a Re. ae: a6/5 ia , using ( Color £ SiaAguie ~ STL 406, Masts Disirict xt, .. Applicant iBy Sri K A Prakash, Age.) AND:
The Mandya National & company registen Uier the C Companies fet, 1966) Pei os Meg. office arc Mile at Be in CA Noa.12/ 2008, EE NEE MEINE NEE COMSUNER ESSER FREMEEE eh WP MARINA TAS Mir COUEE GF KARNATAKA HIGH COURT OF KABMATAKA HIGH COURT OF KARNATAKA HIGH COUR {By Sri K A Peal Resporient_ ation 463- of the Bei Re | Geany = S/o.Muddegowda, Aged about 46 years, R/a.Na. 153/A, :
oo. Rousing Cetony, 7 Délagula « O71 G06, . Mandve District. .. Applicant AND:
The Marviya Netter saat # He MB A aE * SRE RISEISERERE CIEE SAGER SEE MAIS TASES PURGE WAIT WP TVARMALAIA AGH COURT OF KARNATAKA MEIGH COURT OF KARNATAKA HIGH COURT Paper Mills Mel Ga gar.) La, & OOlnpany f tor, High Court of ake, 12% Fleor, Raheja Towere, MG Roa, _ * i Ader, Ade 7 The application j is 'filed umier Section 463 of the Comparivs Act. 1956 c/w Rules 6 9 of the nenies § (Coury R ue, 1999 further r/w Sec section 151 of Code if Civil | Procedure, iSO8, traying to direct the resporment © icf Licwidetor te execute the Lee in favour of " 'applicant ei-line wrth the order 16.7, 2004 passed by this Court in CA Roe.12/ 2002, O67 (2009, SLL/ aK SO: to S14) 2001 ete. Dey Major, F i; re No. ane MW Pa ." Heusing Colony, » Belewula ~ S71 608, a Mandy ye District. J Apphcerst . By Sci k A Prakash, Adv.) ABD:
andyea National BR Moura Sa BN RG BNWT SPAR BERENS, ITE ESRSE ATT: Bae Sl thal RB aa HY BRIS PSE Ee, RUSE ed Je RSP Pits Leuk OP PLAN UAT AKA Mitr COURT OF RARMATAMA HiGMH G&OuUe z?
Peper Willa Lid., lin Hgdn.), A compen regietered under the 'Companies fet, 1956 hecvis Regd. office and Mills at Belaguis ~ S71 iy OFF 7 Rernatake, 12h Foor, Reabeje Towers, it & ROK, 7 Resporkc ert (By Sri K S$} This application is Sled under Section 463 of the 4 Companies Act, 1956 c/w Bules 6 and 9 of the nies (Court). Rule, 1959 Purti ner rfw Section 151 of Code of Civil Procadhure, iGO8,; praying to direct the respondent Official Limuidetor to execute the eale deed in. favour of the apploant inline with the order dated eres DO. inde Court in ¢ OA Nee.l2/ 2002, sma van (zou. :
"BETWE BENS Sint Pisttarnorin w/olate Ralasah, Aged abo bout ud Years, , a Ral Ra 4 Pid PB] Hs
-_ ; MCueliyg pees SOrey Relagula ~ 571 606, 7 a : 7 were, BSS wes, come, apenettiee Nendye Distrist, .. APpiesrt See eh a BEY ILI SGRR EBREAR ERE ETE Sart a eB AE AIS DE RPG A RSL Mt COURT OF RARNATAMA HIGH COURT GF RARMATAMA HIGH COUPpT as . Riak :
Ae using " Coory, Belaguils - afi G06, {By Se urcer the Compemies Ast, 1956 hevireg its i (By Sri K 6b eS applications' 2, filed uruler Sect miian Compenms Act, 1 1995 5 siw R 6 arel S of ¢ : Companies (Court Rules; 16 i O50 further riw Section 151 of Code of Civil Procedure, 1908, praying to direct the pordent Cical Lapadeter tw execute the sale deed : applicant in line with: the order dated 18 aesed by this Court in CA Nos.12/ 2002, i} 400i #9.514/ 2001 ete
- Mavuiya District. . Applecarst CLA A Prawean, Ady AED:
SME Be Ba AUER SPA BIR ES BR A, PMR EMT a BigP IR Saal PA IS To, ll BM OE PRIS Ph ES, PE om AE Sata Ad BS, RY PR PSS, Pe OR, PR EZ PM ook OR I ld Bd The Mamiva National Paper Mills Led., , i heade.), Raheja ea 128 ) MG Road, PY 3 yalore 560 O01. _ - 8 Respondent my Actes) .
(By Sik S Mathad ' applicat Hom ie. filed under Sect tion, 4600 of the lier Companies At, 1956 riw Rules 6 ari S of the Companies Kiourt) Pulee, 105° forther fw Section ISL 2 of Civil Procadure, - 1908, praying to t the respondent Official Liquidator to honour the order dated 16.7 2004 sec by tole Court in CA Nos. laf 2002, . 967 /2008, 5117/2001 to 514/ 2001 ete; arxl alec the Bech dated 6.1.2009 peesed in CA Row. 1 (21S) S008 te oy this Court in letter and epirit by eed im feveur of the appbhcant within so commparty applications coming on for orders vece the following: -
Tienes company applications are Sec wreler we a : L. ed i. 2 ee a Section 464 of the Indian Companies Act, 1900 reac 5 og es Be ca sie, ansig, 7 ge . ee _ at pers eesbat aes : ween Cee y & 2 Pe nk & EY orp weap, ae ge aun eet a4 "Pur, POLLeee §2 Be GE es 'ee RUE BERS ERS Uaoke Lae ia ES 52 y & 2 sist ce aig a"
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