Karnataka High Court
Bifr vs M/S Ngef Ltd on 11 January, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11th DAY OF JANUARY 2019
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
COMPANY APPLICATION NO.122 of 2018
IN
COMPANY PETITION No.154/2002
BETWEEN:
BIFR
JAWAHAR VYAPAR BHAWAN
1, TOLSTOY MARG
OUT OF STATE. ..APPLICANT
(BY SMT REVATHI ADINATH NARDE , ADV. FOR OL)
AND:
M/S NGEF LTD
OLD MADRAS ROAD
BYAPPANAHALLI
BANGALORE - 560038. .. ..RESPONDENT
(BY SRI SAJI P JOHN, ADV.)
APPLICANT:
SMT B A INDIRAMMA
D/O LATE B M APPA REDDY
W/O LATE M VENKATA REDDY
AGED ABOUT 81 YEARS
R/AT NO.13, 2ND CROSS
SHANKARAPURAM
BENGALURU - 560 004.
(BY SRI JANARDHANA G, ADVOCATE ABSENT)
2
This application is filed under Section 151 of CPC
praying to direct the office to issue certified copies of the
valuation submitted by M/s Farhinshah, Cushman and
Wakefield India Ltd., and ITCOT Consultancy and Service Ltd.
in respect of land of M/s NGEF, situated at Byappanahalli,
Binnamangala and Benniganahalli Village, Old Madras Road,
Bangalore in pursuance of the order of the Hon'ble Supreme
Court in Civil Appeal No.6061-6063/2008 arising out of SLP (c)
Nos.15617-15619/2007 dated 25.09.2008, in the interest of
justice and equity.
This application coming on for orders this day, the Court
made the following:
ORDER
Sri Saji P John, learned counsel for cross objector. None has appeared on behalf of the petitioner to press C.A.No.122/2018.
None has appeared on behalf of the applicant in the aforesaid application on the previous date also. Accordingly, the same is dismissed for non-prosecution.
Office is directed to delete the name of the O.L. from the cause list.
Sd/-
JUDGE brn