Karnataka High Court
M.Manohar vs M/S.T.R.Mills Private Limited on 13 October, 2011
Author: Aravind Kumar
Bench: Aravind Kumar
We MOO HOM VAVIVNAY JO LUNOS HOM VRVEVYNaYH 40 ANNOS HOM VNYVEeRbey ao PHA a 8 a ie LUM LE WM Aare es FM mk arena metre paws cana LRT OF KARNATAA MigGemM COURT OF RARNATAAA PIGM COURT Ub) RAKRMATLAK, Miaht GUI | Gk RAR MATAR Pilko o8 ", wit MiGH CASURT OF KARNATARA Hiei (¢ NO.G8 EA APURA ROAD ae SAVANGUDI AANCALORE -- 566 004 SINCE DECEASED BY LES (@) SMT LEE QHUSHDAR Wf LATE M MADHUSUDAH AGED ABOUT 60 YEARS -- Rf AT NO. o&, KANAKAPURA. ROAD . ak. - 560 204. AGED ABOUT 136 R/AT NO.GG, BAL BASAVANGUDI BANGALORE = OO Gad. (fc) . BEIT KIRAN NAGARAIT . -. D/O LATE Ef MADHUSUDAN AGED ABOUT 34 YEARS RfATNOSAOL MAIN STREET APARTMENT 425 BRIAWOOD .- _ NEW YOR MY 114388, USA "gee, : . aft GED ) ABOU: ae ) YEARS APA OD, _ B/AT NO.68, RARARS ma 48 SaVA NACH -- me "ASS AA DE ome S60 0 Cee, Be oS dose pod NO.7 1, ¥ MAIN Re CHAMABAIPE? BANGALORE - 860 O18. SINCE DECEASED HY LES SMT MS CHAND W/O LATE Mi AGED ABOUT 60° R/AT NO.71, V MAIR ROAD) S/O LATE i nl): AGED ABOUT 37 YEARS - OO R/AT NO.63, SAS "ROSS BS g85 STAG EB Ss LAYOUT SRIC vA MAROKAR 8/0 LATE M MANOHAR AGED ABOUT 34 VERS . -_R/AT NO. 71, VMAIN ROAD SHAMARAJPST. BANGALORE 880 G18, SRE UDASA HOLLA, VISHWANATS & HEOQDE, Avs. a mys CHANDRA SPINNING 8s ee AUTRES ILLS PRIVATE LINGTED oe V MAIN ROAD Elehl COMA YT Gr ROR MATAR AIM Gr LIeGN) Gir GOAN MATAR HGR GLU? Ur BARA LABS Pei LA Cir RAUNT OA Pet GORE Gb MOAR IAAI Pideid OOO BARGALONE = SGOQOT1E8. iGH COURT OF KARMATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COLI DIRECTOR NO.73, ¥ o. i NAGARAS oe oo 268 OF THE "SOI PANES ACT, 1986 ges RESPONDENT BE REMOVED PROM HIS POSITION AS RECTOR OF THE ives vy fled by two peraone wine wider Becher ) rebels 2 : i "-- HIGH COURT OF KARNATAKA HIGH CGURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Ci tll Bs like t Nos. 2 & 3 be removed jr - ors of the I* reepondent Make an order directing full investige etic, inte the ~ i agonunés earned affiies of je books and records oe HoH fs) fo direct th OURT OF KARNATAKAHIGH COURT OF KARNATAIA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAICA NIGH COU! > by an order of ywith the functions and. fa fix} to grant such otter and/or father re this Hon'ble Court moy appear fit anc proper in . . . costs of thi eo, HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C Hornbie Cow cin the to be belonging to the compa u with, on FL. yetor and/or &, : to take charge of the : by an order of e Annual General Body Meeting on 25.09.1979 in pursuance of notice on % : ae . 2 3 rea i ce ee ee ee a ee 208. 1979 and from taking args steps i back the peso non mocked tb fii] To restrain by an order of infunction from. j with the functions of the duties of ie. first petition ag Director of the Compary... Ax) to grant suon other or further reliefs as to this, Hor'ble Court may appear fit and proper in the ect the 24 and 34 respondents to.pay the costs ofthis p . OO 2. Both the petitionere axpirec during the pendency -
here of thege tro da petitioners have beer brought cn record es ordered by this :
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o Laermer cues deceased 1? Petitioner ie, HA) te 100) Hed a memo in Mes # 2S a Ed 5 _ . ugk ed pectin. otnciilonit, arog Bes, 3 ite exe Maedche 8B. i "She Aduesdte ise petitomers Ghove named vespeciilly aubmite as uncer ie a HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C¢ » on record these two petitions if of petitioners &-28.03.2011.. 7 Sed of the decessed 9 potitioner continur i teday-« compronuse. petition une 23 Rule 3 CPC read with Rule 6 & ef the Com d whereurder, it ia etated | theidiepute as por the terms and conditions enuimeratad/etated in thes z.
opmenbronews, Adis € youled im eclour yellow i neraig Ge 9%, Wt HelZ ee if H COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU ta nul Mija T EB Mle Prive b NO?
(8) Ties legetl peire afb nb Gt v1 Of @ armeu) portion referred to harein above. Their ¢ were 1 (A) te 1.(C) and-the pany or thet of the respond:
resporidents herchy °< 3 joners 1fA} to 1%} 1,48,500 9g ft of | from all eneumbrar : 2: of the shares of petitioners WA) to 100) in M/s Ch Spinning & Weaving Mills and MfsT R Mille Private . petitioners @ sh ied fo pul up 2@ be . compound. wall, whip well #f 2 imjer oF ah HiGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Ci cy mt ENG? ein, or by ig completed in Fovour of afA) te TC} shall bes. inahoryger of OURT OF KARNATAKAHIGH COLRT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU iGH © & 29/1879 aml COPNG 108 fist 991 amet | they agree and acmii that each of them wl :
iA &- "4 cy he COPRNO.I it tor 1994 i] eared Sv Mad However, t eomnproming © CEP PNO if ise! * COPNO.10/ 1991 . shawl stand revived and the | HA t He} unrevervedhy.
respondent NO.g dhe other fr aresthing _ & bt MIG OURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Ct Annexure-1, being used currently as a "nw shelter by Purushottim, son af tee | ver, 2 is agreed that i cautormaticlly stand ee alec parties: Fearete e wit other to ensure Stats poly } vies - "heal. _ agree on be "disposed "Of in i petition: They .. both of wee wil not be entifl cae inruert of f this 60 Further, 2: cage af cra vt of the terme of af the bern HGH COURT OF KARNATAKAHIGH COURT OF ICARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU i a atures wo the compromise petition. Respondent No if. 2 a3 are present before the Court, 1 reaposvlent being, the tee compromise petition after roving. agree to the terme and coriibors mentioned hs the coinpron me petition and after beng fully satinfind about. the 'contents of the compronmuse petition they, hate affixed their @ ied thelr signature to the orm cory: prariize petition. qe t = GURY OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAICA HIGH COURT OF KARNATAKA HIGH C MiG GAOUET OF RARMATAKA MIGH _ the wait coraprocmite petition being acospted. They alse due exeoution er feoraprer i} to 20D) ms before the Company Law Court and | : Applications C.A.NO.301/2011 and C.A.NO.202/2011 baw in CO.P.RO.10/ 1991 which applice tone have re beets tio, 6: P NO. 25) 279 8s ; dinpoaed off. In view of CO.PNO27/1979 te be
2 15 this compromise petition ay these; applications a be Ge-linked and are order i be poet "separately by the a. I the SOMIprONSS | petition filed t ert before th: e Court subuntt that SHmpromwise petition is < volteon em there m rc entered inte on | thee owns wells :
cosroion or tne eat from arty 'party and es euch they pray for petition, In view of the aame the Crier 24 Rule 3 read with cottipromise potiton ": Seetion 151. Civil Prosedure Code and Rule 6 & © of these igeny Court Rules, 1959 ie hereby accepted. .
IGH OUR OF RARBLATAICAMIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU o Tt ig made clear that this comoromise petition 1 between the p would be bireling onthe parties who have their einaturcs and wie . have, -
wed into compromise only it weld be needizag fo state, that it would not binding on the parties who hei we not en nite red. ; Inte axty comuprorriise.
if. In wew of the (absrve, - pompany petitions COLPNG.23/i979 & COP.NO 0.27) 1979 stard is disposed of in s af compromises petition refered to + above .itweuld alse be rocessary to place on record the appreciation of this Court to the learned £ Advocates who have ensured tp to Dut er end to this litigation, which Was" pending Sr tine peat 33 veare