Little Eye Software Labs Private ... vs Nil on 15 September, 2016

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Karnataka High Court

Little Eye Software Labs Private ... vs Nil on 15 September, 2016

Bench: L.Narayana Swamy

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 15TH DAY OF SEPTEMBER, 2016

                        BEFORE

      THE HON'BLE MR. JUSTICE L.NARAYANA SWAMY


          COMPANY APPLICATION No.620/2016
                        IN
           COMPANY PETITION No.210/2016


BETWEEN

Little Eye Software Labs Private Limited,
Registered Off: No.66, First Floor,
29th Main, BTM 1st Stage, 1st Phase,
BANGALORE-560 068.
                                     ...APPLICANT

(By SRI SAJI P JOHN &
Smt. B RAJASHREE, ADVOCATES)

AND

NIL
                                  ...RESPONDENT


     THIS COMPANY APPLICATION IS FILED UNDER
SECTION 100 TO 104 OF THE COMPANIES ACT
PRAYING TO ISSUE A DIRECTION AS TO THE
ADVERTISEMENT OF PETITION AND THAT THE
SETTLEMENT OF THE LIST OF CREDITORS BE
DISPENSED   WITH   AND   THE    NOTICES  AND
ADVERTISEMENTS TO BE ISSUED, ETC.,


    THIS COMPANY APPLICATION COMING ON FOR
ORDERS, THIS DAY THE COURT MADE THE
FOLLOWING:
                               2


                          ORDER

The instant application is filed in Co.P.No.210/2016 seeking settling the list of creditors to be dispensed in the proceedings relating to reduction of share capital. The affidavit would disclose reduction in the share capital would not cause any prejudice to the creditors and as on the date of filing the petition there are no creditors in the company. In that view, the Company Application No.620/2016 is allowed. The settling of the list of creditors is dispensed with

2. The petitioner is permitted to take out the advertisement in "The Hindu" English daily newspaper and "Udayavani" Kannada daily newspaper both Bengaluru editions within two weeks fixing the date of hearing as 19.10.2016.

Post on 19.10.2016.

Sd/-

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Karnataka High Court