Karnataka High Court
M/S Chloride Alloys India Limited vs M/S Kirloskar Batteries India Private ... on 21 February, 2014
Author: Anand Byrareddy
Bench: Anand Byrareddy
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21ST DAY OF FEBRUARY 2014
BEFORE
THE HON'BLE MR.JUSTICE ANAND BYRAREDDY
COMPANY PETITION NO. 186 OF 2012
Between:
M/s. Chloride Alloys India Limited
Formerly known Leadage Alloys India Limited
No.60, Seethanayakanahalli Village
Malur Taluk, Kolar District
Represented by its Authorised Signatory
Sri. S. Coomer
...Petitioner
(By Shri Shyam Koundinya A.S., Advocate)
And:
M/s. Kirloskar Batteries India Private Limited
Having its registered office at P.B.No.2231
MEC Factory Road, Yeshwantpur
Bangalore - 560022
Represented by its Managing Director /
Authorised Signatory
... Respondent
(By Shri Vishnu Hegde, Advocate for
M/s. Lex Scientia, Advocates)
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This Company Petition is filed under Section 433(e) and
(f) of the Companies Act, 1956, praying that to pass an order of
winding up of the respondent-company as contemplated under
the provisions of the Companies Act and take such other steps
as may be required for effective completion of winding up
proceedings against the respondent-company; and etc.
This Company Petition coming on for final hearing this
day, the court made the following:
ORDER
The learned counsel for the respondent files a memo to claim that he has fully and finally settled the claim of the petitioner to the extent of the principal amount as well as the advertisement charges, which the petitioner has received, subject to realization.
Recording the same, the petition stands disposed of, with liberty to the petitioner to revive the petition in the event that the cheque, issued in payment as aforesaid, should be dishonoured.
Sd/-
JUDGE Rd/-