Karnataka High Court
Shri R G Narsapur vs The Official Liquidator Of The Mysore ... on 11 July, 2014
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
ON THE 11TH DAY OF JULY 2014
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
COMPANY APPLICATION NO.301 OF 2014
IN
COMPANY PETITION NO.166 OF 2001
BETWEEN
SHRI R G NARSAPUR
S/O SHRI GUNDURAO NARSAPUR,
AGED ABOUT 66 YEARS
R/AT 61/12, LAXMISRI, RAJATGIRI,
DHARWAD - 580 004. ... APPLICANT
(BY SRI. DEEPAK, ADVOCATE)
AND :
THE OFFICIAL LIQUIDATOR OF
THE MYSORE KIRLOSKAR LTD (IN LIQN)
ATTACHED TO HIGH COURT OF KARNATAKA
12TH FLOOR, RAHEJA TOWERS
BANGALORE-560001 ... RESPONDENT
(BY SRI. K S MAHADEVAN & V JAYARAM,
ADVOCATE FOR OFFICIAL LIQUIDATOR)
THIS COMPANY APPLICATION IS FILED UNDER
RULE 6 AND 9 OF THE COMPANIES (COURT) RULES
1959, PRAYING TO RECTIFY THE CAUSETITLE.
2
THIS COMPANY APPLICATION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
An application has been filed seeking to rectify the name of the appellant 'A.G.Narsapur' and substitute it by 'R.G.Narsapur' in the order dated 13.07.2012.
2. On considering the application and the reasons assigned, I'am of the considered view that the same requires to be allowed.
3. Consequently, the application is allowed. The cause-title is corrected by substituting the name of 'A.G.Narsapur' to 'R.G.Narsapur'.
Ordered accordingly.
Sd/-
JUDGE JJ