Karnataka High Court
Pors And Rao Studio (P) Limited vs Next First Engineering Technologies ... on 28 June, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
ON THE 28TH DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
COMPANY PETITION NO. 12 OF 2012
BETWEEN
PORS AND RAO STUDIO (P) LIMITED
FORMERLY KNOWN AS APPLIED FICTION
INTERACTION LAB INDIA (P) LTD
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF THE COMPANIES ACT, 1956 &
HAVING ITS REGTD OFFICE: AT NO.74,
GAYATHRIDEVI PARK EXTENSION,
VAYALIKAVAL BANGALORE - 560003
REPTD. BY ITS DIRECTOR
MS.APARNA RAO
... PETITIONER
(BY M/S. CRESTLAW PARTNERS, ADVOCATE)
AND :
NEXT FIRST ENGINEERING TECHNOLOGIES
PRIVATE LIMITED, A COMPANY INCORPORATED
UNDER THE PROVISIONS OF THE COMPANIES
ACT, 1956 HAVING ITS REGTD OFFICE
AT NO.355,7TH CROSS, WILSON GARDEN,
BANGALORE - 560027
REPRESENTED BY ITS DIRECTOR
... RESPONDENT
(BY SRI C K NANDA KUMAR, ADVOCATE)
THIS COMPANY PETITION FILED UNDER SECTION
43(E) & (F) , 434 OF THE COMPANIES ACT, 1956,
PRAYING THAT FOR THE REASONS STATED THEREIN THIS
2
HON'BLE COURT MAY BE PLEASED TO ORDER THAT THE
RESPONDENT COMPANY NEXTFIRST ENGINEERING
TECHNOLOGIES PVT. Land Tribunal., HAVING ITS
REGISTERED OFFICE AT 355, 7TH CROSS, WILSON
GARDEN, BANGALORE 560 027 BE WOUND UP IN
ACCORDANCE WITH THE PROVISIONS OF THE COMPANIES
ACT, 1956 ETC.
THIS PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:-
ORDER
A joint memo has been filed by the parties stating that the petitioner has no further claims and that any of the petitioner's claims against the respondent, past or future, shall stand relinquished. Memo is signed by both the counsel.
2. In this view of the matter, the petition does not survive for consideration and is accordingly dismissed.
Sd/-
JUDGE Msu