Karnataka High Court
Velankani Software Private Limited vs Ordyn Technologies Private Limited on 3 November, 2017
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3rd DAY OF NOVEMBER, 2017
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
COMPANY APPLICATION No.1373/2013 &
COMPANY APPLICATION No.1375/2013
IN
IN COMPANY PETITION No.132/2011
IN C.A. No.1373/2013
BETWEEN
VELANKANI SOFTWARE PRIVATE LIMITED
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
NO.43, ELECTRONIC CITY
PHASE II
BANGALORE - 560 100
REPRESENTED BY
MR. GIRISH ANAND KALELE
ITS HEAD - INDIA OPERATIONS AND
AUTHORISED SIGNATORY
...APPLICANT
(By Sri PRADEEP NAIK, ADVOCATE FOR
M/s. NAYAK AND SRIKUMAR, ADVOCATES)
AND
1. ORDYN TECHNOLOGIES PRIVATE LIMITED
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
OZONE MANAY TECH PARK, 2ND FLOOR
B WING, SY.NO.56/18
GARVEBHAVI PALYA, HOSUR ROAD
BANGALORE - 560 068
REPRESENTED BY ITS MANAGING DIRECTOR
2
2. VMC SYSTEMS LTD
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
6-3-879/B
GREENLANDS, BEGUMPET
HYDERABAD - 500 016
REPRESENTED BY ITS MANAGING DIRECTOR
3. MR. VENKATESH RAJAGOPALAN
DIRECTOR AND CHIEF EXECUTIVE OFFICER
ORDYN TECHNOLOGIES PRIVATE LIMITED
OZONE MANAY TECH PARK, 2ND FLOOR
B WING, SY.NO.56/18
GARVEBHAVI PALYA, HOSUR ROAD
BANGALORE - 560 068
4. MR. SRINIVASAN RAJAGOPALAN
DIRECTOR AND CHIEF OPERATIONS OFFICER
ORDYN TECHNOLOGIES PRIVATE LIMITED
OZONE MANAY TECH PARK, 2ND FLOOR
B WING, SY.NO.56/18
GARVEBHAVI PALYA, HOSUR ROAD
BANGALORE - 560 068
5. MR.B. HIMABINDU
MANAGING DIRECTOR
VMC SYSTEMS LTD
6-3-879/B
GREENLANDS, BEGUMPET
HYDERABAD - 500 016
6. MR. B. VENKATARAMA
EXECUTIVE DIRECTOR
VMC SYSTEMS LTD
6-3-879/B
GREENLANDS, BEGUMPET
HYDERABAD - 500 016
...RESPONDENTS
(By Sri C.K. NANDAKUMAR, ADVOCATE FOR
Ms. CHETANA BHAT, ADVOCATE FOR R.1, 3 & 4
Sri MOHAMED SADIQ, ADVOCATE FOR R.2, 5 & 6)
3
THIS COMPANY APPLICATION IS FILED UNDER RULES 6 AND
9 OF THE COMPANIES COURT RULES READ WITH ORDER XXXIX
RULES 1 AND 2 OF THE CODE OF CIVIL PROCEDURE, 1908
PRAYING THAT: PENDING THE HEARING AND FINAL DISPOSAL OF
THE ACCOMPANYING COMPANY PETITION, THE RESPONDENT
NOS.2 TO 6 BE RESTRAINED BY AN ORDER OF INJUNCTION OF
THIS HON'BLE COURT FROM IN ANY MANNER, DIRECTLY OR
INDIRECTLY DEALING WITH, TRANSFERRING, SELLING,
ALIENATING, DISPOSING OF, PARTING WITH POSSESSION OF,
ENCUMBERING OR OTHERWISE DEALING IN ANY MANNER WITH
ANY OF THE ASSESTS, PROPERTIES, OR BUSINESS, TRANSFERRED
TO ANY OF THEM BY THE RESPONDENT NO.1 COMPANY WITHOUT
THE LEAVE OF THIS HON'BLE COURT.
IN C.A. No.1375/2013
BETWEEN
VELANKANI SOFTWARE PRIVATE LIMITED
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
NO.43, ELECTRONIC CITY, PHASE II
BANGALORE - 560 100
REPRESENTED BY MR. GIRISH ANAND KALELE
ITS HEAD - INDIA OPERATIONS AND
AUTHORISED SIGNATORY
...APPLICANT
(By Sri PRADEEP NAIK, ADVOCATE FOR
M/s. NAYAK AND SRIKUMAR, ADVOCATES)
AND
ORDYN TECHNOLOGIES PRIVATE LIMITED
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
OZONE MANAY TECH PARK, 2ND FLOOR
B WING, SY.NO.56/18
4
GARVEBHAVI PALYA, HOSUR ROAD
BANGALORE - 560 068
REPRESENTED BY ITS MANAGING DIRECTOR
...RESPONDENT
(By Sri C.K. NANDAKUMAR, ADVOCATE FOR
Ms. CHETANA BHAT, ADVOCATE)
THIS COMPANY APPLICATION IS FILED UNDER RULES 6 AND
9 OF THE COMPANIES COURT RULES READ WITH ORDER XXXIX
RULES 1 AND 2 OF THE CODE OF CIVIL PROCEDURE, 1908
PRAYING THAT: PENDING THE HEARING AND FINAL DISPOSAL OF
THE ACCOMPANYING COMPANY PETITION, THE RESPONDENT BY
ITSELF AND/OR THROUGH ITS DIRECTORS, OFFICERS,
EMPLOYEES, AGENTS BE RESTRAINED BY AN ORDER OF
INJUNCTION OF THIS HON'BLE COURT FROM IN ANY MANNER,
DEALING WITH, TRANSFERRING, SELLING, ALIENATING,
DISPOSING OF, PARTING WITH POSSESSION OF, ENCUMBERING
OR OTHERWISE DEALING IN ANY MANNER WITH ANY OF THE
ASSESTS AND/OR PROPERTIES OF THE RESPONDENT COMPANY,
WITHOUT THE LEAVE OF THIS HON'BLE COURT.
THESE COMPANY APPLICATIONS COMING ON FOR FINAL
HEARING, THIS DAY THE COURT MADE THE FOLLOWING:
ORDER
In view of disposal of the petition itself, there is no need to pass any specific orders in these applications. The applications are disposed of accordingly.
Sd/-
JUDGE mv