Karnataka High Court
Precision Engineering And Chiming ... vs B S Appliances Limited on 3 March, 2011
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH COURT OF KARNATAKA, BAN DATED Tms TI-IE 3RD DAY OF MARCi~i A' BEFORE THE HOIWBLE ma. J'USTIC?E°;"ARAV3€¢ND:;. CGMPANY PETITION N(i.2dé1;*'bFTT23AO2.V , BETWEEN:
AND:
M/S. PRI:CIs10N,--- ELNGIN-:3--:3,R:N{3»LA& CHIMING 1}1QUII'.1S{1E{\3'I'f--3 I£$?S"1'R_U.M'ENT. GEARS &;>1N:oNs; * UNIT No.31 (3: 34,3/;'r»1.1Va3; _ 13ANGALQ m«:-56{J' 08:2,: _ _ -
BY ITS §PR£3_PRIETOE{ sI--1R__1,~a':\.z_'. 1sxIgfAM:1:\f§jA1§r~IrxN V . . . .1>i«:'1*moN ER (T13y J} , J 'W8, 13.'SA;V.AP1>L;;-amcias L}M.ITED, ' P»{'E?[G'ES'i"E3R{£}C")"OF'.FICE~NO. 1 ~13, SA13AVF{AMAN GALA IND USTREAL AREA? V T. §3';'!g}JG£x1,QI?E 560 055. ~ RL«:¥3;._m;'1i1*s MANAGING IT)ERECTOR. WRESPONID EN!' [By Sri. Kumar & K'..i.I}"i«';1i', Advs.,} mwu»wnm.mm.mmw...mm..'_._........ . E\..) This pei'§i.i0:": filed unciar Sr3{:ti(3'1'1 433(3) 65: 434 of {he Cc)m;3a11.ies A<:'t:._ 1956 przxyizizg to wind up the <*.o111p--;"1:,1y M5' 13.8. A;::p1.iaI1c:&*s Lixnited undezr the pmx-="§sic:>11:~.;
Companias Act, 1956.
This petiizicnzx ctornixtg 021 for C)rde'3rs, this cia3;";«.f.h<%'C;§1:1"t?. ' H 3'."£18;{1f;? i.':r:e fzéiiawiizgz ORDER} Learrmci Counsel far f.E'1_<5:"---,peti_t,1'r:sne;=j W§)'i:1d..._Vf21i:?1yA s1,1bmi'é: that ciajm of ihg *'(:)§§*' §AIAiirv;i?it:atic>n and as such he seeks _withd1'21w' éhe petition. A to The said Huxno is nak§af§§i :ég§niiv_ix§f§§. 204/2002 is "~1iba;rty is granted to file fresh pI'O()€€di.'{1gS since: it is a1dm.itt¢_d 'V in this p<-stitiozl has béiicme 'barred 133,! ii_:fi'it:a5*;is3:1_; 93%;;