Karnataka High Court
M/S Karnataka State Electronics ... vs The Official Liquidator Of M/S Swede ... on 20 January, 2010
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE: 20'?" DAY OF JANUARY
BEFORE
THE HONBLE MR. JUSTICE RAM._MO£4{AN" I I
COMPANY APPLICATION 'No;?26° oF.2Io.i0.x Al' * A
IN COMPANY APPLICATION NQ725 OF 2005'.
IN COMPANY PETITI-O_'N_NO.68__ OF'19s37
BEIWEEN:
M/S. KARNATAKA STATE _
DEvF;1..OFMF.m' CORPORA".FIQI\E _I.IMIT'ED',~.._'; .,
{KEONICS}. V _ - *
N029/1. RAGE Cj;;wfRs'F; RfO'A[),"
BANGALORE%5'6,0"OO;--I.~ .
REP. BY ITS _I)I--E_{I11C'FOR .{OFFRAIfr1ONs).
SHR1 Bv,.SF.----FPA'1"~Ri. "<:..A_ ' ...APPLICANT.
{SRL OF;EFA§:. 8'EVf.'- AOVS. FOR 01,]
AND: I
TH EO FF~1c1AI,"'1;1.g;§;';IOATOR OF
M /S. "SWEDE; (INDIA]""'['EI,TRONICS LIMITED.
.{1'r'e.,;,h;.,>O;I.).ATION} ATIACHED TO "r1-us:
__I{IGPiA.COUI??.T..OF. KARNATAKA.
'1. E'LOO*R.. RAHEJA TOWERS.
MO.' ROAf){._
BANOALORF:--560 001. RESPONDENT.
(SR1. ms: DWARAKANATH, ADV. FOR R1 TO Rw3. SRI."{3. ;<R1sHNAMUm*2-IY. ADV. FOR R5} 'I'I"IIS APPLICATION IS FILEI) UNI)ER RULE 9 OF THE "'-CIOIVIPANIES {COURT} RULES. I3'RA.YII\IG TO RECALL THE ORDER DATED 16~I2~2009 AND TAKE THE OBJECTION STATEMENT OF RESPONDENT N05 ON RECORD. IN."-THE INTEREST OFJUSTICEK "
THIS APPLICATION COMING ON FOR oRL:'E.'RS;_~ DAY THE COURT MADE THE FOLLOVVING:
Heard the learned v':_C,e..L_insei-.. fotf it;hAe.'jv..pVaHrf§ieSS.
Perused the a_verment§ set. 'tlfie For the reasons stated tiqsrsin, 16~12~2009 is recalled. is taken on record. Two" affidavit.
Sfif Judge