Karnataka High Court
M/S Quality Evaluation And Systems vs M./S Kirloskar Electric Co Ltd on 26 November, 2012
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 26TH DAY OF NOVEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE L.NARAYANA SWAMY
COMPANY PETITION No.221/2011
BETWEEN :
M/S QUALITY EVALUATION AND SYSTEMS
TEAM PVT LTD
NO.49/1, 2ND FLOOR,
SHANKARMUTT ROAD,
BANGALORE-560004
REPRESENTED BY ITS DIRECTOR ...PETITIONER
( BY SRI. B N ANANTHA NARAYANA, ADV., )
AND :
1 M./S KIRLOSKAR ELECTRIC CO., LTD.,
REGD. OFFICE KEC COMPOUND
INDUSTRIAL SUBURB, RAJAJINAGAR,
BANGALORE-560010
REPRESENTED BY ITS SECRETARY
2 M/S KAYTEE SWITCHGEAR LTD.,
(SUBSIDIARY OF KIRLOSKAR ELECTRIC CO., LTD.,
REGD. OFFICE: KEC COMPOUND,
INDUSTRIAL SUBURB, RAJAJINAGAR,
BANGALORE-560 010
REPRESENTED BY ITS SECRETARY
3 M/S KIRLOSKAR ELECTRIC COMPANY LTD.,
UNIT II, P.B.NO.112,
HUBLI-580 030
REPRESENTED BY ITS GENERAL MANAGER
..RESPONDENTS
( BY SRI. K V SATISH, ADV )
2
THIS PETITION FILED UNDER SECTION 433(E) OF the
COMPANIES ACT, 1956, PRAYING TO WOUND UP THE 1ST
RESPONDENT COMPANY UNDER THE PROVISIONS OF THE
COMPANIES ACT, 1956.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
COURT MADE THE FOLLOWING:
ORDER
The learned counsel appearing for both side submits that matter has been disposed of amicably before the Mediation Center, Bangalore and report has been filed to that effect.
Submission is taken on record. Accordingly, this petition is disposed, in terms of the aforesaid settlement.
Sd/-
JUDGE Rms