Karnataka High Court
Avant Garde Hospitality Private ... vs M/S Health And Wellness India Private ... on 1 April, 2013
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
COP.15/13
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 1ST DAY OF APRIL, 2013
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
COMPANY PETITION NO. 15 OF 2013
BETWEEN:
AVANT GARDE HOSPITALITY PRIVATE LIMITED
A COMPANY INCORPORATED UNDER THE
COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
9TH FLOOR, SOBHA PEARL, No.1
COMMISSARIAT ROAD, BANGALORE - 560 025.
REP.BY ITS DIRECTOR MR. ABHIJIT SAHA
... PETITIONER
(BY SRI. SAJAN POOVAYYA, ADVOCATE FOR
M/S. POOVAYYA & CO. )
AND :
M/S. HEALTH AND WELLNESS INDIA PRIVATE LIMITED
A COMPANY INCORPORATED UNDER THE
COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
ZELA HEALTH CLUBS
No.133 AND No. 133/1,
RESIDENCY ROAD
BANGALORE, KARNATAKA - 560 025
REP.BY ITS DIRECTOR.
... RESPONDENT
(BY SMT. M S KAVYA & DIVYA BALAGOPAL, ADVOCATES
FOR M/S. MUNDKUR LAW PARTNERS)
2
COP.15/13
THIS PETITION IS FILED UNDER SECTIONS 433 (e) & 434
OF COMPANIES ACT, 1956, PRAYING TO WIND UP THE
RESPONDENT COMPANY; AND ETC.
THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Recording the submission of the learned counsel for the parties that the lis brought before court is settled out of court since the respondent has made payment of the monies claimed by the petitioner and nothing further is due and payable, the petition is accordingly disposed of.
SD/-
JUDGE ln