Karnataka High Court
M/S Ultratech Cement Ltd vs M/S Unitech Valdel Valmark P Ltd on 12 June, 2014
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 12TH DAY OF JUNE 2014
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
COMPANY PETITION NO.116/2014
BETWEEN:
M/S ULTRATECH CEMENT LTD
(EASTWHILE M/S. SAMRUDDI CEMENT LTD.)
(ERSTWHILE M/S. GRASIM INDUSTRIES LTD.)
(UNIT: BIRLA READY MIX),
A COMPANY INCORPORATED UNDER THE
COMPANIES ACT, 1956 HAVING ITS
REGISTERED OFFICE AT B-WING,
AHURA CENTRE, 2ND FLOOR,
MAHAKALI CAVES ROSD, ANDHERI (EAST),
MUMBAI-400 093.
REGIONAL OFFICE AT INDUSTRY HOUSE,
5TH FLOOR, 45, RACE COURSE ROAD,
BANGALORE-560 001
UNIT AT SY. NO.102/2A, 2B,
HARLUR VILLAGE, VARTHUR HOBLI,
KORAMANGALA POST, BANGALORE.
REP. BY ITS DY. MANAGER (COMMERCIAL),
SRI. SUSHIL SINGHANIA,
S/O. LATE SRI K.C. SINGHANIA,
AGED 45 YEARS,
...PETITIONER
(BY SRI SRIPAL J. SANGHAVI, ADV.)
AND:
M/S UNITECH VALDEL VALMARK P. LTD.
REGD. OFFICE AT 4A, NITESH BROADWAY,
M.G. ROAD,
BANGALORE - 560 001.
2
REP. BY MANAGING DIRECTOR
MR. AJAY CHANDRA.
...RESPONDENT
*****
THIS COMPANY PETITION FILED BY THE COUNSEL FOR
THE PETITIONER UNDER SECTION 433(e) OF THE COMPANIES
ACT, 1956, PRAYING THIS HON'BLE COURT THAT THE
RESPONDENT COMPANY M/S. UNITECH VALDEL VALMARK P.
LTD., MAY BE WOUND UP BY THE COURT UNDER THE
PROVISIONS OF THE COMPANIES ACT, 1956; AND ETC.,
THIS COMPANY PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned Counsel for the petitioner has filed a memo dated 06.06.2014, which reads as under:
"The petitioner above named states that it has issued a fresh notice to the respondent company at its new registered address and hence the above petition may please be permitted to be withdrawn with liberty to file a fresh on the new cause of action and the original documents filed along with the petition may please be returned to the petitioner in the interest of justice."
2. In terms of the memo, the petition is dismissed as withdrawn and the Registry is directed to return the original papers if any, sought for by the learned Counsel for the petitioner.
Sd/-
JUDGE nvj