Karnataka High Court
Rolls Royce Plc vs United Breweries Holdings Limited on 21 October, 2016
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF OCTOBER, 2016
BEFORE
THE HON' BLE MR. JUSTICE B. VEERAPPA
CIVIL REVISION PETITION No. 287/2016
BETWEEN:
ROLLS-ROYCE PLC,
A COMPANY INCORPORATED UNDER THE
LAWS OF THE UNITED KINGDOM AND
HAVING ITS REGISTERED OFFICE AT
PRESENT ADDRESS: 62
BUCKINGHAM GATE
LONDON SW1E 6AT, U. K.
REPRESENTED BY ITS
POWER OF ATTORNEY HOLDER
SHIVANI SINGHAL,
ARISTA CHAMBERS, 512,
PRESTIGE TOWERS,
RESIDENCY ROAD,
BANGALORE-560025.
... PETITIONER
(BY SRI PRAMOD NAIR, ADVOCATE)
AND:
1. UNITED BREWERIES (HOLDINGS) LIMITED,
A PUBLIC LIMITED LIABILITY COMPANY
INCORPORATED UNDER THE PROVISIONS OF
THE COMPANIES ACT, 1913, AND
HAVING ITS REGISTERED OFFICE AT:
2
UB TOWER, LEVEL 12, U B CITY
24 VITTAL MALLYA ROAD
BANGALORE - 560001, INDIA,
REPRESENTED BY ITS CORPORATE VICE
PRESIDENT LEGAL AND COMPANY
SECRETARY-KAUSHIK MAJUMDER,
2. IAE INTERNATIONAL AERO ENGINES AG
A CORPORATION EXISTING UNDER THE LAWS
OF SWITZERLAND AND HAVING ITS
REGISTERED OFFICE AT:
HOMBURGER AG PRIME TOWER,
HARSTASSE 201,
CH 8005, ZURICH , SWITZERLAND,
AND ITS PRINCIPAL PLACE OF BUSINESS AT
628, HEBRON AVENUE
SUITE 400 GLASTONBURY
CONNECTICUT 06033 USA
REPRESENTED BY ITS PRESIDENT AND CHIEF
EXECUTIVE OFFICER,
3. PRATT & WHITNEY,
A DIVISION OF UNITED TECHNOLOGIES
CORPORATION ORGANISED UNDER THE LAWS
OF USA AND HAVING ITS CORPORATE
HEADQUARTERS AT:
400, MAIN STREET, EAST HARTFORD
CONNECTICUT 06108 USA,
DIRECTOR,
4. JAPANESE AERO ENGINES CORPORATION
A CORPORATION ORGANISED UNDER THE LAWS
OF JAPAN AND HAVING ITS PRINCIPAL PLACE
OF BUSINESS AT:
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NO 30, MORI BUILDING 2-2, 3-CHOME,
TORANOMON, MINATO -KU
TOKYO - 105-0001 JAPAN
REPRESENTED BY ITS REPRESENTATIVE
DIRECTOR
5. MTU AERO ENGINES GMBH,
A CORPORATION ORGANISED UNDER THE LAWS
OF GERMANY AND HAVING ITS PRINCIPAL
PLACE OF BUSINESS AT
DACHAUER STR. 665
80995 MUNCHEN GERMANY REPRESENTED BY
ITS CHIEF EXECUTIVE OFFICER,
6. KINGFISHER AIRLINES LIMITED,
A PUBLIC LIMITED LIABILITY COMPANY
INCORPORATED UNDER THE PROVISIONS OF
THE COMPANIES ACT, 1956 AND HAVING ITS
REGISTERED OFFICE AT UB TOWER
LEVEL 12, UB CITY
24 VITTAL MALLYA ROAD,
BANGALORE - 560001.
REPRESENTED BY ITS MANAGER - LEGAL
HARSHIT RATAN.
... RESPONDENTS
(BY SMT. NALINA MAYEGOWDA, ADVOCATE FOR
C/R1)
......
THIS CRP IS FILED UNDER SECTION 115 R/W
SECTION 151 OF CPC., 1908 AGAINST THE ORDER
DATED: 30.04.2016 PASSED IN OS.NO.6406/2012 ON
THE FILE OF THE VIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BENGALURU, REJECTING THE
IA.NO.3 FILED UNDER ORDER I, RULE 10 OF CPC.,
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THIS CRP COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
After arguing the matter for some time on the office objections, learned counsel for the petitioner has filed a memo for withdrawal of the writ petition with liberty to the petitioner to approach the trial Court with an appropriate application in accordance with law.
2. Memo is placed on record. Accordingly, the Civil Revision Petition is dismissed as withdrawn with liberty sought for.
Sd/-
JUDGE gss/-