Karnataka High Court
Aditya Promoters Limited vs Cmos Communications Private Ltd on 27 March, 2008
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
IN THE HIGH COURT or KARNATAKA,
DATED THIS THE 27'"! DAY 09 A
THE i-I"x'1"BLE k ~'
009 ob'
BETWEEN: _
1 ADITYA PROMOTERS LIMn'ED,"
HAVIl'3(H'I'S REG; .:0FF!,G..E AT B-254, OKHLA
IND?US'ET1P.LAJ.'Al?.E2.3L,
NEW 1._1.o 026%
Rii:fP.~ii_ BY H3' DiRl'"i'.(':"'I'('JR
DIiV'I'Il'I'I'('hII'li\'I'_'.I
u on l'l.-Ill Jul l.\JI.'.ElVo
iiiy as ADV. 3
.....
D f D 1 GMOS COMMUNICATION PRIVATE LTD . ."i~itW'ii~a'i'.'i mi REG. OFFICE AT' ~ D L .N0j.28_IA, 2ND cnoss, ELECTRONIC cm Hosme ROAD.
" 'BANGALORE uu"l 229 (Respondent-served) .
Th1sCo1npan_vpetitioniafiledm1deree;. '1433 I as It)» 434 (1) (a) and 439 (1) (b) of the £9 '6:
pr.-ayirg that the comran':y' m 'u'r'i':ti1x'i.~ zap" ~ .t:'ie provisions of the Companies Act, Liquidator be appointed with d1roction§;'to of the assets and mpertiea of "
TIES y rI::u'duu * 1 1.
day, the court made thefoilowhlgt V . _ The m.£....ner 7"
. .+ ' V ~ I rit -an---_n»I: - 1' lg, unIaI\liuJ $11!-I ' Inllllll 3 I '#-
-an 3 5 3- 53 5i 3 . __--
433 (1 as ii);-434 {i;"iai-- or Act, 1-Boo, 'bl' pany on the ground ' of colour monitors and oomputera peripherals. Purchase order dated 27.1.1997 the means: had supplied 100 Gold star Non-hlterlaced 'tn! 'Ill I-In:-'U-I-I'I'a\IIa urn:-7 ..a.I.. :.......:... ll'- my \.rK!I-\J'|..:I«I. IIIKIIIIIIJID 1" 1"'), I .l..d-..A VIHG 1117'»)! 1' o IUI LI. usu 28.1.1997 for a sum of Rs. 10,19,200/-. The respondent agreed to pay the entire amount by way of Hundi. There wasastipulationtopayinterestattherateof24%onthe nvuuanuugudnn --4....' ......l..I l"I'_____ ALL, total value of the goods for any delay more days. However, the respondent company hae;"not;; _t1:te nnvmento Annnrtlinu in 1-has n-Hi-Inn 'Jun.' occur-can A III I-all ....., W .. ,..,.........._.-+,:'~--£.'_t1e.. 'tr-ta:
due is Rs. :'z1,2s,762.1o. itis V messages were sent respondent pursuant to 24.4. 1997 confirmed the 0 the so. and agreed. m pa-.3: a su..--"1°.»:.§i"' on 24.6.1??? and another_'_ 27.6.1997 and the per Annexure-B. These amount to acknowledgement of 1iabi1'i'tyi11_' tenns. Nomtostaotcnog me e #~m..-- ----~ -- -
safiuxn y nu uI'.'I".|uI.I.ul.'fl Wtzlc fiii. ifi , V. LA that part payment of Rs. l,23,291/- was
- 230.010.1997 and another sum o1'Ra. 70,000/- on 4.11.1997. The petitioner issued a notice on 7.7.2000 " the balance The aojcj noisier: was d.tI..ly
-- -=-served on the responzknt G'u"'1u'}3ii'1'_'y'. Eat, no V amounts were paid. Hence, this petiticm.
W1':
" efthe n.9_ir_i -'.....m.mnv;
3. Notioo was issued to the respondent duly S't:'.I"v't'.":"u and 't'h63i' }':.fi%r'6 swnmucu ' .l.lU].'J.l1.«'-UC.t.:E'_l'fil.l'.s' "ff ..: '
4. The Comm}! Petition Q$:tjlV_ ':VI_';V AV pubficatiatt was '*-touts'-it , out in tine rzftitiati published from
5. It is housed is unable to ,4: its sssss __...Im.«.ru.:-.r1-s.adg-.ssm._a:.att. oi' d-ht. It said soitoowiedgotnont of dsht regatta to the facts and to wind up the company in V' , _.._.____.__.._1_._.¢_ .__._...__._._..__ I__ .____..__n ____ .__._.n_.__ '' '.'~{I.I.C Itupollucllt It W'Ru1u up lllllcr the pibitidions of the Companies Act, 1956.;
2) The Official Liquidator attached to this Court Ak forthwith take charge oran the pmportios and streets I-r-----J fix
3) The Otficial Liquidator shall flaealed copy _of this order to be served on the regelgereci pest;
.1: mg. .....uq.:-......_. ...|...Q.1,I "e~-:.. .-.'ur.-'I- '1] Inc pcuuullus mluu. must: quAe.,Aun.1 within 14 days from _:e1 .I1O!.1V_<3"'e' form of the of of Hindu .5; mg a, eerpy oftne month _ issued by this court. 9. s;1um_oi' 'Rse _ already been deposited and the " «. #mii=¥- ei5.....,..'==-ll M u~.s.=.n1.e.f'-e.rmd. to ().I3!;;r'i_........n| L.i.qI..r1¢_ia_t;»r, I-linellulfiuli-I! _ Rtition stands of Sd/-v '0' Judge uu-mutant. .