Karnataka High Court
M/S Religare Finvest Private Limited vs M/S Sequent System Integrators Private ... on 11 April, 2014
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 11TH DAY OF APRIL, 2014
BEFORE:
THE HONOURABLE MR. JUSTICE ANAND BYRAREDDY
COMPANY APPLICATION No.732 OF 2014
IN
COMPANY PETITION No. 214 OF 2013
BETWEEN:
M/s. Religare Finvest Private Limited,
Having its registered office at No.D3,
P3B, District Center,
Saket, New Delhi - 110 017.
Also having its Branch office at
No.1314, 1st Floor,
Double Road, HAL 2nd Stage,
Near Kaveri School,
Indiranagar,
Bangalore - 560 038.
... APPLICANT
(By Smt. Sridevi K.B. Advocate for M/s. J.S. Advocates and
Legal Consultants)
AND:
M/s. Sequent System Integrators
Private Limited, having registered
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Office at No.385-386,
10th Cross, 4th Phase,
Peenya, Bangalore - 560 058,
Represented by its Managing Director.
...RESPONDENT
*****
This Company Application is filed under Rule VI and IX of
the Companies Court Rules, 1959, praying to fix the fresh date for
paper publication in "Indian Express" daily newspaper for taking
of the Advertisement of the petition in the interest of justice and
equity.
This Company Application coming on for Orders this day,
the Court made the following: -
ORDER
The applicant not having taken steps to take out advertisement as ordered, has now filed the present application, which however is not listed before this Court.
In any event, the application is allowed and the applicant is permitted to take out fresh paper publication in the English daily 'Indian Express', on or before 25.04.2014, fixing the date of hearing as 6.6.2014.
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If the petitioner fails to take out advertisement as required, the Company Petition shall stand dismissed without further orders.
Sd/-
JUDGE KS