Karnataka High Court
Mr R Sridhar Rao vs M/S Mars Print Pack Pvt Ltd on 18 November, 2011
Author: B.Manohar
Bench: B Manohar
=, IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 18'® DAY OF NOVEMBER 2011 BEFORE ME HONBLE MR.JUSTICE B MANOHAR. COP, NO. 15/201] A/W CA. No..62/2011~ : BETWEEN: 1. Mr. R. Sridhar Rao, S/o. Late H.A. Raghunath Rac. Aged about GO years. | | No. 167, Ferns City, Opp. Deddanekundi Village. - Outer Ring Roac., . Bangalore-560 O37. / 2. Mr. ik. Ananda Ra oO, S/o. Late HLA Raghunath' Rao, Aged about 65 vears, R/a No.50, 3™ Maii:. Shreyas C Colony, J.P. Nagar. hae Phi ase, mr Bangalore- -869 OF B. BS Suit, 'y Vaya S. Rao, ~ W/o. Sri-Sridkar Rao, .. Aged about 57, years, Noll67, Perns City Opp. Deddariekundi Village, Outer Ring Road, Bangalore- -560 O37. . Applicants in CA Petitioners In Cop oS tf ay I Pia a ikrishna SS, Fol te xh, Adv. aS .... ... me a AND: M/s. Mars Print Pack Pvt. Lid., A Company incorporated under Companies Act. 1956 having its Registered Office at Flat No.4, Sukhashaya Apartments, No.1S, Pampa Mahakavi Road, Shankarapuram, Bangalore OO Represented by its Managing Directer. Mr. Suresh Rao. Managing Director, .. ee M/s. Mars Print Pack, Pvt. Lad. R/a. Flat No.4. Sukhashaya Anartmerits, No.18. Pampa Mahakavi Road, Shankarapurini. © ee Bangalore.© Sri b. Gopalakrishra Shenoy... Director, 0 M/so. Mare Print. Pack Pvt. Ltd., R/a.No.995, 3° Main; 7 Block, Hoskerehalli, mS Bangalore-560 085, - State Bank of India. SS! Branch, Kuniara Park, "No. 178, 24 Floor S.C. Road, > Sheshadripuram. Bangalere-560 020. -Répresenfed by its Branch Manager. ..Responcents Common nd se $y Es dd i \ This Company Petitioner is fled under Section 433(¢) & (f) of the Companies Act, 1956. praying to wind up the - Respondent Company under the provisions of Section AL3(e) and 433(9 R/w. Section 439(8) of the Companies Act. 1986. and the respondents No.1 to 3 are unable to pay its debts in the interest of justice Soe CLA.Ne.62/2011 is fled under Section 43918) ofthe» Companies Act R/w. Section 97 of the C "OPIpE aries € ourt. Rules 1959 praying to seeks leave or this Hon'ble Court for: admission of the petition filed' by petitioners + under Section AS3le) & () 43908) of Companies Att, 1056, This company pethion along, wstit company. application coming on for orders this day. the Court made the following:- Advocate appearmy for the petitioner after arguing for sometime sought leave of ihe. court to withdrawal of the petition with liberty io Tle-a fresh petition after complying Section 434(1) fa) of the Com panies Aet, 1956. ca os. Accordingly; ihe petition is dismissed as not pressed with. Jiber rty to file fresh petition. Conseque nthy, CS ALNO.62/20 HL is also dismissed. Sima /DKbD oe ...
a
-- _