Karnataka High Court
Qualcomm India Private Limited vs Qualphone Communications Private ... on 3 February, 2011
E 1N 'E'f*-1.15. HIGH COUR'.I' OF KAR.}\§;'~Y.FAKA AT l'"3A2\§GALOR£:3 DATED TEEIS THE 03") DAY OI' FIEEBRUEXRY 201 I B E F0 R E "my: HON'}3:,E MR. JUSTICE As.I4>Ac1«-mA1é'ORE:f' *
COMPANY APPLICATION 3§I()..'7427,:".'.?.f}"10A:';V» ' IN : '-
COMPANY PETITTDN NC3¢1.'>35i*OV 0O9 ' BETVVEEN QUALCOMM INDLA i--"'RFVA'£'E EJMITED, PLOT NO.125--127, _ EPIR PH__AsE11w}11TEm:1,D~-- '_ BANGALORE W 560 066. " _ 'w..v:;._A;P.PL£CANT/ ' ..»TF2'ANSE?I3ROR COMPANY (BY M AOvs;j AND '.1. .gf;;ALPHOAi'E'--cQM1\.A-[UN;cAT£ONs PVT. LTD, {IN
5.r>a 4. ' . "LIQI;.F'§I)[&'['¥ON) . "«..R1«;9REsI;:'mfED BY V OTH.r«;"'QFrIc:1A1J LIQUHDATOR. . "Af§"i'AC":31OE:O;;*:'O 'm:«:
' HIGH. CO-}.j'RT OF KARNATAKA.
F"<AH'F;JA 'TOWEJRS. 12TH FLOOR.
MG. ROAD. BANGALORE W 580 00.1.
"C?-£113.1~' ENG-INEEZR.
BANGALORE 1«:L3:«:cT1z:c1Ty SUPPLY COMPANY LIMITED.
CORPORATE'-3 OI"FICIE.
KR. CIRCLE, BANGALORE A 560 009. RESPONDEN'E'/S [BY M/S. KS. MAi»«IAD1+:vAN 32 v. JAYARAM. ADVS. i'+'QR QL;~,_ SRE, N.K. GU'l?'.I'A, ADV. FOR R2.) I =iHi<$ THES COMPANY APPLICATION 1-S"U--:\1DER }'§S1'}:;é:1S BAND'-, 9 OF THE COMPANIES (COURT) RULES.'*12359,PRAY1N[O--._f:[*D_:
ISSUE DIRECTION TO m:«:; ;<1«:SP'ONDENTS"'-1 ;V.[fO_14'mf:LAL LIQUIDATOR) AND BESCOM) E\'E'C)f:{V"--ATO r;1SCO§sjNfi:-OTXTAKE STEPS FOR THE D1ScON.NScDVO_Ni'OP""waif; 'POWER? SUPPLY GIVEN BY THE 2ND RL:SPO;%s':D1:_AI'1:A_wTO~--..i1*HI3 _APPLICANT AND PASS SUCH OTHER APPfaO;¥RiA;TE;~«..:T"O¥§DE;RS, IN THE 1NTE;RErSTOFJLjS'.1':fC.E. V V' "
TEES _'AI§uPvI.,_ICA'fION COMING ON FOR ORDERS, "IBIS DAY, 'T-ism: "CQHURT MADE THE FOLLOWING:
" VQRDER R€S}9OIfi("j'CflE_$__'h£1V€ not filed. any ObjectiO'r1S 1,0 the 7%1apiicAt*;oS:A.A~.S V?é*ie'_efij:-c*iTV the learned cOur1Se1 for the parties. The ~../..:':v»"«._pi¢€S€I1tz&1[);f)EiCE1'{iO3'} is fileci under Rules 6 and 9 Of {he V' C--O_z'x1p_21'{fi;y (Court) Rules. 1959 Seeking a diremjon to the if ..
3 1*espo11cie11i's moi, to d.iseom'1eei: the powei' supply' to the premises bearing No.125+i2'7, .+3PiiP, Piiase H White ._Fi.e1cE., Bangalore 560 066. "E'}:1e eEeei1"1'eii'.y supply meier is 21(Tii1ii'i:1.,eEi1V in the name of the appiieani. and it is Company, which has been womidflmup a.2'1'd>. "*O£i"ic1a1 Liquidator has been appointed for appears to have written a leioier-..i'o I'?eSpo:id'ei:ii__No,i2 iio disconnect the electric supply No. As the electricity meter stands riarrgseVuofiyiiie«.app1i.oa1'1t, there is no question with regard i.o__ih"e.giiseo:fino:4ei,iori'jvoi' electric supply 10 11%' applicant
3. in, the "'e.i'i*ei:'msriaiivees, - the application is allowed, directing tEiev.yResponderit»- not to disconnect the elecfiric s s'Lipp1yy.;jio the Company. The applieatiori is ' disfaoseci oi'.