Karnataka High Court
Pradhan Mercantile Private Limited vs Official Liquidator Of Ms.Gangavathi ... on 20 January, 2012
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 207 DAY OF JANUARY 2012: BEFORE i a THE HON''BLE MR.JUSTICE B. Vv. PINTO no
COMPANY APPLICATIGN NO. 75/2012.
-{N " | COMPANY PETITION NO. 86/1997 a BETWEEN PRADHAN MERCANTILE PRIVATE LIMA ED A COMPANY INCORPORATED: UNDER THE PROVISIONS Cf THE COMPANIES ACT 1956 AND HAVING ITS OFFICE T PLOT NO.735/3/11
-12, NEAR OXFORD DENTAL COLLEGE, OFF HOSUR MAIN ROAD, BOMMANAHALLI, BEGUR HOBLI, BANGALORE-560058, REP BY MR JAMAL PRADHAN JOINT: MANAGING DIRECTOR ... APPLICANT (BY M/S.CRESTLAW PARTNERS) _ OFFICIAL LIQUIDATOR OF ~ M/S GANGAVATHI SUGAR MILLS . (IN. LIQ), ATTACHED TO HIGH COURT OF . KARNATAKA, CORPORATE BHAVAN .NO.26-27, M G ROAD, RAHEJA TOWERS 12TH FLOOR, BANGALORE-56000 1 _ RESPOND ENT (BY SRI.K.S.MAHADEVAN, O.L) THE COUNSEL FOR THE APPL! CANT HAS: FILED THE ABOVE APPLICATION UNDER RULE 6 & 9:08: THE. COMPANY (COURT) RULES: 1959, PRAYING TO DIRECT | THE OFFICIAL LIQUIDATOR TO. PROVIDE THE APPLICANT WITH THE LEASE. CUM. SALE DEED DATED 12.03.1975 EXEUCTED BY THE KIADB IN FAVOUR OF THE COMPANY UNDER LIQUIDATION AND INFORMATION AS REQUES STED IN THE LETTER DATED 11. Ol. '2012 ISSUED BY THE: APPLICANT.
THIS COMPANY. APPLICATION IS COMING ON FOR ORDERS THIS. Day, 'THE COURT MADE THE FOLLOWING: -
_ wien Heard the learned Counsel for the applicant.
2. _ The prayer in the application is to furnish a : copy of the lease deed dated 12.03.1975 executed by the KIADB in favour of the Company under Liquidation as oS per the request letter of the applicant dated 11.01.2012.
3. After hearing both the parties, a copy is handed over to the Counsel for the applicant. _ Hence, C.A.No.75/2012 is disposed of in view of the supa of 7 the copy today and on the conditien that the time or receiving the bids is extended. up. 'to 31. O1, 2012. for ;
receiving the bids so far as the applicant i is concerned.
oS sa/ ;
- JUDGE nvj