Canara Bank, A Body Corporate vs M/S Kadambi Electronics (Pvt.)Ltd., on 7 August, 2009

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Karnataka High Court

Canara Bank, A Body Corporate vs M/S Kadambi Electronics (Pvt.)Ltd., on 7 August, 2009

Bench: B.S.Patil

IN 'I'H}§; HIGH r;:<;:«wa*1*- 011* KA'i%ENA'1'AKA AT  =

BEFWEEN:

BAN<:mx_Lc}RV1a.. _

DA'_E'ED '.l'HIS '1"'HE mi DAY Q12'     

BEFORE   ' 
THE HON 'BLED MR.V»J--I§:STIfI<3§§§ £3..:3..?g§;ri:i;V"" 

c.A.34.Q.57¢8-i"2?§::~9'{N
CQE? No. ;:3§?g.19$>*z  _

CAN'A¥§3§-_.vBA;§§i'K_., A Bczirw C.OEPORi¥'I'E
ca)N$1*:*;'::r?r£:2;:r'..;.:N'1::JER'~mg "B:w'KING COMPANIES
{A(3Qi}E.SI'"li'§{)N Am; 1'm.N'$FER OF UNDERTAKENG
A{;"i"","'i9?;Z), }i;*gv1NG*--rrs Ems OFFICE AT
K10211_2;L3.=~C..VR'(}A§},"i3£i§~I.{}g:XL(}R'E3 51. em: 0? ITS
Brs:AI'~'~;<;:H cj>1«*;;%f'1A{;E»,,¢iz:wIsi'c:s:é§i1\£ AS ASSET RECOVERY
m.4GE,,'aRAN<::ﬁ'aT"r~IG'86, HI FLOOR?

. .. ﬁ?§3.i.:£F§N?'

 '  --Ag;~3;;}*§;~i 5»§xa:3%Lt'ré51D;2;'V'"z~;rit>;a'AN RAG, ABV.)

'  M{:3':ié.ﬁAMBI ELECTFRQNICS (PV'F'.)L'¥'D.,

" {INAI..}"QUIDé§'YION), REP. £33' 'mg OFFICIAL

££Q§;§IDATOR, ATTACHEI3 TO THE; Hi€3'zH C01} R?'

V n  op' KARNATAKA, 4TH 121,002, 9 &. F' WING

DRWA SADAN, £{ORAI\ziANGALA.

V ' " BANGAL()R§§~560E}34.

 REJSPEBNEEEZENT'

 {By Sr: BEEPAK 5:» V JA.YARAM, Amiss.)



_<-g-
COUNSEL }%'()R "I'§~iE3 APPLICANT HAS §+'li,E}I.3:.__'u1"P.§E';

AB(;WE A¥'PLiCA'¥'l(}N UNDER RULE 6 35 _
{3OME¥'ANY(C{)LJf§:"'i') FIULEZS Rm sEc.53?{1){.s§§---- Qéf' 2
COMPANIES Aifi', 1956 PRAYING Tag? pea' jia"E:A:5ON"  1'
S'i"A"1T'E3D 'i'i~IERE1N 311:3 
§'LE*:ASE3i;) TO PASS AN 012333;: £3RA§éfriN§; PB§§:;é:1';3Vs:0":={{ 'V
THE APPLiCFs3\E'¥'«»8ANi~<;  ENi'FiA"F.E_  '§é«i:§;"::..r;:;v~i&:RY' " '

§>R::)<:E:I::[3;r~:c;s, BY E:N§2'<)I§i:;:i §4<}VV RE¢c>vERY
CER'1'1FlCA'§'E DA'1'E3f) .13.; 1.:::(:¥t§>2;{i42.j1}2_f2002; ' "1s'SLI :31} BY
THE mama :2£:c:c>v12:IéY "'f:*;e£-;:;§:}§§iA1;"';%TV:%£3aNGAL0Ra, EN
().Fi.I\%L}.569fi99fi«_ if}N_-w~--'1.'_lfj}»}.€7- _;:_111»;'_.r':"':",._ v':..";F§i"I;3{)¥_}(-3H THE
RE£:3;£3V§:',RY  33?":L:szi}:c§i=:ésA1%.Y__,,.;r5m'A<:HM33m' 01¢:
0'1"m3:R Ai>E*iéV:3';e.;;hf'=;§%';3 1;§:g:;}=iL,__s9rE:§>s3,. AN?) PASSENG SUCH
e:m~;g1:é:,V1oI2:>;~iV:é"~'2«,:2, _:*"2'TH713. §¥'1-.*:>_:~z--'1s:§s;is: C§C:UR'i' BE PLEZASED TO
passs :N'~im,'1e; (:,;V;';é'{f;V:;;'.1£»::=.=:ﬁa«9~:»~<::£:s GP THE: {EASE}, {N THE
iN"I'EE~§BS"'F  aLJ:3°%if;t:1s.:_ "ASE; EQU I'I"r*'.

V   -é:':3i§:~2 }g9?L;{:A'fi<;N C:O£%.r'§E?~i{3 cm §~*()¥% {T}RDERS'1'HiS
 %'1:;';;a?; '";*§:}if':;:::<v:e**,:=..%;*;%;[§_R_f:.{' Mam; THE i1'OLLOWIN{};

GRDER

£21' 33135 apgﬁicatimn the ap;:>§ic:a:1t: {Eanara Bank is

 Vseegiéing pﬁI"§11]:SSiGI'.i {Q iiﬁtiate re{:0v€:1"j; 'pI'<3:::€ciéi1":g$ by

VA  . V' ..v::_15.:f«:)1*{:i1'1g the 1'*€:€~0vt:Ijy Cﬁlﬁﬁﬁaiﬁ <:'i§3.t;e:i

1E3.§§.2£)(}:2j i2,£;Z.2f{}{}2 iSS'L1€{i by ihﬁ Bebtﬁ i4'<3eC0»v:=:r§;

'i"%ﬁr1a§. 3%: .8a1'1gaiGr€: in {},A,§'~E'€:.$€39j 3996 by aff&::t:§I:;g



#3.,

1"1€:c€:s$3;i:'§; ait8.Cf}H1€I'1t '€§r1r0L1gjh the R€c<.)VeI'§;I'.:;_1* 

E3}: taking such apprapléata Itigal   ._ af'e"  

p€T,'HliSSib§€: in law.

2. Learrxeci. senior €:<:{L2'n;se} V' féji' S the V

appiicant Baﬂk S1é.P3€i1,; bid1?i"}{:"$.gi}§§§ir¥;;1da: 'Rae '*i;rings ts
the neﬁce of this <;:ou;¥ t;,'% 1999 Passed
in €j:.A_No.:26? tglear {hat whiie
the  proceosd with the
originajii """   before the Debts
Recoveﬁ?  it is required is taka the

pemzissian E:)fV_»tV:1*xis..'-coé;11'f"9{c2 execute asriy decree that 11133

.' V.  'beg 13;.-issaiﬁd  thé  in tile af0I'6:n:enti01'1ed origfinal

  E3 in this 'ba(:kgr{)u:1(i and in thﬁ ﬁght of

'tizé-..._01'<j_,<i:1'  28.1f_}.9'.3 passed by this SOIIIT, this

'  ' é " -- --. : '":2p pLi.ic.T;.a;'i:;€)n is fﬂecl.

V'  M/S Kaﬁambi Eéiieamilgics Plivate Limitetd is

T u  Cjiempany in iiquidation in Compaxly Petit:i<3I1

1'@i39f'~7§'?. it is ordéred in be wound up by Grder tiatad



-4-

12.3.99

. Lealnad senier coiinsei contends that thctre are g1:a1"aJ3t.03"s for the loan advanced by the appijcant bank and the applicant is emtitied to proceed them and to $66}: attachment of the ammlnt deposited before the I'€f€1'€I1C'f3~v--'C(§ﬂI;t' ::l1p0Ii4 acquisition of the ianci beiengizlgiigo fJ§1eAA.;j;2m'i£11f$.=é1tcsi?s,' ' i_ f

4. The aﬁicial iiqtﬁéajgor "i1a?:s W1"*:;p1:§» w statement. He contetnds that_.h€;"may to bﬁ associatéd' before the Recovt-::1'y Oﬁ"1cer_ .A Ii"; vi<:uf . ﬁI1i':_ V'g."*§'Is(ie11<:y ef these p1'{}{:ee<:1iI1gs with V ti). _ 'j:7I1é=_ ﬁdmpany in .liquidaf."§.0z1, it is ' .1§1e(::::§sa;'y 12¢ 'the Gfficiai liquidator to asseciatc ?_i1i3:;1_é&e:!'§i"'asjit;TEi' ~'I.:fi(; recavery proceadings. Hewevai', in: 30 £35 ti:-:=*.-- of the appiicaxit to proceed against the '~»guara.ﬁ¥;:;2ifs and far seeking attachxnz-mt. :3 C<)I}C€".{'l3€€§, cannet be any iI11peciirI}.e1::1t ta paimit the H€HCl'3, this appiication is allowed. The _ at iiberty :0 proceed with the execution p1*oi:eé;d.i£ig§s. 'aI'1€'3 the ofﬁciai iiquidatez' is perinittéd ti: T g§;sS£2e¢iaté3 l"I§V1§I3.S6}f* with the said proctzedmgs.

Judge dvr:

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