Karnataka High Court
Karvy Financial Services Limited vs Avesthagen Limited on 15 March, 2013
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
COP. 150/12
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 15TH DAY OF MARCH, 2013
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
COMPANY PETITION NO. 150 OF 2012
BETWEEN:
KARVY FINANCIAL SERVICES LIMITED
A NON BANKING FINANCIAL INSTITUTION
HAVING IS REGISTERED OFFICE AT
KARVY HOUSE, 3RD FLOOR, 46,
AVENUE 4, STREET No.1, BANJARA HILLS
HYDERABAD - 500 004.
... PETITIONER
(BY SRI. DEEPAK, ADVOCATE)
AND :
AVESTHAGEN LIMITED
A PUBLIC LIMITED COMPANY HAVING
ITS REGISTERED OFFICE AT DISCOVERER
9TH FLOOR, INTERNATIONAL TECHNOLOGY
PARK, WHITEFIELD ROAD
BANGALORE - 560 066.
... RESPONDENT
(BY SRI. S NAGABHUSHANA & E KIRAN KUMAR, ADVOCATE)
COUNSEL FOR THE PETITIONER HAS FILED THE ABOVE
PETITION UNDER SECTION 433 (e), 434(1)(a) & 439(1)(b) OF THE
COMPANIES ACT, 1956, PRAYING THAT FOR THE REASONS
STATED THEREIN THIS HON'BLE COURT MAY BE PLEASED TO
THAT THE RESPONDENT COMPANY, NAMELY, AVESTHAGEN
LIMITED, BE ORDERED AND DIRECTED TO BE WOULD UP BY
AND UNDER THE ORDERS AND DIRECTIONS OF THIS HON'BLE
COURT; AND ETC.
2
COP. 150/12
THIS WRIT PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Recording the submission of Sri.Deepak, Learned counsel for the petitioner, on instructions, seeking leave of the court to withdraw the petition, the petition is dismissed as withdrawn.
Sd/-
JUDGE ln