Karnataka High Court
Wood Kraft (India) Ltd vs Dell International Services India ... on 22 July, 2016
Author: Vineet Kothari
Bench: Vineet Kothari
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IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 22ND DAY OF JULY 2016
BEFORE
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
COMPANY PETITION No.188/2012
BETWEEN:
WOOD KRAFT (INDIA) LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
No.56, NEW TIMBER YARD LAYOUT
MYSORE ROAD, BANGALORE - 26
REP. BY ITS DIRECTOR, Mr. KARAN GOEL. ...PETITIONER
(BY SRI. G. S. SRINIVAS, ADV.)
AND:
DELL INTERNATIONAL SERVICES INDIA PRIVATE LIMITED
A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
PLOT No.123, EPIP PHASE II
WHITEFIELD INDUSTRIAL AREA
BANGALORE - 71.
REP. BY ITS MANAGING DIRECTOR.
...RESPONDENT
(BY SRI. VAMSHI KRISHNA C, FOR
M/s. ALMT LEGAL, ADVS.)
THIS CoP. IS FILED UNDER SECTIONS 433 (E) AND 434
OF THE COMPANIES ACT, 1956, PRAYING TO THAT THE
RESPONDENT COMPANY, DELL INTERNATIONAL SERVICES
INDIA PRIVATE LIMITED, HAVING ITS REGISTERED OFFICE AT
PLOT No.123, EPIP PHASE II, WHITEFIELD INDUSTRIAL AREA,
BANGALORE - 71 BE WOUND UP BY THIS HON'BLE COURT
UNDER THE PROVISIONS OF THE COMPANIES ACT, 1956 &
ETC.
THIS CoP COMING ON FOR ADMISSION THIS DAY, THE
COURT MADE THE FOLLOWING:-
Date of Order 22.7.2016 CoP.No.188/2012
Wood Kraft (India) Ltd., Vs
Dell International Services India Private Limited
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ORDER
Mr. G.S. Srinivas, Adv. for Petitioner Mr. Vamshi Krishna C Adv. for M/s. ALMT Legal, Respondents
1. A Joint Memo has been filed by the learned counsels for both the parties stating that the parties have settled the disputes amicably out of Court. The said Joint Memo is reproduced below.
"The Petitioner and the Respondent in the above petition submit that they have settled their disputes amicably. The Respondent has paid a sum of Rs.25,00,000/- (Rupees Twenty Five Lakhs) to the Petitioner as full and final settlement by Demand Draft No.088503 dated 19/7/2016 drawn on Citibank N.A. The Petitioner has acknowledged the receipt of the aforesaid settlement amount. The Petitioner hereby declares that it has no further claims whatsoever against the Respondent with respect to above petition. Hence, it is prayed that this Hon'ble Court be pleased to record the settlement and dismiss the above company petition as settled out of court, in the interest of justice and equity".
Date of Order 22.7.2016 CoP.No.188/2012 Wood Kraft (India) Ltd., Vs Dell International Services India Private Limited 3/3
2. In view of this, the company petition is dismissed as not pressed.
Sd/-
JUDGE Srl.