Karnataka High Court
Mr R Devdas S/O Late Raju Pillai vs Canara Bank Benson Town Branch on 24 July, 2008
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
-1-
IN mm mm: COURT or KARNATAKA, " V
DATED THIS THE 24% DAY V
BEFoRr«;«.§%
THE HON-BLE MR.JUs'm: E M_OHfi;hiA"E§féii)bY
COMPANY A1=1?_L1cATio:§ 1§ic:A1023/2006
IN COMPANY kpmmgm 'NQ,_11_3/ 1939
_____ _4-
MR R DE'JDAS':.Si 0._LATjE,%RA_J:J P-ELLAI
AGEDABO1JV'F*3€}VYRf3 «--
FoRMER[vMA'i:tAGi;:'<; 'D!,REC1T(')"i'x""G
M/S mzv F1SH--;?:.R11=:s PVT-,LTD.;,
NO.8 GALEST§()F+!.'VSffREB"!.." " _
BANGALQRE 5 = "
. % ...APPLICANT
(a,~i%.:sn%%:M, RAV'ImA1;p.sH, ADV.)
».fmI);.'
Ci'.NAI£A BANK
" BENSON TOWN BRANCH
"mason TOWN
A s BANGALORE 46
REP. BY rrs MANAGER
" E2 CORPORATKJN BANK
KAMARAJ ROAD BRANCH
KAMARAJ ROAD
BANGALORE 46
F
-2.
3 THE OFFICIAL LIQUIDATOR
ATTACHED TO HIGH coum' or KARNATAKA
BANGALORE 1
Rasponmssrrrs}.
(BY SRI.PAE)UBIDRI RAVHAVENDRA RAO, Amy p*0':aé_}:--.».. 6&2'
(VAR NOT FILED) 65 SRLDEEPAK, ADV. FOR R-3)" . L-
THIS APPLICATION U/S 445('1)4%os 'THE C§O?s&PA§%If:S 4
ACT, 1956 AND RULE 11?' OF=_TI"§-EA CCfiMPA}\'Y"'
RULES 1959 PRAYING TO RECALLV THE COM.M'QN«. o:2=m3R_
DT. 1.9.2006 PASSED IN CA~i*¥£).44~{})*D3 55 c.-31545103: AND' A .
RESTORE THE SAME TO FILE_A'ND me. ' --
THIS CA COMING ON ,.s2=sLéfof<D.ERs*"raas-bAY, THE
COURT MADE THE FOLLOW--IN(3-: f ~ "
:"'I'h¢3r\*a1*ger.j:re;)i'e£$entz1tion for the applicant. The
appficafziexg is é
.....
Judge