Karnataka High Court
M/S Texonic Instruments vs M/S Apara Enterprise Solutions on 8 November, 2013
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 08th DAY OF NOVEMBER 2013
BEFORE:
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
COMPANY PETITION No.154 OF 2011
BETWEEN:
M/s. Texonic Instruments
A registered Partnership Firm
having its Office at No.2,
M.V.Lane, S.J.P.Road Cross,
Bangalore - 560 002,
Duly represented by one of its
Partners: Mr. H. Milapchand
and also the Authorised Signatory
of the Firm: Mr. M. Ramakrishna,
son of Sri. S.M. Iyer,
Aged about 50 years,
Accounts Manager.
...PETITIONER
(By Shri. B.S. Satyanand, Advocate)
AND:
M/s. Apara Enterprise Solutions
(Private) Limited, A Private Limited
Company duly registered under the
Companies Act, 1956, having its
Registered Office: No.7,
Leela Landmark, 1st Cross,
2
3rd Main, Ashwini Layout,
Ejipura, Bangalore - 560 047,
Duly represented by its
CEO and Founder: Mr. M.S.Sidhu.
...RESPONDENT
(By Ms. Chinmaya Chandra , Advocate for Shri. Arvind Kamat,
Advocate for ALMT Legal, Associates)
*****
This Company Petition filed under Section 433(e) and (f)
read with Sections 434 and 439 of the Companies Act, 1956,
praying to wind up the respondent Company under the Provisions
of Section 433(e) and (f) of the Companies Act, 1956 and etc;
This Company Petition coming on for Hearing this day, the
Court made the following: -
ORDER
This petition is disposed of in the light of the order passed in Company Petition No.107/2011.
Sd/-
JUDGE KS