Karnataka High Court
Bill Forge Private Limited vs Nil on 28 September, 2010
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
IN THE HIGH COURT OF KARNATAKA AT Dated this the 28"' day of September'i._20 10: Z" A ' M BEFORE " THE I-ION'BLE MR..JUsT1cE Cornpanv Applieation. NOB .14 of comgaez Petition '1\;Io.. 6' «of 2010 ' BETWEEN: A A A A BILL FORGE;PRIVATEVLIMETEDV V. A Company.ineoifpo'rated_ ui3.der*'17he Companies Act';'p195-'S, hain'ng'--.i.t,s ' Registered ai;9'C«1.;__ V " Bomryivasandifa indiisfri'a£.'Area _ Off Road' ~ Bangalore «- ~56O"099A' .. V ...Appiicant A /s.V'VGB Associates, Advocates] ...Respondent
' (By Sri C Ashwathappa, CGC for ROC] it This Company Application is filed under Rule 7 and 9 of AAt]:;1e--.Co1npanies [Court] Rules, 1959. praying to extend the time
--..Vgr3n'ted for filing the certified copy with the Registrar of {Jompanies and permit the applicant/petitioner to file the A/\ certified copy of the final order with the of Companies. ' _;.
This Company Application coining pon'_4iforVi'o"re'ere t3'rjiisV1fl.a3uIf the Court made the following:
ofinpnex This application, i:-:.V_fi.1ed'*téeeiii.iig'V"extensioVn of thirty days time to fiie copy of the with Registrar of Companies.
2. 1 made in the application and I am withifithe explanation for not filing the copy of the orcieréiof this the time stipulated in the order datefi' 28.07:2@iO'; Aecordingly, the application is hereby .i""all"d:iJed.f Thirty time is extended for the petitioner to-eomply the order made on 28.07.2010. Judge .i".:Wkép/-