Karnataka High Court
M/S Ultratech Cement Ltd vs M/S Unitech Valdel Valmark P Ltd on 6 April, 2017
Author: Raghvendra S.Chauhan
Bench: Raghvendra S. Chauhan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF APRIL, 2017
BEFORE
THE HON'BLE MR.JUSTICE RAGHVENDRA S. CHAUHAN
COMPANY PETITION NO.136/2014
BETWEEN:
M/s. Ultratech Cement Ltd.
(Erstwhile M/s. Samruddhi Cement Ltd.)
(Erstwhile M/s. Grasim Industries Ltd.)
(Unit: Birla Ready Mix)
A Company incorporated under the
Companies Act, 1956
Having its registered office at B-wing
Ahura Centre, 2nd Floor
Mahakali Caves Road
Andheri (East), Mumbai-400 093.
Regional Office at
Industry House, 5th Floor,
45, Race Course Road,
Bangalore 560 001.
Unit at Sy.No.102/2A, 2B
Harlur Village, Varthur Hobli
Koramangala Post, Bangalore.
Rep. by its Dy. Manager (Commercial)
Sri. Sushil Singhania
S/o late Sri. K.C. Singhania
Aged about 45 years.
....Petitioner
(BY SRI. Sripal J. Sanghvi, Adv.)
AND:
M/s. Unitech Valdel Valmark P. Ltd.
Regd. Office at No.133/1, The Residency
3rd Floor, Residency Road
Bangalore - 560 025
2
Rep. by Managing Director
Mr. Ajay Chandra.
... Respondent
(Respondent is served)
This Company Petition is filed under Section 433(e) of the
Companies Act, 1956, praying that the respondent Company M/s.
Unitech Valdel Valmark P. Ltd., may be wound up by the Court
under the provisions of the Companies Act, 1956, and etc.,
This Company petition coming on for orders this day, the
Court made the following:
ORDER
Mr. Sripad J. Sanghvi, the learned counsel for the petitioner, has filed a memo for withdrawal of the writ petition. According to the petitioner, since the respondent- Company has paid balance amount of Rs.17,11,869/- through Demand Draft No.446592 dated 28.03.2017, drawn on Vijaya Bank, the full and final payment has been made. Therefore, the petitioner would like to withdraw the present petition.
Hence, the present Petition is hereby dismissed as withdrawn.
SD/-
JUDGE MKM*