Karnataka High Court
Manipal Ecommerce Limited vs Nil on 6 October, 2010
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
.1.
In 'am HIGH coUR'1' or-' KARNATAKA AT BAHGALORE
nacrw ms THE saw my 01:' 0010322 2010
BEFORE
Tim Hozmw mz.Jus*r1:cE H.fi.NAGAMGHAH maj
Manipal Ecomwce Lmlitad,
Ragmsmud Ofiice R-702, _
lforth Bbck, Maniyal cant.-ca', '*-
N<:.47, Diekwcn Road,
Bit:-'S60 042.
(By Srisaji r=.Jo1m,miv;} &
1m L A % ...RESPC3HDERT
under Rubs 5 85 9 of tin
u(C6m"%).%R1flw» 1959. wayim to modify its
passad in Company Application
fi:;§1~~uubstituting the mm of the Kannada
_ Karnatakn", in the inteu-at ofjustioe.
- T w applicafionooming on for orders thh day, the
made the following:
»'\..
KM
.3.
Qfiflfi
"l'h'napp1im!:inr:.'n¢ f'11edtaco1'recttheorciea~damd
01.09.2010in C.A.Ne.'730l2010 to 113011: the mm of vgaya I(arnataJm' in pkoe of "lldaynvani".
2. No prejudice win be caused to holders, crating' rs and employees if the anowed. Aocmmly. the orderfdhtfizit AA c:.A.xo.73a12o1o is m-eby nu;oa5£'1e:1 rxarne of "V§jaya Ks.rnamka' of 3