Karnataka High Court
Smt S Kunjithamala W/O Late Sri ... vs Hvac Systems Pvt Limited on 3 February, 2010
Equivalent citations: 2011 (3) AIR KAR R 327, 2011 CLC 1137 (KAR)
Bench: D.V.Shylendra Kumar, N.Ananda
IN THE HIGH COURT OF KARNATAKA AT BAN
DATED THIS THE 3RD DAY OF FEBRUARY,
PRESENT
THE HON'BLE MR..JUS'.{'ICE D v
AND
THE I-ION'BLE MR..n:rs1jIcE"N. A1~JAN'1jAg_~...V
COMPA No.2 5/"'2(_)z.Q A I
Misc. Acuz. 195.,1_,"'196::.A ;'_96L3; 19566;
_g_.<94c37,v..z96g3, 1,959, .1'9.7'o.. V1921,
' +;m& 1:974 _qi_;201'u--""
.;;__ ';: COMPANo.2'Of' 20:1 0
IN con1I'A:zVo.}2'_'0§*_2Qi3'o: . '
Between:
1
SMTS KUNJ"ITHAMAIA'-
W'/Q LATE SR1 'RAMAM(>0R1'H1
= _ AGED AjBC)UA'F 43 YEARS
' ~pREET1{H ~
D,/"OLAT1E,RA.MAMUR'I'HY
'AGED ABOVUTAT11. 7 YEARS
R" ERASHANTH
S/O ILATE. RAMAMURTHY
" H AGED ABOUT 15 YEARS
A ;$;p?§i1,1..Az\31's 2 81 3 ARE MINORS
RESP. BY NATURAL GUARDIAN W MOTHER
A -. APPELLANT' NO. E
APPI§3I.E.AN'I'S E TO 3 ARE AT
NO. 146, 2"" MAIN, 2?") PHASE).
#9" _
_s--.....
DOMLUR
BANGALORE A 560 071 AP9E1,1.ARf1s
[BY SR1. G v RAO, ADV., FOR A A A A
SR1 N RIRAR, ADV.,]
HVAC SYSTEMS PVT. LIMITED ~
NO. 145, 2"" MAIN. 15'? B CROSS
ZN" PHASE, DOMLUR
BANGALORE W 560 071. [.
REP. BY ITS MANAGING DIRECTOR
1, VIVEKANANDA
{EX W DIRECTOR; .
S/O RAMAKRISHNAPRAE «.
NO.73, 15'!' CROSS, 3?-an '
DEFENCE COLONY, "
INDIRANAGAR 'V
BANOALORE;~66_0j'0O8=:_ ,; "
ING VYSYAL'Bf1!\1K""""'«..,b -
CORPORA'rEO.EE.1CE
MCROAE,
BANGALORE' «-1560 001 .9
RESPONDENTS
COMPANO, 2 OE2Oj1.OIs.,:F*1«1,,ED UNDER SECTION JOF OF' THE COMPANIES ACT AGAINS'i'GTHE "ORDER DATED 30.1 1.2009 PASSED IN CA No.40 OF 2Cfi9'IN_C.P N04' 1 OF 2005 AND ETC...
_..!N~ MISC} 1 961 1962, 1 963, 1966, 1967, 1 968, 1969, gg-.3_70,j '1..9f?1,_ 6.», 149j*;«'4_ OF 2010.- Between:
SW' S 1<O',\1,.i'iT:~IAMA1,A W/O LATE SR} RAMAMOORTHI ' AGED ABOU'I' 43 YEARS RA RREETR1 I)/O' LATE RAB/£AMUR'H~£Y AGED ABOUT I7 YEARS 'iSv1As'1'ER. R PRASHANTH S / O LATE RAMA}/IUR'I'iriY AGED ABOUT 15 YEARS APPEIJIJANFFS 2 ('SI 3 ARE MINORS REP. BY NATURAL GUARDIAN ~ MOTHER APPEILLANT NO.1 APPELLAN'I'S 1 TO :3 ARE R/AT NO146. 15'!' CROSS. 2~I> MAIN DOMLUR . V4 "
BANGALORE _ 560 071 ' "«ARRI;ICANT.S f [BY SR1. G V RAO, ADV; FOR SR1 N KIRA.N;«--.ADv., 1'-.. And:
1 HVAC SYSTEMS PVT. LRVIITEDI-"" - I REGISTERED OFFICE'AfI*''SAI\--'OALO'RE ' » I " A \ _ KARNATAKA. WITH REGN NO. ILSIIES . ' ._ DTD.O4.08.1994 _ . V NO. 145, 2~:> MAIN, 181* S"C'ROSS "
2ND PHASE, D.OIv:.L{':R 1: "
BANGALORE; 550 071 F _ RERBYMD '
2 L VIvE:«:ANANDA::;, _ S/O E{AMAKRISHN;\;PPA ' _ _ NO. 73, 132!' CRO'SSf;- ..3iw_MAIN ---- ' DEFENCE COLONY.__"._ "
INDIRANAGAR ' I3AI\IOALORE e56oj--o0S_ Ex 'DIREC'FO'I?, ' 'IN'GOVY*S'{A'I'BANK I """ H ._ . C«ORpQRA'I*E OFFICE '.DAI3ICALO_RE>-1:560 001 RESPONDENTS MISC. C.\/.'L.v C196} OF 2010 IS FILED UNDER SECTION 151 OF CFC '10 DIRECT THE COMPANY LAW BOARD TO ALLOW THE iAERLICANTS IMPLEAD M/S. CARRIER AIRCON LTD, AS R4 TO .1 ..T;IE~., PROCEEDINGS BEFORE TRIS HONBLE COURT EN "IRE INTEREIS'_I' OF JUSTICE AND EQUITY. MISC. CVL. 1962 OF QOEO IS FII1%:D UNDER SECTION I5} OF' CC.:I§C-ITO DIRECT THE COMPANY LAW BOARD TO DIRECT M/S. CARIRER AIRCON LTD.._ CEASE ALL ITS BUSINESS RELA'I'EONS WITH
6. applications filed in this appeal do consideration and are hereby dismissed. :uaa§ AN/--
With the dismissal of the main appeal it.Self,3._Il the not for 3%/g[s*fi