M/S Disha Retail Fixtures Private ... vs M/S Primus Retail Private Limited on 2 July, 2010

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Karnataka High Court

M/S Disha Retail Fixtures Private ... vs M/S Primus Retail Private Limited on 2 July, 2010

Bench: Ram Mohan Reddy

I
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 02"" DAY OF JULY. 2010 

BEFORE

THE HON'BLE MR. JUSTICE RAM MORAN: ~  H"

COMPANY PETITION N0;~2-.6' '2"§)e19-Ir);   
BETWEEN: H H H

M/s Disha Retail Fixtures P1'iva,1e'~~Lin1ited, '

Plot Nos. 299301, Bo1n111ase111dfa._ ' _ '

Jigani Link Road, Jiganj, --- 

Bangalore M 562 106, ' _ " 

And represented herein  Tits T'   'iv

Authorised Signatory.  H h'   u -'   .. 

Mr. Shyam M. C-._:cV)'p._i_nat}f1A " ' - 1: T  1  LPETITIONER

[By M /S I11_(1Lﬁ$"'   

M / S P1'imLzs Retaii.' Pj1'iV'a¥It.§i§xhimited,
E--Iaving iéé" r_e_s;'is£ei"e d" 91191' as ya '1:

#7, 1f??fC1'<)s:é". 3V*"3VM,3i1i;_Aéhwini §,z1y0111'.
Ej ip1_§_1;'a.*Bar1gzil0.:fe M 55.0 047.

 V'  _Ar1'd_ £'epr.ese§1ted 
. I\'/1&1,nag§ng D:i1'e(.t1.()r. ..RESPONDE]\ET

    Adm.)

V"TTHESV3'iI?fi'E'I'£'EOE\I E'ELI1',I.) UNDER SECTION 433{e} and
4333) OF' 'me COMPANIES ACT, 1956 PRAYING TO WIND

  UP M/S}.PRIMUS RETAIL PRICE PRIVATE I.I.MITEI) UNDER
 _ THEE PROVISIONS OF '.m£«: COMI->AN113s ACT, AND ETC;

T  E COURT MADE 'I'}*iE FOLLOVVINGZ

."2'I'HIS PETITIOI\'z. COMING ON FOR AD':\/EISSION§ THIS

 



2
ORDER

Leameci eotmsei for the 1'esp01'1de1'1t files e1;1'i1,.e111() furnishing particulars of the pee-:.t--dateci (:hec§.L1_es.Vu'seVen. in number said to be the mode of pe1yi9i1_er1tA_i'Vc)f 't1'£'3' V' amounts due and payable to t11€:"p€tii{lCI1t?_I'. '1' -- '

2. Memo is taken O1"i>1"€',('.OI'd."'A Lea1'r1(3.d?1cjeuhsei 'fa:-I the petitioner acknowledges Of 'Ss€?\:fV €Fi':C1'ﬂ1:{'§3qU€S for a totai value of {'*~..i*epreSeiiting the piimtipal sum.__ In fact that the respondent"hagiitiemadéet 4_the'"e'Ii*ti're sum of money claimed iI1A7A"'.'~fT.1,€ 1:§ietit.ier1_'t.110ugh by deferred payment. 11c>t',i1i11g' V' fi1i't.hei"' --:S't1fV-'~1'_VC'&:"" for <:0nside1'ati()11 in this pet.iti(m_a11d éieec)rei.in§;1y disposed of. Itis i'i~e_ed1ess to stz1t.e that if ariyone of the Cheques St.{%1}"1d"£1i'E'.h()-iiﬂtitred, it open for the petitioner to seek re('_'i'}">e17.._ii1g.iA<«;:')"i'A this petition. RFBGE its

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Karnataka High Court