Karnataka High Court
S. Alexander vs M/S N.G.E.F Ltd (In Liqn.) on 5 February, 2016
Author: R.B Budihal
Bench: R.B Budihal
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF FEBRUARY 2016
BEFORE
THE HON'BLE MR.JUSTICE BUDIHAL R.B.
COMPANY APPLICATION NO.1007 OF 2015
IN
COP NO.154/2002
BETWEEN:
SRI.S.ALEXANDER
S/O LATE.M.SAVARI MUTHU
AGED ABOUT 65 YEARS
RESIDING AT No.211
9TH 'C' MAIN, HRBR I BLOCK
KALYAN NAGAR
BENGALURU-560043
... APPLICANT
(BY SRI. VISHWANATH.R.HEGDE, ADV.)
AND:
M/S. N.G.E.F. LTD (IN LIQ)
REPRESENTED BY THE
OFFICIAL LIQUIDATOR
ATTACHED TO THE HON'BLE
HIGH COURT OF KARNATAKA
CORPORATE BHAVAN
No.26/27, 12TH FLOOR
RAHEJA TOWERS, M.G.ROAD
BENGALURU-560001
... RESPONDENT
(BY K.S.MAHADEVAN, ADV.)
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THIS COMPANY APPLICATION IS FILED UNDER SECTION
5 OF THE LIMITATION ACT, R/W RULES 6 AND 9 OF THE
COMPANIES (COURT) RULES, 1959, PRAYING TO CONDONE
THE DELAY OF 1530 DAYS IN FILING C.A.NO.1006/2015.
THIS COMPANY APPLICATION ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Heard the learned counsel appearing for the applicant and also the learned counsel representing the official liquidator on the delay application. Perused the grounds urged in the application which is supported by the affidavit.
2. Sufficient cause has been shown to explain the delay in filing such application. Hence the application is allowed and delay of 1530 days in filing C.A.No.1006/15 is condoned.
SD/-
JUDGE Rd/-