Karnataka High Court
M/S Karnatka State Electronics vs The Official Liquidator Of on 24 November, 2008
Author: Anand Byrareddy
Bench: Anand Byrareddy
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... RESPBBEENT y"*;__T {fig Sriyuths BEERAK and Jaxnnnn - AflVGGA?ES} Ti-I13 AP£'LICk'PI-'DN IS FILED SEHBER DRIER. 1 RULE .I':.s or cm at-:.a.n amt-I RULE 9 car was conpmzss "*""' \-WU!" vi I\MI\Nu-IIHI\H nrurrv MUUKS U?' K,fl&?{NA!AKfl HKSH CUURT ECOUR'3'$ mugs, 1959 Pxmrxbzcs To InsPI..E.=;a_ THE A;m=L:cm-r amen? As on or was nzsrannmf-;~T..m._VwHx Amvs: warm': APP{..ICA'I'ION has me. "
wens conrmv saanxcnwron : 'xFc>«ri~.' 333323 ms DAY, TE-IE coam MADE 'F1-IE_..:!?7fVJ__k3~..¥;§)$:TZ[V'I«i£5r:
C cnnpany App]. icrat 2 GE. , 1 figs finder 1 Rule V 1~n_ civil Procedure, V19GB,._V_ 9 at the Compaxxiaauf contend that the .f;i.qfiidata: has riled antic: Section 543 cf alleging misfeaaance a&3'_«e.inst "1:_j:m. I$:§#sfiiiecto:cs of the company in to implaad one Chinnappa, at fiixsctox at cm aqnplicant: therein. §;s_':{':_::;',;f.Ac;:ai::i.c:3a1 baa been allmretzi can 28.8.2068.
AA ..§§:p1iaant has been served with a. copy of affidavit filed by the chartered __ aaaaantant .
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2. On varizficatian, it is learnt that tho initiaticsn aid? this pzctoczaeedinga by thu Liquidatar agaimt an 'ntminae dixractczr apglicant is making a claim applicant as 12:913., thczugh the not made a. party to thaé therefieze; it in: in tl1,i;E¢.__ba;:E§.':§§§;1§id.._th§t""Ath§ apglicant -seats to come
3. The have any being allowed. Hence the applicant Ea3:J:.'a3.},' as a party"- rgspanfigfnt ,ix1 ti~V.u;a_V_:V-':'e¥" p i:o:.-flzcedings. The counsel Lifiidatox aaeka time ta file:
am _ Two wane-kg; tim is V as.--__"prr.-fired for .
Sd/"A_ Judge