Karnataka High Court
M/S Megacity (Bangalore) vs The Deputy Registrar Of Companies on 15 November, 2012
Author: H N Nagamohan Das
Bench: H.N.Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS
CRIMINAL PETITION NO.4110/2012
BETWEEN
1. M/S. MEGACITY (BANGALORE)
DEVELOPERS & BUILDERS LTD.,
120, KENGAL HANUMANTHAIAH ROAD,
BANGALORE-27,
REP. BY MANAGING DIRECTOR,
SRI. C P YOGESHWARA.
2. SHRI. C. P. YOGESHWARA,
S/O. SH. PUTTAMADEGOWDA,
AGED ABOUT 48 YEARS,
MANAGING DIRECTOR OF
MEGACITY (BANGALORE),
DEVELOPERS & BUILDERS LIMITED,
NO. 61, "NAVASUMA", 20TH MAIN,
MUNESHWARA BLOCK,
GIRINAGAR,BANGALORE-85
... PETITIONERS
(BY SRI. TOMY SEBASTIAN, SENIOR COUNSEL)
AND
THE DEPUTY REGISTRAR OF COMPANIES,
IIND FLOOR, "E" WING,
KENDRIYA SADAN,
2
KORAMANGALA,
BANGALORE-34.
... RESPONDENT
(BY SRI.B. P. PUTTASIDDAIAH, ADVOCATE)
THIS CRIMINAL PETITION IS FILED U/S.482
CR.P.C PRAYING TO QUASH THE CRIMINAL
PROCEEDINGS INITIATED AGAINST THE PETITIONERS
IN C.C.NO.36/2010 ON THE FILE OF THE SPECIAL
COURT FOR ECONOMIC OFFENCES, BANGALORE
INCLUDING THE ORDER DATED 22.1.2010
REGISTERING THE CASE AGAINST THE PETITIONERS
FOR THE OFFENCES U/S 220(3) OF THE COMPANIES
ACT, 1956.
THIS CRIMINAL PETITION IS COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
The learned senior counsel for the petitioners files a memo seeking withdrawal of the petition as not pressed.
2. Accordingly, the petition is hereby dismissed as not pressed.
Sd/-
JUDGE KSR