Karnataka High Court
Citymax Hospitality (India)(P) Ltd vs Jewels India Hotels (P) Ltd on 24 November, 2011
Bench: V.G.Sabhahit, S.N.Satyanarayana
aa a IN THE HIGH COURT OF KARE IATAKA AT BANGALORE DATED THIS THE 2478 DAY OF NOVEMBER 2011 - PRESENT THE HON'BLE MR.JUSTICE V.G.SABHAH ° AND THE HON'BLE MR. J USTICE & NN. SATYANARAY: ANA C.C.C.NG.1881 OF 2011 (CIVIL) . BETWEEN: Citymax Hospitality (india) __ : Private Limited, mG | : Having its registered ¢ fiice at 27¢ Floor, Nos.39/3-ane- 44,. Above Spar Hypermarket, Bannerghatta Road, "2. BANGALORE --- 560 029. ° Represented by its Company Secretary, Sri.Muralidhar Ramanatha An (By Srik Sajan 'Poov rayya, Adv, for M/s. Poovayva & Co.,) AND: Having its registered office at _ B-6I, Yash Path, Tilak Nagar, » Jaipur, Rajasthan and Branch . Office at Centenary Building, NeeS, M.G. Road, . BANGALORE ~ 560 001, "Represented by its Director, srLc.S.Chadha. L. Jewels india. Hotels Private Limited, . COMPLAINANT. to Sri.Triiochan Singh Chadha, Director of Jewels India Hotels Private Limited, Residing at No.127, 41 Main, Delense Colony. Indira Nagar, BANGALORE - 560 027. --_ 3. Sri.Bhupendra Singh Chadha, Managing Director of Jewels" India Hotels Private Limited, No.2, Under Hill Lane, Civil Lines, DELHI ~ 110 054. 4. Sri.Charanjit Singh Chadha, _ Director of Jewels India : Hotels Private Limited, a Residing at No.127, 4% Main. Defense Colony, Indira Ne agar, BANGALORE - - 560 0: 027. D. Mr. Akilan, ; 7 Store } Manager, Tandoor Restaurant, Fourth F 'oor, Oasis Building, 'Salarpuria Tech Point', Municipal No.3, -- Ward N 20. 66, Brunat Bangalore Mahanagara Palike, © 100 Feet Read, _ Shinivagitu, | BAN GALORE, .. ACCUSED. a ee a i i i | : This ECC is filed under Sections 11 & 12 of the Cont tempt of Court Act, praying to imitiate action against the os BRS ous! od for disobeying the order of this Hon'ble Court passed nMEPLA.No. 10565 /2010 on 14.12.2010 fAnnexure-Aj. % a This CCC is coming on for Orders this day, HIT J., mace the lollowing: Learned counsel appearing for the complainant has. flied a memo stating that the complainant is not iriterested in pursuing the matter as the direction of this court is complied and seeks permission to withdraw ihe contempt petition. 2. Accordingly. the.contempt. petition is dismissed as withdrawn. Respondents are discharged.
OAGV:
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