Karnataka High Court
Mr. Avinash Subramanyan vs M/S. Shimbu Imports & Exports Pvt. on 13 September, 2019
Author: P.B.Bajanthri
Bench: P.B.Bajanthri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MR. JUSTICE P.B.BAJANTHRI
CA No.108/2018 IN CA No.205/2004
BETWEEN:
1. MR.AVINASH SUBRAMANYAN
S/O M S BALASUBRAMANYAN
RESIDING AT 506A, 17TH CROSS
4TH PHASE, J P NAGAR
BANGALORE - 560 078.
2. SMT.VANISHARMA
D/O Y.M.K. SHARMA
No.222, APARNA, 32ND A CROSS
III MAIN, VII BLOCK, JAYANAGAR
BANGALORE - 560 082.
... APPLICANTS
(BY SRI GURU PRASANNA S, ADVOCATE)
AND:
M/S.SHIMBU IMPORTS & EXPORTS PVT.
LTD.(IN LIQUIDATION)
REPRESENTED BY THE OFFICIAL LIQUIDATOR
ATTACHED TO HIGH COURT OF KARNATAKA
26/27, 12TH FLOOR, RAHEJA TOWER.
M.G.ROAD, BANGALORE - 560 001.
... RESPONDENT
(BY SRI K S MAHADEVAN;
SMT. REVATHI ADINATH NARDE;
SRI JAGADEESH GOUD PATIL AND
SRI SHRISHAIL NAVALGUND, FOR
2
OFFICIAL LIQUIDATOR)
THIS COMPANY APPLICATION IS FILED U/R 6 AND 9
OF THE COMPANIES (COURT) RULES, 1959, R/W ORDER
XVI RULE I & SECTION 151 OF THE CPC, PRAYING TO
RECALL THE ORDER DATED 8.01.2018, RE-OPEN THE
CASE AND PERMIT THE APPLICANTS TO LEAD EVIDENCE
IN ABOVE CASE.
THIS CA COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Heard CA No.108/2018 filed for recalling the order dated 08/01/2018 to reopen the matter and permit the applicants to lead evidence in the above case. Such application was presented on 20/04/2018 and thereafter, the matter is being adjourned at the behest of the applicants from time to time.
2. Heard on the application.
3. For the reasons stated in the application and the affidavit, order dated 08/01/2018 is recalled, subject to payment of cost of Rs.10,000/-. 3
Costs shall be paid to the High Court Legal Services Authority, within a period of four weeks from today.
Application stands allowed.
Sd/-
JUDGE tsn*