Karnataka High Court
Arvind Murjani Brands Pvt Ltd vs Primus Retail Private Limited on 20 September, 2019
Author: P.B.Bajanthri
Bench: P.B.Bajanthri
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MR.JUSTICE P.B.BAJANTHRI
COMPANY APPLICATION No.971/2011
IN
COMPANY PETITION No.163/2011
BETWEEN :
ARVIND MURJANI BRANDS PVT. LTD.
HAVING ITS REGISTERED OFFICE AT:
ARVIND MILLS PREMISES,
NARODA ROAD, RAILWAYPURA POST,
AHMEDABAD 380 025.
REPRESENTED HEREIN BY ITS
AUTHORISED SIGNATORY
MR.RAVI RAO
(VICE PRESIDENT -FINANCE) ...APPLICANT
(BY SRI.ARUN SRIKUMAR, ADVOCATE FOR
M/S.INDUS LAW, ADVOCATES)
AND:
PRIMUS RETAIL PRIVATE LIMITED
HAVING ITS REGISTERED OFFICE AT:
# 7, 1ST CROSS, 3RD MAIN, ASHWINI LAYOUT,
EJIPURA, BANGALORE - 560 047
AND REPRESENTED HEREIN BY ITS
MANAGING DIRECTOR. ...RESPONDENT
-2-
THIS COMPANY APPLICATION IS FILED UNDER
ORDER XXXIX RULES 1 & 2 AND SECTION 151 OF
THE CPC, 1908 R/W RULES 6 AND 9 OF THE
COMPANIES (COURT) RULES, 1959, PRAYING TO
GRANT AN ORDER OF INTERIM INJUNCTION
RESTRAINING THE RESPONDENT COMPANY AND ITS
DIRECTORS, MANAGERS AND ALL OFFICERS (WITHIN
THE MEANING OF SEC.2(30) OF THE COMPANIES
ACT), ETC., FROM IN ANY MANNER ALIENATING OR
SELLING THE ASSETS OF THE RESPONDENT
COMPANY, INCLUDING ITS BRANDS, GOODWILL,
LOGOS, FURNITURE, FIXTURES AND ALL OTHER
TANGIBLE AND INTANGIBLE ASSETS (OTHER THAN
STOCK - IN- TRADE SOLD IN THE ORDINARY COURSE
OF BUSINESS) AND ETC.,
THIS APPLICATION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
In view of disposal of Company Petition, this Company Application is also disposed of for statistical purpose.
Sd/-
JUDGE BNV