Karnataka High Court
Manipal Ecommerce Limited vs Nil on 27 May, 2011
Author: B.Manohar
Bench: B.Manohar
IN THE HIGH COURT OF KARNATAKA, BANGALORE DATED THIS ON THE 27 TH DAY OF MAY 2041 7 ; BEFORE ol THE HON'BLE MR.JUSTICE B. MANOHAR So | C.A.NO.341/2011 in COP.NO.224/2010, _ : BETWEEN: 1. MANIPAL ECOMMERCE & IMITED REGISTERED OFFICE N-702;. . NORTH BLOCK MANIPAL CENTRE, » NO.47, DICKENSON ROAD... BANGALORE.560 042°. 000 KARNATAKA. ; a _ -- : - APPLICANT (BY SRISASI P. SOHN SPJ FLEGALL | Lo NIL SO .. RESPONDENT (BY . SRLK. S. MAHADEVAN & V.JAYARAM FOR OFFICIAL LIQUIDATOR, ~ SRLA. IAVAKAR SHETTY, ADVS) : _ COUNSEL FOR THE PETITIONER HAS FILED THE | APPLICATION UNDER RULES 6 AND 9 OF THE "COMPANIES (COURT) RULES PRAYING THIS HON'BLE : COURT TO CONDONE THE DELAY OF 7 DAYS IN a FILING THE C.C. OF THE ORDER DATED 11-2-2011 ALONG WITH FORM NO.21 WITH ROC IN KARNATAKA, IN THE INTEREST OF JUSTICE AND EQUITY. : THIS APPLICATION COMING ON FOR. ORDERS -- | THIS DAY, THE COURT MADE THE. FOLLOWING: _ ORDER
This application C.A.No.341/2011 is filed seeking to condone the delay of 7 7 days sin pti the certified copy of the order 11-2-2011.
For the reasons Stated: in the accompanying affidavit, delay, 'of D., days | is" condoned in filing the certified copy of the. 'order is condoned. Accordingly, C.A.No. 341/20 Li is + alowed. Sd/-
JUDGE mpk/-* o a