Karnataka High Court
Godrej And Boyce Manufacturing Company ... vs Schevaran Laboratories Private ... on 8 November, 2012
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 8TH NOVEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
COMPANY PETITION NO.105 OF 2012
Between:
Godrej & Boyce Manufacturing
Company Limited
Reg. Office at Pirojshanagar
Vikhroli (W)
Mumbai 400 079
Bangalore Office at
The Karnataka Film Chambers of Commerce
No.28, 1st Main, Crescdnt Road
High Grounds
Bangalore 560 001
Represented by its Branch Commercial Manager
Sri R. Raghavan
...Petitioner
(by M/s. P.M. Vasudev and Co.)
And:
Schevaran Laboratories Private Limited
427/B, Hebbal Industrial Area
Mysore - 570 016
... Respondent
(Sri P. Chandrashekar for M/s. Ravi B. Naik Associates)
This company petition is filed under Section 433(e) and (f),
434 read with Section 439 of the Companies Act, 1956 praying
2
to order the winding up of the respondent-company Schevaran
Laboratories Private Limited in accordance with the provisions of
the Companies Act, 1956; and etc.
This petition coming on for admission, this day, the Court
made the following:
ORDER
The learned counsel for the parties have filed a memo. In the memo it has been stated that the respondent-company has agreed to pay Rs.3,75,000/- lakhs towards full and final settlement for which the petitioner has accepted. In the memo it is also stated that the respondent company has agreed to pay the said amount on or before 1st January 2013. The memo is taken on record. In view of the settlement arrived at between the parties, both the learned counsel seeks to dispose of the matter in terms of memo.
In the light of the memo the petition stands disposed of.
Sd/-
JUDGE lnn