Karnataka High Court
M/S Esds Software Solution Private ... vs M/S Nestor Infotech Solutions Private ... on 4 December, 2014
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 4TH DAY OF DECEMBER 2014
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
COMPANY PETITION NO.79/2014
BETWEEN:
M/S.ESDS SOFTWARE
SOLUTION PRIVATE LIMIATED,
A COMPANY INCORPORATED
UNDER THE PROVISIONS OF THE
COMPANIES ACT, 1956, HAVING ITS
REGD. OFFICE AT B-24/25,
NICE INDUSTRIAL AREA, MIDC,
SATPUR, NASHIK-422 007,
AND REPRESENTED BY ITS
AUTHORISED SIGNATORY,
MR. CHETAN P. CHANDOLE. ... PETITIONER
(BY SRI AMAR KUMAR T.S., ADV. FOR
M/S.LAWYERS INC.)
AND:
M/S.NESTOR INFOTECH
SOLUTION PRIVATE LIMITED,
A COMPANY INCORPORATED
UNDER THE PROVISIONS OF THE
COMPANIES ACT, 1956, HAVING
ITS REGISTERED OFFICE AT
539, ASHWINI COMPLEX,
3RD FLOOR, CMH ROAD,
INDIRANAGAR, BANGALORE-38
AND REPRESENTED BY ITS
MANAGING DIRECTOR. ... RESPONDENT
(BY SRI KRISHNA S. VYAS, ADV. FOR M/S.SMRITI LEGAL)
2
THIS COMPANY PETITION IS FILED UNDER
SECTION 433[e] & [f] R/W SECTION 439[1] OF THE
COMPANIES ACT, 1956, PRAYING THAT THE
RESPONDENT COMPANY NAMELY, M/S. NESTOR
INFOTECH SOLUTIONS PVT. LTD., HAVING ITS
REGISTERED OFFICE AT 53, ASHWINI COMPLEX, 3RD
FLOOR, CMH ROAD, INDIRANAGAR, BANGALORE-38 TO
BE ORDERED TO BE WOUND UP BY AND UNDER THE
DIRECTIONS, SUPERVISION AND CONTROL OF THIS
HON'BLE COURT UNDER THE PROVISIONS OF THE
COMPANIES ACT, 1956 AND ETC.
THIS COMPANY PETITION COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo dated 04.12.2014. The memo is taken on record.
In terms of the memo, the petition is disposed of as withdrawn.
Sd/-
JUDGE ST