Karnataka High Court
M/S. Cipla Limited vs M/S. U & I System Design Limited on 5 April, 2011
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH COURT OF KARNATAKA, BANGALORE DATED THIS THE 57 DAY OF APRIL, 201 1 . BEFORE THE HON'BLE MR.JUSTICE ARAVIND KUMAR» C.A.NO. 372/2006 | IN-. CO.P.NO. 58/2006 BETWEEN: M/s.CIPLA Limited | ; Having its registered. office at ae Mumbai Central, . Oe Mumbai -409 908. Represented i by.its Company Secretary &_ Authorised Signatory. Mr.Mi ttal san ghvr APPLICANT (By RI. ADITYA SONDHI, ADVOCATE) . M/s.) & 1 System Design Limited ~ Having ifs registered office at No.3, 114 Cross, 3™¢ Main, West cf Chord Road, -. Bangalore - 560 086 ~. Represented by its .. Managing Director ..RESPONDENT (BY SRLS.V.BHAT, ADVOCATE) =
ae ho This company application C.A.NO.372/ 2006. is filed under Section 450 of the Companies Arts. . 1956, 7 read with Rules 6 & 9 of the Companies (Court), Rules, 1959, praying that for the reasons. sta? ed therein. this - Hon'ble Court may be pleased: to appoint thie "Official Liquidator, High Court of Karnataka 'as | the Provisional ~ Liquidator of the respondent company. This Company Application coming on for Orders, this day, the Court made the following: -
In "view of the order : passed by this Court in CO.P. 58/2006, cc ©.4.372/2006 does not survive for consideration and accordingly it is hereby rejected as oy having become inffiictuous. Sd/-
JUDGE "SBN