Karnataka High Court
Sri Narayana Bhat vs M/S Vijaya Leasing Limited on 4 September, 2012
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 4TH DAY OF SEPTEMBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
COMPANY APPLICATION NOS. 320/2012, 793/2012,
794/2012 AND 795/2012,
IN
COMPANY PETITION NO.126/2002
Between
CA NO. 320/2012
Sri Narayana Bhat,
Aged about 64 years,
R/at Surhanthi Nilaya,
Sthanika Bettu,
Hatavu, Tellar Road,
Karkala-574 104
... Applicant
CA NO. 793/2012
Sri Namith,
S/o. Narayana Bhat B.P.,
Aged about 24 years
R/at Surhanthi Nilaya,
Sthanika Bettu, Hatavu, Tellar Road,
Karkala-574 104
... Applicant
CA NO. 794/2012
Sri Supreeth,
S/o. Narayana Bhat B.P.,
Aged about 21 years,
R/at Surhanthi Nilaya,
Sthanika Bettu,
2
Hatavu, Tellar Road,
Karkala-574 104
... Applicant
CA NO. 795/2012
Mrs. Drowpathi Amma,
W/o. Late M. Subraya Bhat,
D/o. Surhanthi Nilaya,
Sthanika Bettu,
Hatavu, Tellar Road,
Karkala-574 104
... Applicant
(BY SRI SACHIN, ADVOCATE FOR DHARMASHREE
ASSOCIATES)
AND :
M/s. Vijaya Leasing Limited (In Liquidation),
The Official Liquidator,
High Court of Karnataka,
Corporate Bhavan,
No.26/27, 12th Floor,
Raheja Towers,
Bangalore-560 001.
... Respondent
(BY SRI K.S. MAHADEVA AND V. JAYARAM,
ADVOCATES)
THESE COMPANY APPLICATIONS ARE FIELD
UNDER RULE 9 R/W. RULE 177 OF THE COMPANIES
(COURT) RULES, 1959, PRAYING THAT FOR THE
REASONS STATED THEREIN THIS COURT MAY BE
PLEASED TO CONDONE THE DELAY IN SUBMISSION
OF THEIR CLAIMS AND DIRECT THE RESPONDENT TO
ACCEPT THE CLAIM FORMS NO.66 OF THE
APPLICANTS IN RESPECT OF THEIR CLAIMS
TOWARDS ANNEXURES RESPECTIVELY; AND ETC.
3
THESE COMPANY APPLICATIONS COMING ON
FOR ORDERS, THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
Applicants have filed these applications for condonation of delay of 403 days in submission of their claim.
2. For the reasons stated in the application, the delay in filing the claim application is condoned. Accordingly, applications are allowed.
Sd/-
JUDGE Sbs*