Karnataka High Court
M/S Chinnamasta Properties P Ltd vs The Mysore Acetate & Chemicals Co.Ltd on 27 January, 2010
Bench: D.V.Shylendra Kumar, N.Ananda
BETWEEN:
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27'"! DAY 01-' JANUARY. 2010,». Q
PRESENT
THE HON'BLE MR. JUSTICE 1). V. SHXLENDRA' _ 4
AND
THE HON'BLE MR. JUSTIQE NV." ANAED3."
ORIGINAL SIDE APPEAl:/ 2509 E ' "E
Misc.CivI'.l No;2'2045J;'0O9v IE --.
M /s. CHIN1'%EANi}'aSTA' --VPRO.EI::RT1V1gs {._P]=LTD..
(NOMINEE 0-1? M,'1'f§SCM'*SUC}r@ Rs LTD..)
OP'FIC;E2'A'T' -417.3?-FLO'€)'I?.. E3ALARPU'RIA WiNDSOR.
NO.3. ULSOOR' BAN-GAL()RE W 560 042.
AND RE{}ISTERED.Q.F}'IC'E._ AT
NO.7. cH1TrARAiaUAN'~.AVEN'UE.
KOLKATA -*740o.o72', '
REP. BY ITS ALITHORISED SIGNATORY.
_ MR...A_sL{v»'1N SAI\?C=IiI_I%3_fITI.
.. . AI3PELI.AN'1'
[By ski, ._B2$.s.AVA;"';éRzai€3;i%iU S. PATIL SR.ADVOCA'I"'E}
E MYSOEE ACETATE: & CHEMICAIS co. I.'I'D.,
v~;1NVL1Q~1;1DAT10N). REPRESENTEI) BY
E.TH,E'~0§~'F1c:AL LIQUIDATOR.
__"'«A'I*::AcHED TO HONBLE HIGH COURT
' VVQEKARNATAKA, 1v FLOOR. D & F' WING.
2
KENDRIYA SADAN, KORAMANG-ALA.
BANGALORE W 560 034.
2. THE DISTRICT MAGISTRATE.
MANDYA. MANDYA DIST.
3. Mrs. BHARTIWII (LOCKED).
R/O. "ACETATE NAGAR".
SATHANUR VILLAGE.
KASABA--l HOBLI.
MANDYA - 571 484. ._
E.
OSA.55/2009 is fiied L1ndei~"Se<ji.i0n E' 2;. 51'et.h:4;:''K;gi=n.a_1,a3ka
High Court Act, against the Order f2'i.1V(2);2Q_R()9': passed in
c.A.No.417/2oo9:n Co.P 45/20.01. V
The Mise.Cvi.N0.22O45/AQ9V:'_in .bsA "'i\z§;:L.'5j,/2009 is filed
under Order XXXIX Rule '_'}-- arid 2_ ofCPCJ'.i;2/ygfliiziiie s & 9 oi' the
Companies {Court} that for the reasons
stated in the aeeonipanfliiigi.e1Vi'fi.eié1'.*ii, this Horflbie Court may be
pleased to p3SS'E"3'I1" exparteb' interim order di1'ect.i:ng._{ the
re$.§)Qnden.i;f%N'b.i3 or axriy-..pversQn claiming through or under them
lei'refrainV'i'1"erri"E:tiee1iirig with/eneumbering the schedule property
in afiy I*iia_fi':2ef«._Qr»vehariging its nature, in the interest of justice
,_and eqLiit'.y.'*7
03455/2009 aiong with Misc. em: No.22o45/09
& Agrifiilor admission. i;h.i.s day. D. V. Shyiendra. Kumar. J..
' * .§ieii.i{erec1 foilowingt
JUDGMENT
This Appeal by the appellant-petitioner filed Lmder Section 4 of the Karnataka High Court Act. V. against the order dated 21.10.2009 passed 0' Application No.41?/2009. which hadlliw Company Petition No.45/2001. p 2.
2. Company Application Purchaser. claiming that opeii.1.a'iiVe"i:ion by the Officiai Liquidator it had purchased thie~t.he 15* respondent- company udder" 'la deed dated 21.07.2006 in accordance 21.05.2005 passed on "ii1...C._o1npany Petition No.45/2001. matter was heard for a while on admissioii, l\.fir.~.«--i3asava Prabhu S. Patil. learned senior ,appearing for appellant. seeks permission of this withdraw this appeal. so that the appellant can V 4 pursue remedies. if any. in accordance. with law eisewhere but not before this Court for the same eause of action.
4. A Memo is also fiied to this effect.
5. Submission of learned senior counsel t'orj"t'he appeiiant is recorded. Memo is received on record. V H' d'
6. Appeal is dismissed as withdrawn pursue such other remedies as the a{_ope1:i21'i}t"«.g1£iyj_ law elsewhere, but not to come back tothis Court; again ori* the very cause of action.
7. C0rtsec;uentViy:.'»Civil No.22045/2009 does not survive for c0ri'siderat':on"v_ari'd is dismissed. fudge Sdfe» Itidge