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Karnataka High Court

Md. Moyin S/O Md. Moulasab vs Gangavathi Sugars Ltd., on 29 November, 2012

Author: L.Narayana Swamy

Bench: L. Narayana Swamy

                          1




IN THE HIGH COURT OF KARNATAKA AT BANGALORE


  DATED THIS THE 29TH DAY OF NOVEMBER, 2012

                      BEFORE

 THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY

       COMPANY APPLICATION NO. 383/2012
                     IN
         COMPANY PETITION NO. 66/1997

BETWEEN:

1. Md. Moyin, S/o Md., Moulasab
   Aged about 56 years
   Occ: Weigh Bridge Assistant
   Worker, GSL Pragi Nagar
   Gangavathi, District Koppal

2. J. Konappa
   S/o Hanumanthappa
   Age 56 years
   Occ:

3. Channabasappa
   S/o Narayanappa
   Age 52 years
   Occ: Weigh Bridge Agri. Section
   Rt. GSL Gangavathi,
   District Koppal

4. Umesh Babu,
   S/o Narayanappa
   Age 51 years
   Occ: Procoo Dept.,
   Rt. GSL Gangavathi,
   District Koppal
                            2




5. T. Rudrappa,
   S/o Doddabasapp
   Age 46 years
   Occ: GSL Worker
   Agri. Section at Pragati Nagar
   Gangavathi, District Koppal

6. Kalyanabasava,
   S/o Nagappa
   Age 46 years
   Occ: GSL Worker
   Agri. Section at Pragati Nagar
   Gangavathi, District Koppal

7. Y. Rudrappa
   S/o Gidappa
   Age 54 years
   Occ: GSL Yard Supervisor,
   Pragati Nagar
   Gangavathi, District Koppal

8. Subash Jyoshi
   Age 56 years
   Occ: GSL Worker
   Pragati Nagar
   Gangavathi, District Koppal

9. Kumaraswamy,
   S/o Amarayya
   Age 51 years
   Occ: GSL Agri. Section
   Pragati Nagar
   Gangavathi, District Koppal

10. Durgarao,
    S/o Ramarao
    Age 51 years
    Occ: GSL Lab Chemist
    Pragati Nagar
                           3




   Gangavathi, District Koppal

11. M. Malleshappa,
    Occ: GSL Agri. Section
    Pragati Nagar
    Gangavathi, District Koppal

12. Goolappa,
    S/o Boolanna
    Age 55 years
    Occ: W.B. Clerk,
    GSL Pragati Nagar
    Gangavathi, District Koppal

13. Srinvas Koushik,
    S/o Prahladhrao
    Occ: W.B. Assistant
    Pragati Nagar
    Gangavathi, District Koppal

14. Raghavendra Rao
    S/o Rama Rao
    Age 48 years
    Occ: GSL worker
    Pragati Nagar
    Gangavathi, District Koppal

15. Gopal Hiriyar,
    S/o Ramachandrappa
    Age 52 years
    Occ: W.B. Assistant,
    GSL Pragati Nagar
    Gangavathi, District Koppal

16. Karibasayya,
    S/o Basalingappa
    Age 49 years
    Occ: W.B. Assistant
    G.S.L., Pragati Nagar
    Gangavathi, District Koppal
                           4




17. K. Ramajianayalu,
    S/o Rangayya. K
    Age 60 years
    Occ: Mazdoor
    GSL Centigrade Operation
    Pragati Nagar
    Gangavathi, District Koppal

18. Kalappa Badigara,
    S/o Pampapathi
    Age 50 years
    Pragati Nagar
    Gangavathi, District Koppal

19. T. Nagaraj,
    S/o Venkobayya
    Age 50 years
    Occ: Lab Boy
    G.S.L., Pragati Nagar
    Gangavathi, District Koppal


20. K. Hanumantha Reddy
    S/o Rama Reddy
    Age 54 years
    C.F. GSL
    Pragati Nagar
    Gangavathi, District Koppal

21. Satyanarayan Deshpande,
    S/o Sushilendra Rao
    Age 53 years
    R/o Sriram Nagar,
    Gangavathi, District Koppal

22. Manohar.R,
    S/o Ramarao,
    Age 49 years
    H.No. 41/E, Ayodhya Colony
    Post: Sriramanagar
                             5




    Gangavathi, District Koppal

23. Narasingarao,
    S/o Ramarao
    Age 57 years
    Post: Sriramanagar
    Gangavathi, District Koppal

24. Chandrasha. H. Gotagi
    S/o Hanumanthappa
    Age 53 years
    Post: Gotagi,
    Tk: Gangavathi, Dist Koppal

25. Mahabaleshwar,
    S/o Virupakashappa Desai
    At Post: Kanasalgiri
    Tk: Gangavathi,
    Dist Koppal                           . .. Applicants

(By Sri. Shivakumar Kalloor, Adv., for P2 to P5
    Sri. Ashok Patil, Adv., for P1)

AND:

Gangavathi Sugars Ltd.,
Gangavathi,
(Under Liquidation)
By Official Liquidator,
Bangalore.                               ... Respondent

      This company application is filed under Section
529 A R/w Rule 6 & 9 of the Companies (Court) Rules
1959, praying to allow the above application and direct
the respondents and the liquidator to pay all arrears
and claims of the Petitioners including the benefits to
the applicants, in the ends of justice and equity; and
etc.,
                            6




      This company application coming on for orders,
this day, the court made the following:-



                         ORDER

The learned counsel for the applicant submits that the prayer in the application had become infructuous, since the claim application in OLR requires to be considered.

2. Accordingly, the application is hereby dismissed as having become infructuous.

Sd/-

JUDGE HR