Karnataka High Court
Megacity(Bangalore) Developers And ... vs The Deputy Registrar Of Companies on 12 June, 2015
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF JUNE, 2015
BEFORE
THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA
CRIMINAL PETITION NO.7042/2014
BETWEEN:
1. MEGACITY (BANGALORE) DEVELOPERS
AND BUILDERS LIMITED
NO.120, MEGA TOWER,
K.H. ROAD,
BANGALORE-560 027
REP. BY ITS MANAGING DIRECTOR
C.P. YOGESHWARA.
2. SHRI C.P. YOGESHWARA
S/O PUTTAMADEGOWDA
AGED 51 YEARS
MANAGING DIRECTOR
MEGACITY (BANGALORE) DEVELOPERS
AND BUILDERS LIMITED
NO.61, NAVASUMA, 20TH MAIN
MUNESHWARA BLOCK, GIRINAGAR
BANGALORE-560 085.
... PETITIONERS
(BY SRI KIRAN S. JAVALI, ADV.)
AND:
THE DEPUTY REGISTRAR OF COMPANIES
II FLOOR, 'E' WING
KENDRIYA SADAN, KORAMANGALA
BANGALORE-560 034.
... RESPONDENT
2
THIS CRL.P. IS FILED UNDER S.482 CR.P.C., PRAYING TO
SET ASIDE THE ORDER DATED 27.01.2010 IN C.C.NO.38/2010
ON THE FILE OF THE SPECIAL COURT FOR ECONOMIC
OFFENCES, BANGALORE AND QUASH THE COMPLAINT AS NOT
MAINTAINABLE.
THIS CRL.P. COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Memo filed by the learned advocate for the petitioners is placed on record and the petition is dismissed as withdrawn.
Sd/-
JUDGE ca