Karnataka High Court
Sri K R Bhadraswamy Gupta vs M/S Gangavathi Sugars Ltd on 20 January, 2012
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 20™ DAY OF JANUARY 2012 BEFORE THE HON'BLE MR.JUSTICE B.Y. PINTO oe COMPANY APPLICATION NO. 77/2012 LN IN . : COMPANY PETITION NO. 68/- 199 7 -- BETWEEN SRILK.R.BHADRASWAMY GUPTA, S/O LATE SRI &% ~ RAMASWAMY GUPTA AGED ABOUT 72: YEARS» 450, II MAIN ROAD). MALLESWARAM: BANGALORE-03._ Be ... APPLICANT (BY M/ S. KESVY &C COMPANY, ) "1. M/S. GANGAVATHI SUGARS LTD. (IN LIQUIDATION) ~ HAVING ITS REGISTERED OFFICE AT AI FLOOR, COMMERCIAL COMPLEX _ MYSUGAR BUILDING, J,C, ROAD - BANGALORE-O2. _ REP BY THE OFFICIAL LIQUIDATOR HIGH COURT OF KARNATAKA BANGALORE, IV FLOOR, D & F WING Ze KENDRIYASADAN, KORAMANGALA BANGALORE-560 034. M/S INDUSTRIAL FINANACIAL CORPORATION OF INDIA IFC] BHAVAN, NO.2 CUBBONPET MAIN ROAD,: ~~ _ BANGALORE-O2. os M/S ICICI BANK LIMITED ICICI BANK TOWER, ° : NO. 1, COMMERSSARIAT ROAD BANGALORE- 25°. . M/S INDUSTRIAL DEV. ELOPMENT , BANK OF INDIA,: IDBI HOUSE, _ 58, MISSION ROAD, . BANGALORE- 20. M/S STATE BANK OF INDIA INDUSTRIAL. FINANCE BRANCH RESIDENCY ROAD, BANGALORE-25 «. _ M/S CANARA BANK -..M.G. ROAD, BANGALORE-01. 7... M/S CORPORATION BANK ARM BRANCH "14715, KAMARAJ ROAD -. BANGALORE-42 M/S STATE BANK OF HYDERABAD J.C ROAD ~"BANGALORE-02. THE KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD,( A GOVERNMENT OF KARNATAKA UNDERTAKING), NO.14/3, 2ND FLOOR, R.P.BUILIDNG, NRUPATHUNGA ROAD BANGALORE-O1. 10. KARNATAKA STATE INDUSTRIAL INVESTMENT . & DEVELOPMENT CORPORATION LTD. Ss NO.49, KHANIJA BHAVAN DEVARAJ URS ROAD, BANGALORE -01. 11. GOVERNMENT OF KARNATAKA. REP.BY ITS JOINT SECRETARY DEPARTMENT OF COMMERGE & INDUSTRIES KARNATAKA GOVERNMENT SECRETARIAT, Il STAGE;.MS.BUILDING, SACHIVALAYA, DR.B.R. AMBEDKAR VEED iL, BANGALG RE - Ole : .. RESPONDENTS
(BY SRLK.S. 5. MAHADEVAN, O.L FOR RI, SRI.DEEPAK, ADV APPEARING FOR _ SRI.VENKATESH DODDERI FOR .. IFCI, IDB! AND ICICI AND ~ SRLP.V.CHANDRASHEKAR, ADV. FOR KIADB,) _ THE COUNSEL FOR THE APPLICANT HAS FILED . THE ABOVE APPLICATION UNDER SECTION 151 OF "THE CODE OF CIVIL PROCEDURE R/W RULE 9 OF | COMPANY COURT RULES 1956, PRAYING TO STAY ALL THE PROCEEDINGS IN PURSUANCE TO THE CRDER DATED 2.12.2011 AND CONSEQUENTLY STAY
- THE PROCEEDINGS INITIATED BY THE OFFICIAL Z LIQUIDATOR IN INVITING TENDERS, PENDING DISPOSAL OF THE ABOVE APPLICATION IN - THE INTEREST OF JUSTICE AND EQUITY. BS THIS COMPANY APPLICATION IS COMING ON FOR ORDERS THIS DAY, THE COURT "MADE THE. FOLLOWING:- Be ORDER _ In view of the orders dated 20.01. 2012, passed in C.A.Nos.75 and 76 of 2011, this _application does not survive for consideration and therefore, the application is dismissed. --
2. Learned.Counsel forthe applicant is directed to serve the notice on the contesting parties.
Sd/-
JUDGE vj