M/S Ambaraams Castings Pvt Ltd vs M/S Oswal Alloys Limited
2021 Latest Caselaw 6410 Kant

                            1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 17TH DAY OF DECEMBER, 2021

                       PRESENT

     THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

                          AND
      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

                  O.S.A. NO.12 OF 2015

BETWEEN :
M/S. AMBARAAMS CASTINGS PVT. LTD
(IN LIQUIDATION), WITH ITS
ORIGINAL REGISTERED OFFICE
AT AMBARAAMAS
A-BLOCK, I PARELLEL STREET
GANDHI NAGAR
SHIMOGA-577 201
REP. BY ITS DIRECTOR
SMT. GIRIJA RAJKUMAR                     ...APPELLANT

(BY SHRI. M.V.V. RAMANA, ADVOCATE)

AND :
1.     M/S. OSWAL ALLOYS LIMITED
       NO.6, II MAIN
       RAMACHANDRAPURAM
       BANGALORE-506 021
       REP. BY ITS MANAGING DIRECTOR
       SRI. SUBHASHCHAND JAIN

2.     THE OFFICIAL LIQUIDATOR
       ATTACHED TO
       HIGH COURT OF KARNATAKA
       CORPORATE BHAVAN,
       NO.26-27, 12TH FLOOR,
                              2




     RAHAJA TOWERS, M.G. ROAD,
     BANGALORE-560 001.                ...RESPONDENTS

(BY SMT. REVATHY ADINATH NARDE, ADVOCATE FOR R2;
    R1-SERVED)
                           ....

     THIS OSA IS FILED UNDER SECTION 483 OF THE
COMPANIES ACT 1956, PRAYING TO CALL FOR RECORDS IN
COMPANY PETITION NO.39 OF 2012, DISPOSED OF BY THE
LEARNED COMPANY COURT JUDGE ON 5TH MARCH 2015 AND
ETC.

      THIS OSA COMING ON FOR HEARING, THIS         DAY,
P.S. DINESH KUMAR J, DELIVERED THE FOLLOWING:-


                     JUDGMENT

Smt. Revathy Adinath Narde, learned Advocate

for respondent No.2 submitted that pursuant to order

dated March 5, 2015 passed by the Hon'ble Single

Judge in Co. P. No.39/2012, the appellant - Company

has been wound up and the entire properties have

been sold. Therefore, nothing further survives in this

appeal. She undertakes to file a Memo of the Official

Liquidator, to the said effect. Once received, Memo

shall be kept in record.

2. Placing the submission of Smt. Revathy

Adinath Narde on record, appeal stands disposed of.

3. In view of disposal of this appeal,

I.A. No.2/2015 does not survive and the same is

disposed of.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

SPS