M/S M.N.P.M. Housing Colony ... vs The Official Liquidator Of
2021 Latest Caselaw 1471 Kant

                           1

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 28TH DAY OF JANUARY, 2021

                       PRESENT

       THE HON'BLE MR. JUSTICE ARAVIND KUMAR
                          AND
     THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

            ORIGINAL SIDE APPEAL NO.1/2020

BETWEEN:

M/S M.N.P.M. HOUSING COLONY RETIRED
EMPLOYEES WELFARE ASSOCIATUION (REGD)
A SOCIETY REGISTERED UNDER THE
KARNATAKA SOCIETIES REGISTRATION
ACT 1960 HAVING ITS REGD OFFICE AT
NO.123-2, C/O MR. S.P. SUNAGAR
M.N.P.M. HOUSING COLONY
HULIKERE GRAMA, BELAGULA HOBLI
SRIRANGAPATNA TALUK - 571 606
MANDYA DISTRICT
REPRESENTED BY ITS
GENERAL SECRETARY
MR. NARASIMHEGOWDA.
                                    ...APPELLANT

(BY SRI. PRAKASH K.A, ADVOCATE)


AND:

1.     THE OFFICIAL LIQUIDATOR OF
       THE MANDYA NATIONAL PAPER
       MILLS LTD (IN LIQDN)
       ATTACHED TO
       THE HIGH COURT OF KARNATAKA
       12TH FLOOR RAHEJA TOWERS
       M.G. ROAD, BENGALURU - 560 001.
                                     2



2.     SMT. V. SUDHAMANI
       W/O MR. K.V. MANJUNATH
       D/O MR. VEERABHADRA SETTY
       AGED ABOUT 35 YEARS
       R/AT HOUSE NO.8/A
       SRI. VENKATESHWARA NILAYA
       MUNI THIMMAIAH LAYOUT
       MARUTHI NAGARA, YELAHANKA
       BENGALURU - 560 064.
                                                    ...RESPONDENTS

(BY SRI. K.S. MAHADEVAN, O.L/ADV., FOR R-1;
SRI. THAMAS V. PETER, ADV., FOR R-2;
SRI. H.K. BASAVARAJ, AGA FOR R-3; R-4 SERVED)


      THIS O.S.A. IS FILED UNDER SECTION 483 OF INDIAN
COMPANIES ACT, 1956 R/W SEC. 4 OF THE HIGH COURTS
ACT    FURTHER    R/W    SEC.           151   OF    CODE   OF    CIVIL
PROCEDURE, 1908, PRAYING TO ALLOW THIS ORIGINAL
SIDE   APPEAL    AND    SET         ASIDE     THE    ORDER      DATED
27.09.2018   PASSED      IN     C.A.      NO.720/2016      IN    CO.P.
NO.112/1994 BY THE LEARNED SINGLE JUDGE AND
ALLOW THE COMPANY APPLICATION.

       THIS APPEAL COMING ON FOR ADMISSION THIS
DAY, ARAVIND KUMAR J., DELIVERED THE FOLLOWING:

                         JUDGMENT

None appears for appellant.

Learned Advocates appearing for respondents have

vehemently opposed for matter being adjourned

contending interalia that on each occasion learned

counsel appearing for appellant has remained absent.

Hence, we dismiss this appeal for non prosecution.

SD/-

JUDGE

SD/-

JUDGE

DR