S K John vs M/S Mysore Tools Limited
2022 Latest Caselaw 1901 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 7TH DAY OF FEBRUARY 2022

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

         THE HON'BLE MR.JUSTICE M.G.S.KAMAL

                   O.S.A. No.12 OF 2018
                            IN
                   Co.A.No.278 OF 2018
                            IN
                    Co.P.No.3 OF 1975
BETWEEN:

S.K. JOHN
S/O T.T. JOHN
AGED BOUT 47 YEARS
R/O. DOOR NO.6, 3RD CROSS
CAR STREET, ULSOOR
BENGALURU-560008.
                                             ... APPELLANT
(BY MR. RAKSHITH R, ADV., (ABSENT))

AND:

M/S. MYSORE TOOLS LIMITED
(IN LIQUIDATION)
REPRESENTED BY OFFICIAL LIQUIDATOR
HIGH COURT OF KARNATKA
12TH FLOOR, RAHEJA TOWERS
M.G. ROAD, BENGALURU-560001.
                                          ... RESPONDENT
(BY MRS. REVATHY ADINATH NARDE, ADV.,)

                            ---

       THIS O.S.A. IS FILED UNDER SECTION 483 OF COMPANIES
ACT,   1956, PRAYING TO SET ASIDE THE ORDER DATED
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27.09.2018 PASSED BY THE LEARNED COMPANY JUDGE IN
Co.A.No.278/2018  IN   Co.P.No.3/1975  REJECTING  THE
APPLICATION FILED BY THE APPELLANT AND DISSOLVING THE
RESPONDENT COMPANY AND ALLOW THE APPLICATION AND SUCH
OTHER AND FURTHER RELIEFS AS ARE JUST.

     THIS O.S.A. COMING ON FOR ADMISSION, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Smt.Revathy Adinath Narde learned counsel for official

liquidator.

None had appeared on behalf of the appellant on

01.10.2021.

Today also when the matter is called, none has

appeared. It appears the appellant is not interested in

prosecuting the matter, the same is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SS