The Church Of South India vs Kirloskar Investment And Finance ...
2022 Latest Caselaw 2594 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 26TH DAY OF OCTOBER 2016

                    PRESENT

     THE HON'BLE MR.JUSTICE JAYANT PATEL

                      AND

   THE HON'BLE MR.JUSTICE ARAVIND KUMAR

      ORIGINAL SIDE APPEAL NO.11 OF 2016
                        IN
                 OLR NO.377/2015
                        IN
           COMPANY PETITION NO.2/2000

BETWEEN:

THE CHURCH OF SOUTH INDIA
TRUST ASSOCIATION,
A COMPANY REGISTERED UNDER
THE COMPANYS ACT 1913 AND
REPRESENTED BY ITS
POWER OF ATTORNEY HOLDER
SRI. PUSHPARAJ,
AGED ABOUT..... YEARS,
AF & P BOARD, UNITY BUILDINGS,
J.C. ROAD, BANGALORE.                ...APPELLANT


     (BY SRI SAILESH S KATARAY, ADV.-ABSENT)
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AND:

KIRLOSKAR INVESTMENT & FINANCE LTD
A COMPANY REGISTERED UNDER
THE INDIAN COMPANIES ACT AND
NOW UNDER LIQUIDATION AND
REPRESENTED BY ITS LIQUIDATOR.
ATTACHED TO HIGH COURT
CORPORATE BHAVAN
NO.26-27, 12TH FLOOR,
RAHEJA TOWERS, M.G.ROAD
BENGALURU-560 001.               ...RESPONDENT

             (BY SRI K.S.MAHADEVAN AND
             SRI V.JAYARAM, ADVs. FOR OL)

     THIS OSA IS FILED UNDER 483 OF THE
COMPANIES ACT, 1956, PRAYING TO CALL FOR ENTIRE
RECORDS IN CO.P.NO.2/2000 THE SAME AND SET-
ASIDE THE IMPUGNED ORDER DATED 1-4-2016 IN OLR
NO. 377/2015 BY ALLOWING THE ABOVE SAID
APPLICATION, AND ETC.,

     THIS APPEAL COMING ON FOR ADMISSION THIS
DAY, JAYANT PATEL J., DELI VERED THE FOLLOWING:


                        JUDGMENT

Even though the matter is called out twice, there

is no representation.

Hence the appeal is dismissed for default.

SD/-

JUDGE

SD/-

JUDGE

NG* ct-*sk*