Kmmi Ispat Pvt Ltd vs Costal Energy Pvt Ltd
2022 Latest Caselaw 2919 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST 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.10 OF 2018
                          IN
                 Co.P. No.27 OF 2013
BETWEEN:

KMMI ISPAT PVT. LTD.
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT 1956
HAVING ITS REGISTERED OFFICE AT
1ST FLOOR, EMBITTE COMPLEX
BELLARY ROAD, HOSPET-583 201
REP. BY ITS MANAGING DIRECTOR
MR. H. SAJJAD WAHAB.
                                           .... APPELLANT
(BY MS. DIVYA, ADV., FOR
    MR. POORNACHANDRA B. PATTAR, ADV.,)

AND:

COSTAL ENERGY PVT. LTD.
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT 1956
HAVING ITS REGISTERED OFFICE AT
5TH FLOOR, BUHARI TOWER
NO.4, MOORES ROAD
CHENNAI-600 006
REPRESENTED BY ITS
MANAGER CREDIT & RISK
MR. H. NATARAJAN.
                                          ... RESPONDENT
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      THIS APPEAL IS FILED U/S 483 OF THE COMPANIES ACT,
1956, R/W SECTION 4 OF THE KARNATAKA HIGH COURT ACT,
1961, PRAYING TO SET ASIDE THE ORDER DATED 10/11/2017
PASSED BY THE LEARNED COMPANY JUDGE IN COP 27/2013,
ORDERING FOR WINDING UP OF THE APPELLANT COMPANY AND
ETC.,

     THIS APPEAL COMING ON FOR ORDERS,            THIS    DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                       JUDGMENT

Smt.Divya, learned counsel for the appellant has filed a

memo seeking leave of this Court to withdraw the appeal.

The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV