H N Shivakumar vs Chairman And Commissioner
2023 Latest Caselaw 259 Kant

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     IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY, 2023

                        BEFORE

       THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

                   CA NO.24/2021
                         IN
                  COP NO.154/*2002

BETWEEN:

H.N.SHIVAKUMAR
SINCE DEAD BY HIS LR
ARUNA L
W/O H.N.SHIVAKUMAR
AGED ABOUT 58 YEARS
#1407, 1ST FLOOR, 23RD MAIN ROAD,
BANASHANKARI II STAGE,
BENGALURU - 560 070.
                                            ...APPLICANT
(BY SRI. ANIL KUMAR.S, ADVOCATE)

AND:

1.     CHAIRMAN AND COMMISSIONER,
       KARNATAKA INDUSTRIES INFRASTRUCTURE
       DEVELOPMENT CORPORATION
       & NGEF EMPLOYEES AFFAIRS COMMISSIONER
       KSSIDC, KHANIJA BHAVAN, 2ND FLOOR,
       BENGALURU - 560 001
       SRI. DARPAN JAIN.

2.     NODAL OFFICER,
       NGEF LTD,
       KSSIDC, KHANIJA BHAVAN, 2ND FLOOR,
       BENGALURU - 560 001
       SMT. K.T. SWAROOPA



*Corrected Vide chamber Order Dated 17.01.2023
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3.   NGEF LTD., (WINDING UP NOW PERMANENTLY STAYED)
     REPTD BY THE OFFICIAL LIQUIDATOR
     ATTACHED TO THE HIGH COURT OF KARNATAKA,
     CORPORATE BHAVAN
     NO.26-27, 12TH FLOOR
     RAHEJA TOWERS, M.G.ROAD,
     BENGALURU - 560 001.
                                      ... RESPONDENTS

(BY SRI.SAJI P JOHN, ADVOCATE)

      THIS APPLICATION IS FILED UNDER RULES 6 AND 9 OF
THE COMPANIES (COURT) RULES,1956 PRAYING TO DIRECT
THE RESPONDENTS TO CONSIDER THE CLAIM SUBMITTED BY
THE PETITIONER LATE H.N.SHIVAKUMAR PURSUANT TO THE
ORDER PASSED BY THIS HON'BLE COURT DTD: 06/07/2017
IN C.A. NO.318/2016 IN CO.P NO.154/2002 WHICH WAS
CONSIDERED ALONG WITH OTHER COMPANY APPLICATION
IN 700/2016 AND OTHER CONNECTED APPLICATIONS AND
ETC.,

     THIS APPLICATION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:-

                        ORDER

The subject matter of this application is

substantially similar to the one in CA 23/2021 between

S. RAVINDRA KUMAR vs. CHAIRMAN AND

COMMISSIONER, KARNATAKA INDUSTRIES

INFRASTRUCTURE DEVELOPMENT CORPORATION &

NGEF EMPLOYEES AFFAIRS COMMISSIONER & OTHERS

disposed off by this Court today. A similar case needs to

be treated similarly as constitutionally enacted under

Article 14 vide Division Bench judgment of this court in

W.A.Nos.932-933/1974 between A.V.VINODA &

ANOTHER vs. STATE OF KARNATAKA BY ITS

COMMISSIONER & SECRETARY, disposed off on

11.12.1974.

In view of the above, the application is disposed off

in terms of the order in the cognate case above, mutatis

mutandis.

Sd/-

JUDGE

DS