M/S Pierian Services Pvt. Ltd vs M/S Inatech Infosolutions Pvt Ltd
2024 Latest Caselaw 22010 Kant

Karnataka High Court

M/S Pierian Services Pvt. Ltd vs M/S Inatech Infosolutions Pvt Ltd on 30 September, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                      -1-
                                               NC: 2024:KHC:40824-DB
                                                   OSA No. 15 of 2024




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 30TH DAY OF SEPTEMBER, 2024
                                   PRESENT
                    THE HON'BLE MR JUSTICE K.SOMASHEKAR
                                      AND
                     THE HON'BLE MR JUSTICE S RACHAIAH
                     ORIGINAL SIDE APPEAL NO. 15 OF 2024
             BETWEEN:

                M/S PIERIAN SERVICES PVT. LTD
                A COMPANY INCORPORATED UNDER THE
                PROVISIONS OF THE COMPANIES ACT, 1956
                HAVING ITS REGISTERED OFFICE AT:
                NO. 979, 1ST FLOOR, 19TH MAIN
                13TH CROSS, BANASHANKARI 2ND STAGE
                BENGALURU - 560 070.
                REPRESENTED BY ITS DIRECTOR
                SHRI. CHETAN VENUGOPAL.

                                                         ...APPELLANT
             (BY SMT. SRIRAJA, ADVOCATE FOR
                 SMT. SUMANA NAGANAND, ADVOCATE)
Digitally
signed by    AND:
SUMATHY
KANNAN
Location:       M/S INATECH INFOSOLUTIONS PVT. LTD.
High Court      A COMPANY INCORPORATED UNDER THE
of              PROVISIONS OF THE COMPANIES ACT, 1956
Karnataka
                HAVING ITS REGISTERED OFFICE AT:
                NO. 23 AND 24, AMR TECH PARK,
                AMR 2A BLOCK, 3RD FLOOR, HOSUR MAIN ROAD
                BENGALURU - 560 068.

                REPRESENTED BY ITS AUTHORIZED SIGNATORY.

                                                       ...RESPONDENT
             (BY SRI. MITHEL REDDY, ADVOCATE FOR
                 SRI. M NIKHILESH RAO, ADVOCATE)
                                -2-
                                           NC: 2024:KHC:40824-DB
                                                 OSA No. 15 of 2024




     THIS OSA IS FILED UNDER SECTION 483 OF THE
COMPANIES ACT, 1956 R/W SECTION 4 OF THE KARNATAKA
HIGH COURT ACT, 1961 PRAYS TO SET ASIDE THE IMPUGNED
ORDER DATED 22.03.2024 PASSED BY THE LEARNED SINGLE
JUDGE IN COP NO. 182/2015.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE K.SOMASHEKAR
           and
           HON'BLE MR JUSTICE S RACHAIAH

                      ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)

This proceeding is initiated by the appellant seeking

to set-aside the impugned order passed by the learned

Single Judge in Co.P.No.182/2015 dated 22.03.2024. The

same has been challenged under this appeal by urging

various grounds.

2. Learned counsel Smt.Shriraja for the appellant is

present before the Court physically and represents

Smt.Sumana Naganand who is on record.

3. Learned counsel Sri Mithel Reddy for the

respondent is present before the Court physically and

represents Sri M.Nikhilesh Rao who is on record.

NC: 2024:KHC:40824-DB

4. Counsel for the appellant has filed a memo stating

that the parties have arrived at an amicable settlement

and the company proceedings before the learned company

Judge in Co.P.No.182/2015 have been withdrawn by the

respondent herein and the same is recorded in the order

dated 25.09.2024 and the appellant does not intend to

press the present appeal.

5. The memo is taken on record. Consequently, the

appeal is dismissed as withdrawn.

Sd/-

(K.SOMASHEKAR) JUDGE

Sd/-

(S RACHAIAH) JUDGE

DKB