M/S Encore Pierian Logistics Business ... vs M/S Inatech Mea-Fz Llc
2024 Latest Caselaw 22015 Kant

Karnataka High Court

M/S Encore Pierian Logistics Business ... vs M/S Inatech Mea-Fz Llc on 30 September, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                           -1-
                                                 NC: 2024:KHC:40822-DB
                                                   OSA No. 14 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. 14 OF 2024
               BETWEEN:

                  M/S ENCORE PIERIAN LOGISTICS
                  BUSINESS SERVICES LIMITED
                  A COMPANY INCORPORATED UNDER THE
                  PROVISIONS OF THE COMPANIES ACT, 1956
                  HAVING ITS REGISTERED OFFICE AT:
                  NO. 979, 2ND FLOOR, 19TH MAIN
                  13TH CROSS, BANASHANKARI 2ND STAGE,
                  BENGALURU - 560 070.
                  REPRESENTED BY ITS DIRECTOR,
                  SHRI. UMESH CHANDREGOWDA MEGALAKOPPALU.

                                                          ...APPELLANT
               (BY SMT. SRIRAJA, ADVOCATE FOR
                   SMT. SUMANA NAGANAND, ADVOCATE)
Digitally
signed by
SUMATHY        AND:
KANNAN
Location:         M/S INATECH MEA-FZ LLC
High Court        A COMPANY INCORPORATED UNDER THE
of Karnataka
                  LAWS OF UNITED ARAB EMIRATES
                  HAVING ITS OFFICE AT:
                  PREMISES 230, FLOOR 02
                  BUILDING 16, DUBAI INTERNET CITY
                  DUBAI, UNITED ARAB EMIRATES.

                  ALSO AT:
                  BUILDING A, OFFICE 107
                  DUBAI OUTSOURCE CITY
                  PO BOX 500399
                               -2-
                                          NC: 2024:KHC:40822-DB
                                             OSA No. 14 of 2024




    DUBAI, UNITED ARAB EMIRATES.

    REPRESENTED BY ITS AUTHORIZED SIGNATORY.

                                                  ...RESPONDENT
(BY SRI. MITHEL REDDY, ADVOCATE FOR
    SRI. M NIKHILESH RAO, ADVOCATE)

     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. 181/2015.

     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.181/2015 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.

NC: 2024:KHC:40822-DB

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.

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.181/2015 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