Karnataka High Court
S Jayavikram vs Sorake Chandra Shekar on 7 August, 2025
-1-
NC: 2025:KHC:30696-DB
COMPA No. 9 of 2016
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF AUGUST, 2025
PRESENT
THE HON'BLE MR. JUSTICE D K SINGH
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
COMPANY APPEAL NO. 9 OF 2016
BETWEEN:
1. S JAYAVIKRAM
S/O LATE SORAKE CHANDRA SHEKAR
15-13-716, SCS, SHIVBAGH
OPP.CANARA BANK
KADRI, MANGALORE-575002
...APPELLANT
(BY SMT. SAKSHI SATISH, ADVOCATE FOR
SRI. K.V.DHANANJAY., ADVOCATE)
AND:
1. SORAKE CHANDRA SHEKAR
Digitally HOSPITALS PRIVATE LIMITED
signed by
VASANTHA TS NO.374, UPPER BENDOOR
KUMARY B K
MANGALORE-575002
Location:
HIGH
COURT OF
KARNATAKA 2. DR JEEVARAJ SORAKE
S/O LATE SORAKE CHANDRA SHEKAR
SRI RAMA DHAMA, KADRIKAMBALA
KADRI, MANGALORE-575002
3. DR AMARNATH SORAKE
S/O LATE SORAKE CHANDRA SHEKAR
15-13-697/6, PRATIKSHA
KADRI, SHIVABAGH ROAD
KANKANADY, MANGALORE-575002
4. YAMINI DEVADAS SORAKE
-2-
NC: 2025:KHC:30696-DB
COMPA No. 9 of 2016
HC-KAR
S/O LATE SORAKE CHANDRA SHEKAR
1176, NAGAVAR, HBR LAYOUT
BANGALORE-560 043
5. KASTHURI J S AMIN
S/O LATE SORAKE CHANDRA SHEKAR
364, 12TH CROSS, 5TH MAIN
HIG, RMV 2ND STAGE
BANGALORE-94
6. GOPALAKRISHNA HEGDE MANGALORE
S/O MANGALORE PUNDALIKA HEGDE
#3W-32-2839/1, PINTOS LANE
MANGALORE-575 003
7. M/S P DEV KUMAR AND CO.
CHARTERED ACCOUNTANTS
D NO.16-6-388/44
MILLENNIUM TOWERS
2ND FLOOR
OPP.HIGHLAND HOSPITAL
FALNIR ROAD, MANGALORE-575002
8. DR SUCHITHRA K RAO
S/O LATE SORAKE CHANDRA SHEKAR
FLAT NO.703, ACROPOLIS APARTMENTS
LIGHT HOUSE HILL ROAD, MANGALORE-575001
9. LEILAMANI S
D/O LATE SORAKE CHANDRA SHEKAR
VENKAPPA GARDENS
KADRI, MANGALORE-575002
10. KSHEMAVATHI
D/O LATE SORAKE CHANDRA SHEKAR
OPP.SUNDARI APARTMENTS
SHIVBAGH, KADRI, MANGALORE-575002
...RESPONDENTS
(BY SRI. CHETHAN CHANDRASHEKAR, ADVOCATE FOR
SRI. A.MURALI, ADVOCATE FOR R-1 & R-2(V/C);
R-7, R-8 AND R-10 ARE SERVED AND UNREPRESENTED;
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NC: 2025:KHC:30696-DB
COMPA No. 9 of 2016
HC-KAR
VIDE COURT ORDER DATED:30.10.2024, NOTICE TO R-3
IS DISPENSED WITH)
THIS COMPA IS FILED U/S 10F OF THE COMPANIES ACT,
1956, R/W SECTION 151 OF THE CODE OF CIVIL PROCEDURE,
PRAYING THIS HON'BLE COURT TO-SET ASIDE THE IMPUGNED
ORDER DATED 24/05/2016 PASSED IN THE CA NO.1/2016 IN
COMPANY PETITION NO.71/2015 BY THE HON'BLE COMPANY
LAW BOARD, CHENNAI BENCH [VIDE ANNEXURE AP-1], ETC.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE D K SINGH
and
HON'BLE MR. JUSTICE VENKATESH NAIK T
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE D K SINGH)
Learned counsel for the appellant has filed a memo
for withdrawal of the appeal stating therein they have filed
the company petition which is pending before the NCLT,
Bengaluru, therefore, the appellant would like to withdraw
this company appeal and make his submission in the
pending company petition to the NCLT.
Considering the aforesaid stand of the appellant, we
dismiss this company appeal as withdrawn.
NC: 2025:KHC:30696-DB
HC-KAR
Accordingly, the appeal is dismissed as withdrawn
to pursue his company petition before the NCLT,
Bengaluru.
Sd/-
(D K SINGH)
JUDGE
Sd/-
(VENKATESH NAIK T)
JUDGE
DHA
