Workmen Of vs M/S Maximus Arc Limited
2025 Latest Caselaw 5847 Kant

Karnataka High Court

Workmen Of vs M/S Maximus Arc Limited on 20 August, 2025

                                                -1-
                                                       NC: 2025:KHC:32324-DB
                                                          OSA No. 6 of 2021


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 20TH DAY OF AUGUST, 2025

                                            PRESENT
                              THE HON'BLE MR. JUSTICE D K SINGH
                                               AND
                          THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                              ORIGINAL SIDE APPEAL NO. 6 OF 2021
                   BETWEEN:

                   1.    WORKMEN OF
                         M/S MADANAPALLE SPINNING MILLS LTD.,
                         (A REGISTERED TRADE UNION)
                         REP BY ITS PRESIDENT,
                         NO.68, KESHAVAYANA GERINTA,
                         2ND STREET, TIRUPATHI,
                         ANDRA PRADESH.
                                                                ...APPELLANT
                   (BY SRI. NARAYANA BHAT M., ADVOCATE)

                   AND:

Digitally signed
                   1.     OFFICIAL LIQUIDATOR,
by VASANTHA               ATTACHED TO THE
KUMARY B K
Location: HIGH
                          HIGH COURT OF KARNATAKA
COURT OF                  M/s MADANAPALLE SPINNING MILLS LTD
KARNATAKA
                          (IN LIQUIDATION)
                          No.26-27, CORPORATE BHAVAN,
                          12TH FLOOR,
                          REHEJA TOWERS, M.G. ROAD,
                          BENGALURU-560 001.

                   2.     M/s MAXIMUS ARC LIMITED,
                          HAVING ITS OFFICE AT
                          No.59A-18/1-5A, 3RD FLOOR,
                          SRI. PLAZA,
                          TEACHERS COLONY,
                          PATAMATA,
                             -2-
                                     NC: 2025:KHC:32324-DB
                                         OSA No. 6 of 2021


HC-KAR



     VIJAYAWADA-520 008.
     REPRESENTED BY ITS
     ASST. VICE PRESIDENT
                                         ...RESPONDENTS
(BY SRI. K.S.MAHADEVAN, ADVOCATE FOR R-1;
   SRI. SUPREETH.S., ADVOCATE FOR R-2 (VC))

     THIS O.S.A. IS FILED UNDER SECTION 483 OF
COMPANIES ACT 1956 READ WITH RULES 6 & 9 OF THE
COMPANIES (COURT) RULES, PRAYING THIS HON'BLE COURT
TO SET ASIDE THE ORDER DATED 25.02.2021 PASSED IN
COMPANY APPLICATION No.199 OF 2019 CONNECTED WITH
C.A.No.260 OF 2019 IN COMPANY PETITION No.199/2010, BY
ALLOWING THE ABOVE APPEAL AND GRANTING THE PRAYERS
MADE IN C.A. 199/2019 & ETC.

    THIS APPEAL, COMING ON FOR ADMISSION, 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)

1. The learned counsel for the appellant has filed a

memo to withdraw the Original Side Appeal No.6/2021.

2. The learned counsels representing respondent Nos.1

and 2 submit that, they don't have any objection in

allowing the appellant to withdraw the appeal.

NC: 2025:KHC:32324-DB

HC-KAR

3. Considering the aforesaid stand of the respondents

and having perused the memo, we dismiss this Original

Side Appeal as withdrawn.

Accordingly, the Original Side Appeal is dismissed

as withdrawn.

Sd/-

(D K SINGH) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

DHA