(1.) This revision petition is filed by the petitioner, who is arrayed as accused No.1 before the trial court with a prayer to set aside the entire proceedings initiated by respondent against him in C.C.No.684/2012 pending before the Civil Judge & JMFC, Koppal.
(2.) Factual matrix of the case for consideration is that the petitioner is one of the Director of M/s. Hindustan Coco-Cola Beverages Pvt. Ltd., Gurgaon, a company registered under the Companies Act, 1956 having its registered office at New Delhi. The said company is engaged in the business of manufacturing, distribution and selling of various kinds of beverages, fruit- drinks and packaged drinking water under the brand names inter aliaThumps Up, Fanta, Maaza, Limca, Sprite, Coca-Cola, Kinley Water and Soda. The petitioner functions entirely from his corporate office at Gurgaon, (Haryana) Office. There are more than 20 manufacturing units country wide and two of its units are in Karnataka. One is at Bidadi and the other at Koppal managed by Factory Managers. The petitioner visits the units whenever need arises.
(3.) It is further contended that the company gave a contract work order on 8/3/2012 to M/s. COTMAC Pvt. Limited, Hospet to carry out repairs and rectification of Air conditioners installed in the factory situated at Koppal. Earlier on many occasions said M/s. COTMAC Pvt. Ltd., Hospet, had carried out similar activity in the said factory.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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