KARNATAKA STATE CO-OPERATIVE MARKETING FEDERATION LIMITED Vs. KARNATAKA AGRO INDUSTRIES CORPORATION LIMITED, A CORPORATION REGISTERED UNDER THE COMPANIES ACT, 1956 AND KRISHAK BHARATI CO-OPERATIVE LTD.

JUDGEMENT

(1.) SRI . P.S. Ranganathan, learned Counsel appeared for appellant, Sri. P.S. Manjunath with Sri. H.C. Shivaramu, learned Counsel appealed for respondent No. 1 and Sri. Aditya Sondhi, learned Counsel appeared for respondent No. 2.

(2.) RESPONDENT No. 2 files a Memo along with copy of the order dated 25.11.2008 passed by the Learned Company Judge in Company Application No. 865/2008, through its counsel, Sri. Aditya Sondhi, which is taken on record.