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Anantara Hospitality Pvt Ltd vs M And H Management Limited ...
2021 Latest Caselaw 6143 Kant

Citation : 2021 Latest Caselaw 6143 Kant
Judgement Date : 14 December, 2021

Karnataka High Court
Anantara Hospitality Pvt Ltd vs M And H Management Limited ... on 14 December, 2021
Bench: P.S.Dinesh Kumar, P.Krishna Bhat
                            1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 14TH DAY OF DECEMBER, 2021

                        PRESENT

       THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

                          AND
        THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

       REGULAR FIRST APPEAL NO.1131 OF 2015 (IPR)

BETWEEN :

1.     ANANTARA HOSPITALITY PVT LTD
       APARTMENT F AQUADEUX NEAR NERUL CHURCH
       NERUL BARDEZ
       GOA, INDIA - 403104
       REPRESENTED BY DIRECTOR
       MR. RAVISHANKAR

2.     ANANTARA HOTELS AND RESORTS PVT. LTD.,
       NO .1/A, OPP. STATE BANK OF MYSORE
       SUBRAMANYAPURA MAIN ROAD
       UTTARAHALLI, BANGALORE,
       KARNATAKA - 560061
       REPRESENTED BY DIRECTOR
       MR. RAVISHANKAR

                                        ...APPELLANTS
(BY SRI. RAJESH VELLAKKAT, ADVOCATE)

AND :

1.     M AND H MANAGEMENT LIMITED (SUBSIDIARY)
       C/O DTOS LIMITED,
       4TH FLOOR, IBL HOUSE
       CAUDAN, PORT, OOUIS
       REPUBLIC OF MAURITIUS
       NO 1, R/B MR STEPHEN ANDREW CHOJNACKI
                             2




2.   MINOR INTERNATIONAL PUBLIC
     COMPANY LIMITED (PARENT)
     18TH FLOOR, BERLI JUCKER HOUSE
     99 SOIRUBIA
     SUKHYMVIT 42 ROAD
     BANGKOK, THAILAND-10110
     R/B MR STEPHEN ANDREW CHOJNACKI
                                         ...RESPONDENTS
(BY SRI. CHETHANA K.N., ADVOCATE FOR R1 & R2)

      THIS RFA IS FILED UNDER SEC.96 R/W ORDER 41 RULE
1 OF CPC.,1908 AGAINST THE JUDGMENT AND DECREE DATED
20.04.2014 PASSED IN OS.NO.5080/2008 ON THE FILE OF THE
XVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU, (CCH.16), PARTLY DECREEING THE SUIT FOR
PERMANENT INJUNCTION.

     THIS R.F.A. COMING ON FOR ORDERS, THROUGH VIDEO
CONFERENCING/PHYSICAL HEARING THIS DAY, P.S. DINESH
KUMAR J, DELIVERED THE FOLLOWING:

                       JUDGMENT

None appears.

This appeal is of the year 2015 and office objections

are not complied. Hence, this appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE RU

 
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