M/S Pharmatree Corporation vs Rajya Vokkaligara Sangha
2021 Latest Caselaw 1536 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 4TH DAY OF FEBRUARY, 2021

                         BEFORE

   THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

               M.F.A.NO.645 OF 2021(AA)

BETWEEN

M/S PHARMATREE CORPORATION
A PARTNERSHIP FIRM
HAIVNG ITS OFFICE AT NO.7/999
12TH MAIN ROAD, WEAVERS COLONY
BRUNDAVAN NAGAR, SRINAGAR
BENGALURU-560 050
REP. BY ITS PARTNERS
DR DILEEP M AND DR NIRUPAMA SHIVARAJKUMAR
                                              ...APPELLANT
(BY SRI. H.M.MURALIDHAR, ADVOCATE)

AND

RAJYA VOKKALIGARA SANGHA
NO.148, NADAPRABHU BHAVANA
KRISHNA RAJENDRA ROAD
VISVESWARAPURAM
BENGALURU-560 004
REP. BY ITS
CHIEF EXECUTIVE OFFICER/ ADMINISTRATOR
                                            ...RESPONDENT

       THIS APPEAL IS FILED UNDER SECTION 37 OF ARBITRATION
AND CONCILIATION ACT, 1996, AGAINST THE ORDER DATED:
23.01.2021 PASSED IN AA.NO. 136/2020 ON THE FILED OF THE
LXXXII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU CCH-83, DISMISSING THE PETITION FILED UNDER
SECTION 9 OF ARBITRATION AND CONCILIATION ACT, 1996.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to convert this Miscellaneous First Appeal

(MFA) into an appropriate Company Appeal (Com.AP) in

terms of the circular dated 30.10.2017 issued by this Court.

2. Registry is directed to convert the present appeal

into a Commercial Appeal (Com.AP) in terms of the said

circular, by making necessary corrections in the appeal papers.

Registry is also directed to permit the appellant to carry

out necessary corrections in this regard.

The appeal is disposed off for statistical purpose.

Sd/-

JUDGE Bmc