Rajprotim Supply Chain Solutions ... vs Stovekraft Limited
2021 Latest Caselaw 5037 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 29TH DAY OF NOVEMBER, 2021

                      PRESENT

       THE HON'BLE MR.JUSTICE ALOK ARADHE

                          AND

THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                 COMAP NO.190/2021

BETWEEN:

RAJPROTIM SUPPLY CHAIN
SOLUTIONS LIMITED, (A COMPANY
REGISTERED UNDER THE COMPANIES ACT,
2013) HAVING ITS OFFICE AT NO.48,
SATISH MUKHERJEE ROAD, KOLKATA
WEST BENGAL - 700 026. REPRESENTED
BY ITS AUTHORIZED REPRESENTATIVE.
PH: 7603042713
Email: [email protected]
                                      ...APPELLANT
(BY SRI. ROHITH R. KAMATH, ADV.)

AND:

STOVEKRAFT LIMITED
(A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956) HAVING ITS
PLACE OF BUSINESS AT: NO.28/1,
ADJACENT TO AGS LAYOUT ROAD,
AREHALLI, UTTARAHALLI HOBLI,
BENGALURU, KARNATAKA - 560 061.
REG. OFFICE AT: NO.81/1 HAROHALLI
INDUSTRIAL AREA, KANAKAPURA TALUK,
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RAMANAGARA, KARNATAKA - 562 112
                                             ... RESPONDENT
(BY SRI. SAGAR .G. NAHAR, ADVOCATE)

     THIS APPEAL IS FILED UNDER SECTION 13(1A) OF THE
COMMERCIAL COURTS ACT, 2015 R/W SECTION 37 OF THE
ARBITRATION AND CONCILIATION ACT, 1996, PRAYING THAT
THIS    HON'BLE   COURT     MAY   BE    PLEASED    TO
A) CALL FOR RECORDS IN COM.A.A.NO.29/2021 ON THE FILE
OF LXXXIX ADDL. CITY CIVIL AND SESSIONS JUDGE,
BENGALURU (CCH-90) PERUSE THE SAME AND ALLOW THIS
APPEAL AND ETC.,

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
ALOK ARADHE. J., DELIVERED THE FOLLOWING:

                        JUDGMENT

This appeal has been filed under Section 13(1A) of

the Commercial Courts Act, 2015 r/w Section 37 of the

Arbitration and Conciliation Act, 1996 praying to set aside

the order dated 30.09.2021 marked as Annexure - A

passed by the Hon'ble LXXXIX Addl. City Civil and Sessions

Judge, Bengaluru (CCH-90).

2. When the matter is taken up today, learned

counsel for the parties have jointly invited the attention of

the Court to the Memorandum of Compromise/Settlement

arrived at between the parties. In this regard,

Compromise/Settlement under Order 23 Rule 3 of Civil

Procedure Code, 1908 has been filed. It is further stated

that the matter has been amicably settled between the

parties subject to terms and conditions mentioned therein.

3. The aforesaid submission made by the learned

counsel for the parties as well as memo filed by the parties

is taken on record.

Accordingly, the appeal is disposed of in terms of the

compromise entered into between the parties.

Sd/-

JUDGE

Sd/-

JUDGE

BS