Citation : 2022 Latest Caselaw 1654 Kant
Judgement Date : 3 February, 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF FEBRUARY 2022
BEFORE
THE HON'BLE MR.JUSTICE ASHOK S. KINAGI
M. F. A. NO.7238 OF 2019 (AA)
BETWEEN:
1. MR. VINOD KUMAR MUKKA
S/O. LATE HANUMANDLU,
AGED ABOUT 52 YEARS,
2. SMT. MUKKA VINITHA
W/O. VINOD KUMAR MUKKA,
AGED ABOUT 49 YEARS,
3. MR. MUKKA HARI CHARAN
S/O. VINOD KUMAR MUKKA,
AGED ABOUT 27 YEARS,
ALL ARE RESIDING AT PLOT NO.9,
AMBIENCE FORT, ATTAPUR,
HYDERABAD-48.
...APPELLANTS
(BY SRI. KRISHNA MURTHY N, ADVOCTE)
AND:
1. M/S VASUDHA PROPERTIES
A REGISTERED PARTNERSHIP FIRM,
2
HAVING ITS OFFICE AT NO.268,
FLAT NO.1-B, 16TH CROSS, 6TH SECTOR,
H.S.R. LAYOUT,
BANGALORE-560102.
2. MR. R MOHAN GOUD
MANAGING PARTNER OF
M/S. VASUDHA PROPERTIES
R/AT NO.6, GROUND FLOOR,
C.J. CHINNAPPANAIDU LAYOUT,
I 'B' CROSS, 31ST MAIN, III STAGE,
BANASHANKARI,
BANGALORE-560085.
3. MRS. C.H.SRIDEVI
PARTNER, M/S. VASUDHA PROPERTIES
R/AT NO.2-6-9 TO 12,
FLAT NO.103,
VAISHNAVI RESIDENCY,
LIC COLONY,
SECUNDARBAD-09.
4. MR. CHIDURA LAXMA REDDY
MANAGING PARTNER
M/S. VASUDHA PROPERTIES
R/AT FLAT NO 501,
LEGEND SOMA APARTMENT
STREET NO.4, HIMAYATH NAGAR,
HYDERABAD-29.
5. MR. S. JANARDHANA REDDY
PARTNER
M/S. VASUDHA PROPERTIES
R/AT NO 3-4-22/18 F,
DR. BOOMANNA LANE,
3
BARKATHPURA,
HYDERABAD-27.
6. MR. R. VENKAT GOUD
PARTNER
M/S. VASUDHA PROPERTIES
R/AT FLAT NO.205,
SOUDHARYA RESIDENCY,
STREET NO.8, HIMAYATH NAGAR,
HYDERABAD-29.
7. MR. C.H. SAI SUHAS
PARTNER,
M/S. VASUDHA PROPERITES
R/AT NO.2-6-9 TO 12,
FLAT NO. 103,
VAISHNAVI RESIDENCY,
LIC COLONY, SECUNDARBAD-09.
8. MR. C.H.PANDARI
PARTNER,
M/S. VASUDHA PROPERITES
R/AT NO.2-6-9 TO 12,
FLAT NO. 103, VAISHNAVI RESIDENCY,
LIC COLONY, SECUNDARBAD-09.
9. MR. CHIDURA UDAY REDDY
PARTNER
M/S. VASUDHA PROPERTIES
R/AT FLAT NO.501,
LEGEND SOMA APARTMENT,
STREET NO.4, HIMAYATH NAGAR,
HYDERABAD-29.
4
10 . MR. SAI KUMAR GOUD
PARTNER
M/S. VASUDHA PROPERTIES,
R/AT NO.6, GROUND FLOOR,
C.J. CHINNAPPANAIDU LAYOUT,
I 'B' CROSS, 31ST MAIN,
III STAGE, BANASHANKARI,
BANGALORE-560085
....RESPONDENTS
(BY SRI. A.M. SURESH REDDY, ADVOCATE &
SRI. G.V. SHASHI KUMAR, ADVOCATE FOR R-2
VIDE ORDER DATED 21.01.2020 G.V. SHASHI KUMAR
FOR R-1
NOTICE TO R-3, R-5 TO R-10 DISPENSED WITH)
------
THIS APPEAL IS FILED UNDER SECTION 37(1)(b) OF
ARBITRATION AND CONCILIATION ACT, AGAINST THE
JUDGMENT AND ORDER DATED. 02.08.2019, PASSED IN
A.A. NO.5002/2019, ON THE FILE OF THE III ADDITIONAL
DISTRICT AND SESSIONS JUDGE, BENGALURU RURAL
DISTRICT, SIT AT ANEKAL, DISMISSING THE
APPLICATION FILED U/SEC.9 OF THE ARBITRATION AND
CONCILIATION ACT, 1996.
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
5
JUDGMENT
The appellants have filed a memo dated
19.1.2022 praying for withdrawal of the appeal on the
ground that the parties to the lis have settled the
matter out of Court.
2. Memo is placed on record.
3. Appeal is dismissed as withdrawn.
SD/-
JUDGE
rs
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