M/S Inp Computer Technology Pvt ... vs M/S Advantech Industrial ...
2022 Latest Caselaw 115 Kant

                             1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 04TH DAY OF JANUARY, 2022

                          PRESENT

            THE HON'BLE MR. JUSTICE G.NARENDAR

                            AND

     THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

              REGULAR FIRST APPEAL NO.39/2021

BETWEEN:

1.     M/S INP COMPUTER TECHNOLOGY PVT. LTD.,
       SARDAR NAGAR, SURVEY NO.141/2,
       SARDARGALI ROAD, SARAVALI,
       PALGHAR-401 501
       MAHARASHTRA.

2.     MR. MANOJ DUBEY,
       CHAIRMAN & FOUNDER OF
       DIN.NO.03520158,
       M/S INP COMPUTER TECHNOLOGY PVT. LTD.,
       SARDAR NAGAR, SURVEY NO.141/2,
       SARDARGALI ROAD, SARAVALI,
       PALGHAR-401 501
       MAHARASHTRA.

3.     MR. VIJAY GOPAL DAS JAISWAL,
       DIRECTOR,
       DIN NO.06929418,
       SARDAR NAGAR, SURVEY NO.141/2,
       SARDARGALI ROAD, SARAVALI,
       PALGHAR-401 501
       MAHARASHTRA.
                                            ... APPELLANTS

(BY SRI SYED ABDUL SAMI, ADV.)
                              2


AND:

M/S ADVANTECH INDUSTRIAL COMPUTING
INDIA PVT. LTD.,
KASTURI PLAZA, NO.3M-409,
NGEF LAYOUT, KASTHURINAGAR,
BENGALURU-560 043
REPRESENTED BY ITS DIRECTOR
SRI VIJAY KUMAR B.N,
AGED ABOUT 50 YEARS.
                                            ... RESPONDENT

     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
23.10.2020 PASSED IN COM.OS NO.2123/2017 ON THE FILE OF
THE LXXXII ADDL. CITY CIVIL AND SESSIONS JUDGE AT
BENGALURU (CCH-83) DECREEING THE SUIT FOR RECOVERY OF
MONEY.

     THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, G.NARENDAR J, DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellants submits that the

parties have arrived at an out of Court settlement. In that

view of the matter, the appellants pray to withdraw the

appeal.

A memo is also filed into the Court on the above

terms. It is further prayed that Registry be directed to

refund the admissible Court Fee.

Memo is taken on record and the submission of

learned counsel is also taken on record

Accordingly, the appeal is dismissed as withdrawn.

Registry is directed to look in and refund the

admissible Court fee. Office to draw decree accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

dn/-

CT-HR