S L Residential Pvt Ltd vs Milestone Trusteeship Services ...
2022 Latest Caselaw 10234 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 4TH DAY OF JULY, 2022

                       PRESENT

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

                          AND

       THE HON'BLE MR. JUSTICE C.M. POONACHA

                 COMAP No.263/2021

BETWEEN

S L RESIDENTIAL PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT,
1956, WITH ITS REGISTERED
OFFICE AT 33-44,
1 AND 2, 8TH MAIN, 4TH CROSS
RMV EXTENSION
SADSHIVANAGAR
BENGALURU -560080
REPRESENTED BY AUTHORISED PERSON
                                            ...APPELLANT
(BY SRI ADITYA SHANKAR FOR
SMT.POORNIMA HATTI, ADVOCATES)

AND

1.    MILESTONE TRUSTEESHIP SERVICES PVT. LTD.,
      A COMPANY INCORPORATED UNDER THE
      COMPANIES ACT 1956
      WITH ITS REGISTERED
      OFFICE AT PS56,
      3RD FLOOR
      CO WORKS INDIA PVT,
      BIRLA CENTURION
      CENTURY MILLS COMPOUND
                          2




     PANDURANG
     BUDHKAR MARG
     WORLI
     MUMBAI 400030
     REPRESENTED BY ITS AUTHORISED PERSON

2.   SANCTUM WEALTH ADVISORS PVT. LTD.,
     A WEALTH MANGEMENT COMPANY WITH ITS
     REGISTERED OFFICE AT
     COWRKS INDIA PVT. LTD.,
     3RD FLOOR, BIRLA CENTURION
     CENTURY MILLS COMPOUND
     PANDURANG
     BUDHKAR MARG, WORLI
     MUMBAI 400030
     REPRESENTED BY ITS AUTHORISED PERSON

3.    FEDBANK FINANCIAL SERVICES PVT. LTD.,
      A COMAPNY INCORPORATED UNDER THE PROVISIONS OF
      THE COMPANIES ACT
      1956 WITH ITS REGISTRED OFFICE AT
      FEDERAL TOWERS, ALWAYE
      ERNAKULAM, KERALA-683101
      REPRESENTED BY ITS AUTHORISED PERSON
                                         ...RESPONDENTS
(BY SMT.FAHIM UNNISA FOR
SRI FRANCIS XAVIES, ADVOCATES)

     THIS COMAP IS FILED UNDER SECTION 13(1A) OF THE
COMMERCIAL COURTS ACT 2015 R/W CHAPTER VI OF THE
KARNATAKA HIGH COURT RULES, 1959 PRAYING TO SET ASIDE
THE IMPUGNED ORDER DATED 20.12.2021 PASSED BY THE
COURT OF THE LXXXVII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BENGALURU IN COM.O.S.NO.468/2021 AND
RESTRAIN THE RESPONDENTS FROM TAKING ANY STEPS
UNDER THE SARFAESI NOTICE TILL THE DISPOSAL OF THE
COMMERCIAL SUIT, AT ANNEXURE-A AND ETC.,

     THIS COMAP COMING ON FOR ORDERS, THIS DAY P.S.
DINESH KUMAR J., DELIVERED THE FOLLOWING:
                             3




                        JUDGMENT

Shri Aditya Shankar, learned advocate for the

appellant has filed a memo of even date seeking

leave to withdraw this appeal.

2. Memo be kept in record. Leave granted.

Appeal is dismissed as withdrawn.

No costs.

SD/-

JUDGE

SD/-

JUDGE

BS