M/S True Logistics Private ... vs M/S Vijay Electricals Ltd
2022 Latest Caselaw 9154 Kant

                            1



     IN THE HIGH COURT OF KARNATAKA, BENGALURU

         DATED THIS THE 20th DAY OF JUNE, 2022

                         BEFORE

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

                  R.F.A.NO. 564 OF 2022
BETWEEN

M/S TRUE LOGISTICS PRIVATE LIMITED
GAYATHRI LAKE FRONT,
NO.118, RING ROAD, HEBBAL
BENGALURU-560024
REPRESENTED BY ITS CHAIRMAN
SRI UMAPATHI RAJU P
                                          ...APPELLANT

(BY SRI. M.V. VEDACHALA, ADVOCATE)

AND

1.     M/S VIJAY ELECTRICALS LTD
       NO.6-3-648/1 AND 2
       OFF RAJ BHAVAN ROAD
       SOMAJIGUDA, HYDERABAD
       TELANGANA INDIA-560082
       ALSO AT PLOT NO.1-A
       SECTOR 12 IIE, SIDCUL
       HARIDWAR, UTTARKHAND-249403
       REP BY ITS SR. MANAGER (MARKETING)
       MR SHASHI KUMAR PANDEY

2.     SRI ANOOP KUMAR SINGH
       S/O RAMRAJ SINGH
       AGED ABOUT 38 YEARS
       R/AT FLAT NO.1059/103
       NEETHI KHAND 1, INDIRAPURAM
       SHIPRA SUN CITY, GHAZIABAD
       UTTAR PRADESH-228001
       ALSO AT FIRST FLOOR,
       HARPAL ENCLAVE, G T ROAD
                            2



     CHAPRULA PARGNA DADRI
     GAUTAM BUDDHA NAGAR
     UTTAR PRADESH-203207

3.   SRI PADMANABHA IYER K
     S/O KIRAN IYER K
     AGED ABOUT 64 YEARS,
     R/AT NO.12AB, SRIDURGA APARTMENT
     PONNIAMMAN KOIL STREET,
     SATHYANARAYANAPURAM
     MOULIVAKKAM
     PORUR, CHENNAI-600116

4.   SRI ANIL KUMAR PANDEY
     S/O RANG NATH PANDY
     AGED ABOUT 34 YEARS,
     R/AT BLOCK(B),
     VISTHAPIT, BHEL ROAD,
     NEAR BSP OFFICE, HARIDWAR
     UTTAR KHAND-249403                  ...RESPONDENTS



     THIS APPEAL IS FILED UNDER ORDER 41 RULE 1 READ

WITH SECTION 96 OF CODE OF CIVIL PROCEDURE AGAINST THE

JUDGMENT    AND   DECREE   DATED   12.11.2021   PASSED   IN

COM.OS.NO.7900/2018 ON THE FILE OF THE LXXXIV ADDITIONAL

CITY CIVIL AND SESSIONS JUDGE, CCH-85 COMMERCIAL COURT,

BENGALURU, DISMISSING THE SUIT FOR RECOVERY OF MONEY

AND ETC.,



      THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                                 3



                           JUDGMENT

Learned counsel for the appellant seeks permission to

convert this Regular First Appeal (RFA) into an appropriate

Commercial Appeal (COMAP) 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 (COMAP) 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

JT/-

CT:JL