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Slk Software Services Private ... vs Korn/Ferry International Pvt Ltd
2022 Latest Caselaw 4066 Kant

Citation : 2022 Latest Caselaw 4066 Kant
Judgement Date : 9 March, 2022

Karnataka High Court
Slk Software Services Private ... vs Korn/Ferry International Pvt Ltd on 9 March, 2022
Bench: G.Narendar, M.G.S. Kamal
                            1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 09TH DAY OF MARCH, 2022

                         PRESENT

           THE HON'BLE MR. JUSTICE G.NARENDAR

                           AND

           THE HON'BLE MR. JUSTICE M.G.S. KAMAL

            REGULAR FIRST APPEAL NO.1121/2021

BETWEEN:

SLK SOFTWARE SERVICES PRIVATE LIMITED
40/A, KHB INDUSTRIAL AREA
YELAHANKA, BANGALORE 560064
REPRESENTED BY MR. B.R.JAYAKUMAR
ITS AUTHORISED REPRESENTATIVE
                                             ... APPELLANT

(BY SMT. TAMARA SEQUIRE, ADV. FOR
 SRI NIKHILESH RAO.M, ADV.)

AND:

KORN/FERRY INTERNATIONAL PVT LTD.,
2ND FLOOR, PIRAMAL TOWER PENINUSULA
CORPORATE PARK GANPATRAO KADAM MARG
LOWER PAREL, MUMBAI - 400 013
REPRESENTED BY MRS CHARU MITTAL
ITS AUTHORISED REPRESENTATIVE
                                          ... RESPONDENT
(BY SRI PAREESH VIRMANI, ADV. FOR
 SRI. HIREMANI HASSAN SHAIKALI, ADV. FOR C/RESPONDENT.)

     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF THE CPC, AGAINST THE JUDGMENT AND DECREE DATED
14.07.2021 PASSED IN O.S.NO.10353/2015 ON THE FILE OF
THE XVI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU, PARTLY DECREEING THE SUIT FOR RECOVERY OF
MONEY.
                                     2


     THIS REGULAR FIRST APPEAL COMING ON FOR HEARING
ON INTERLOCUTORY APPLICATION THIS DAY, M.G.S. KAMAL J,
DELIVERED THE FOLLOWING:

                               JUDGMENT

Counsel for the appellant Ms. Tamarra Sequeira submits

that the entire decreetal amount has been paid to the

respondent and Sri Pareesh Virmani confirms the receipt of the

entire amount. Since the decree is satisfied, the appellant does

not intend to contest the appeal. Consequently, the appellant

has filed a memo seeking withdrawal of the appeal.

2. Memo is taken on record.

3. The appeal is dismissed as the decree has been

satisfied.

Office to refund the permissible court fee paid by the

appellant.

Sd/-

JUDGE

Sd/-

JUDGE Chs CT-HR

 
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