Swasti Health Resource Centre vs Health Infromation Systems
2023 Latest Caselaw 5446 Kant

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                                                          NC: 2023:KHC:28123
                                                         RFA No. 815 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 9TH DAY OF AUGUST, 2023
                                          BEFORE
                           THE HON'BLE MR JUSTICE K.NATARAJAN
                      REGULAR FIRST APPEAL NO. 815 OF 2021 (MON)

                   BETWEEN:

                      SWASTI HEALTH RESOURCE CENTRE,
                      AT NO.19, 1ST MAIN, 1ST CROSS,
                      ASHWATNAGAR, RMV 2ND STAGE,
                      BANGALORE - 560 094.
                      REP. BY DIRECTOR,
                      NOW REP. BY ITS CEO AND SECRETARY.
                                                                ...APPELLANT
                   (BY SMT. SUNITA SRINIVAS, ADVOCATE)
                   AND:

                      HEALTH INFROMATION SYSTEMS
                      PROGRAMME INDIA, (HISP)
                      AT NO.17, GROUND FLOOR,
Digitally signed
by C SOWMYA           'A' BLOCK, SECTOR-4,
Location: High        NOIDA UTTAR PRADESH - 130,
Court of
Karnatka              REP. BY ITS DIRECTOR.
                                                              ...RESPONDENT

                         THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
                   96 OF THE CPC, AGAINST THE ORDER DATED 22.06.2020
                   PASSED ON I.A. IN OS.NO.3534/2016 ON THE FILE OF THE
                   XXVII   ADDITIONAL CITY     CIVIL  JUDGE,   BANGALORE,
                   ALLOWING THE I.A. FILED UNDER ORDER 7 RULE 10 OF CPC
                   AND ETC.,

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
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                                             NC: 2023:KHC:28123
                                            RFA No. 815 of 2021




                           JUDGMENT

Office has raised objection regarding maintainability of

the appeal under Section 96 of CPC of the appeal.

2. Learned counsel for the appellant has filed memo

dated 09.08.2023 seeks permission to convert the present RFA

into MFA.

3. The memo and said submission is placed on record.

4. Learned counsel for the appellant is permitted to

convert the present RFA into MFA.

Accordingly, the present appeal is disposed of for

statistical purpose.

Registry is directed to assign the new number and post

before the appropriate Bench.

The Court fee is ordered to be refunded to the appellant.

Sd/-

JUDGE

SMC