M/S. Hmt Machine Tools Ltd vs M/S. Steel Centre
2023 Latest Caselaw 5664 Kant

                                                  -1-
                                                              NC: 2023:KHC:28968
                                                           RFA No. 349 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 16TH DAY OF AUGUST, 2023

                                              BEFORE
                             THE HON'BLE MR JUSTICE K.NATARAJAN
                         REGULAR FIRST APPEAL NO. 349 OF 2020 (MON)

                   BETWEEN:

                   M/S. HMT MACHINE TOOLS LTD
                   HMT COLONY POST
                   KALAMASSERY, ERNAKULAM DISTRICT
                   KOCHI, KERALA-682503
                   REP BY SRI P J MATHEW
                                                                    ...APPELLANT
                   (BY SRI. SUNDARAM K., ADVOCATE)

                   AND:

                   M/S. STEEL CENTRE
                   NO.252, SUREKHA COMPLEX
                   100 FEET ROAD, PEENYA
                   REP BY IS PARTNER
                   SRI ATUL SUREKHA.
Digitally signed                                                  ...RESPONDENT
by CHANDANA
BM
Location: High
Court of                   THIS RFA IS FILED UNDER ORDER XLI R/W SEC.96 OF
Karnataka          CPC.,    AGAINST    THE   JUDGMENT   AND     DECREE   DATED
                   18.03.2019 PASSED IN OS.NO.10022/2015 ON THE FILE OF
                   THE     LXV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                   BENGALURU,         DECREEING    THE SUIT FOR RECOVERY OF
                   MONEY.

                           THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                  -2-
                                               NC: 2023:KHC:28968
                                             RFA No. 349 of 2020




                            JUDGMENT

Learned counsel for the appellant has filed a memo for

withdrawing the appeal. He submits that the matter has been

settled before the Lok Adalath in execution proceedings.

2. The submission and memo are placed on record.

3. The appeal is dismissed as not pressed.

4. Office to refund the Court fee as per law.

Sd/-

JUDGE

BMC