The Commissioner vs M/S Chabbras Associates
2023 Latest Caselaw 5808 Kant

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                                                      NC: 2023:KHC:29603-DB
                                                    COMAP No. 210 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 21ST DAY OF AUGUST, 2023
                                          PRESENT
                            THE HON'BLE MR JUSTICE G.NARENDAR
                                            AND
                       THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                            COMMERCIAL APPEAL NO. 210 OF 2023
                   BETWEEN:


Digitally signed   THE COMMISSIONER
by YAMUNA K L      MYSURU CITY CORPORATION,
Location: High     MYSURU -570022.
Court of                                                       ...APPELLANT
Karnataka
                   (BY SMT. GEETHA DEVI M P., ADVOCATE)


                   AND:

                   M/S CHABBRAS ASSOCIATES,
                   A REGISTERED PARTNERSHIP FIRM,
                   HAVING ITS OFFICE AT
                   NO.11-1/77/14, CHILKALGODA,
                   SECUNDRABAD-560061
                   TELANGANA STATE,
                   REPRESENTED BY ITS
                   POWER OF ATTORNEY HOLDER,
                   MR. K.SATHEESH.
                                                             ...RESPONDENT


                        THIS COMAP IS FILED UNDER SECTION 13 (1A) OF THE
                   COMMERCIAL COURTS ACT, 2015, PRAYING TO SET ASIDE THE
                   ORDER DATED 23.02.2023 ON I.A FILED BY THE
                   APPLICANT/DEFENDANT UNDER ORDER VII RULE (D) IN
                   COM.O.S NO. 109/2022 ON THE FILE OF THE COMMERCIAL
                   COURT AND II ADDITIONAL DISTRICT AND SESSIONS JUDGE,
                   MYSURU AS PER ANNEXURE-A.
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                                        NC: 2023:KHC:29603-DB
                                       COMAP No. 210 of 2023




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
G.NARENDAR J., DELIVERED THE FOLLOWING:


                         JUDGMENT

The appellant has filed a memo praying leave of the

Court to withdraw the appeal with liberty to move the

appropriate Court by way of writ petition.

2. Memo is taken on record.

3. Appeal is dismissed as withdrawn by reserving

liberty as prayed for.

Sd/-

JUDGE

Sd/-

JUDGE

CHS