Messrs. Farmland Rainwater ... vs Supreme Industries Limited
2023 Latest Caselaw 5842 Kant

                                             -1-
                                                       NC: 2023:KHC:29862
                                                     MFA No. 2281 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 22ND DAY OF AUGUST, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                   MISCELLANEOUS FIRST APPEAL NO. 2281 OF 2020 (CPC)
                   BETWEEN:

                   MESSRS. FARMLAND RAINWATER
                   HARVESTING SYSTEMS
                   REGISTERED OFFICE AT
                   FIRST FLOOR SGS COMPLEX
                   KM ROAD, CHIKMAGALUR - 577 101
                   KARNATAKA STATE
                   REPRESENTED BY ITS AUTHORIZING PARTNER
                   SRI VIJAYA RAJ
                   AGED ABOUT 50 YEARS
                                                             ...APPELLANT
                   (BY SRI. MITHUN G A., ADVOCATE)

                   AND:

                   SUPREME INDUSTRIES LIMITED
Digitally signed   CORPORATE OFFICE 1161, 1162
by
DHANALAKSHMI       6TH FLOOR, SOLITAIRE CORPORATE PARK
MURTHY             167, GURU HARGOVINDJI MARG
Location: High     ANDHERI GHATKOPAL LINK ROAD
Court of
Karnataka          CHAKALA ANDHERI EAST, MUMBAI - 400 093
                   REPRESENTED BY ITS MANAGING PARTNER
                   ALSO AT
                   SUPREME INDUSTRIES LIMITED
                   REGD OFFICE NO.612
                   RAHEJA CHAMBERS, NARIMAN POINT
                   MUMBAI - 400 021.
                                                            ...RESPONDENT
                   (BY SRI. G SRIDHAR., ADVOCATE )
                             -2-
                                         NC: 2023:KHC:29862
                                       MFA No. 2281 of 2020




     THIS MFA IS FILED UNDER ORDER 43 RULE 1(a) OF CPC,
PRAYING TO SET ASIDE THE ORDER DT.04.02.2020 PASSED
BY THE LEARNED PRINCIPAL DISTRICT AND SESSIONS JUDGE,
CHIKMAGALUR, IN O.S.NO.1/2018 ON ISSUE NO.VII BASED
ON APPLICATION IA NO.IV, BY ALLOWING THE ABOVE APPEAL,
IN THE INTEREST OF JUSTICE AND EQUITY.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                         JUDGMENT

The learned counsel for the appellant has filed a

memo dated 22.8.2023 stating that the suit itself has been

disposed of. Hence, this appeal does not survive for

consideration and it can be dismissed has having become

infructuous.

The memo is placed on record.

Accordingly, the appeal is dismissed as having

become infructuous.

Sd/-

JUDGE

DM