M/S Flotech Engineering vs M/S Ion Exchange (India) Ltd
2023 Latest Caselaw 10728 Kant

Karnataka High Court

M/S Flotech Engineering vs M/S Ion Exchange (India) Ltd on 15 December, 2023

Author: V Srishananda

Bench: V Srishananda

                                               -1-
                                                            NC: 2023:KHC:45917
                                                         RFA No. 589 of 2008




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF DECEMBER, 2023

                                            BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                         REGULAR FIRST APPEAL NO. 589 OF 2008 (MON)
                   BETWEEN:

                         M/S FLOTECH ENGINEERING,
                         & TRADING SERVICES,
                         NO. 47, SUNKADAKATE,
                         MAGADI ROAD,
                         BANGALORE - 560 091
                         REP BY ITS MANAGING PARTNER,
                         SRI. M. C. SHYAMSUKA.
                                                                  ...APPELLANT
                   (BY SRI. P. H. RAMALINGAM .,ADVOCATE (ABSENT))

                   AND:

                   1.    M/S. ION EXCHANGE (INDIA) LTD,
                         COMPANY REGD OFFICE AT
Digitally signed         "TIECICON" HOUSE DR E MOSES ROAD,
by R
MANJUNATHA               MAHALAKSHMI ROAD,
Location: HIGH           BOMBAY - 400 011
COURT OF
KARNATAKA                REP BY ITS MANAGING DIRECTOR

                   2.    M/S. ION EXCHANGE (INDIA)LTD,
                         PLOT NO. 105,
                         SIPCOT INDUSTRIAL COMPLEX HOUSE,
                         TAMILNADU - 635 126
                         REP BY GENERAL MANAGER

                   3.    M/S. ION EXCHANGE (INDIA)LTD,
                         NO. 305, EMBASSY CHAMBERS,
                              -2-
                                             NC: 2023:KHC:45917
                                         RFA No. 589 of 2008




    NO. 5, VITTAL MALYA ROAD,
    BANGALORE - 560 001.
    REP BY ITS GENERAL MANAGER

                                                ...RESPONDENTS
(BY SRI. P. NEHRU., ADVOCATE FOR R3;
    R1 AND R2 SERVED)


     THIS RFA IS FILED U/SEC.96 OF CPC AGAINST THE
JUDGMENT     AND    DECREE     DT.15.12.2007       PASSED    IN
O.S.NO.8468/1995 ON THE FILE OF THE XXX ADDL. CITY CIVIL
JUDGE, BANGALORE, PARTLY DECREEING THE SUIT FOR
RECOVERY OF MONEY.

     THIS APPEAL, COMING ON FOR FURTHER ARGUMENTS,

THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

Learned counsel for the appellant absent.

2. On the earlier occasion, this Court granted

sufficient time and the matter was also adjourned to

explore the possibility of the settlement.

3. Today time is prayed on behalf of the appellant,

stating that the learned counsel is not well. Sufficient time

has already been granted.

NC: 2023:KHC:45917

4. Accordingly, appeal stands dismissed for non-

prosecution.

Sd/-

JUDGE

CH