Dpk Engineers Private Limited vs Guhring India Private Limited
2023 Latest Caselaw 10730 Kant

Karnataka High Court

Dpk Engineers Private Limited vs Guhring India Private Limited on 15 December, 2023

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                              -1-
                                                      NC: 2023:KHC:45837-DB
                                                       RFA No. 1163 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 15TH DAY OF DECEMBER, 2023

                                          PRESENT
                          THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
                                             AND
                    THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                       REGULAR FIRST APPEAL NO. 1163 OF 2020 (RES)
                   BETWEEN:

                   DPK ENGINEERS PRIVATE LIMITED,
                   A COMPANY REGISTERED UNDER THE
                   PROVISIONS OF THE COMPANIES ACT, 1956,
                   HAVING ITS REGISTERED OFFICE AT
                   OFFICE NO.109, J.C.ROAD,
                   BANGALORE - 560 002,
                   THROUGH IT'S MANAGING DIRECTOR,
                   SHRI SAMPATRAMAN, AGE 77 YEARS,
                                                               ...APPELLANT
                   (BY SMT.VANDANA P.L, ADVOCATE)

                   AND:
Digitally signed by  GUHRING INDIA PRIVATE LIMITED,
MALA K N
Location: HIGH COURT A COMPANY REGISTERED UNDER THE
OF KARNATAKA         PROVISIONS OF THE COMPANIES ACT, 1956,
                   HAVING ITS FACOTRY AT PLOT NO. 129,
                   BOMMASANDRA INDUSTRIAL AREA,
                   PHASE NO.4, BOMMASANDRA - JIGANI LINK ROAD,
                   OFF HOSUR RAOD, BANGALORE - 560 099,
                   THROUGH ITS AUTHROISED SIGNATORY
                   SHRI Y.N.SHANKARA MURTHY.
                                                           ...RESPONDENT
                   (BY SRI. RAVI M.R.C, ADVOCATE)
                                -2-
                                       NC: 2023:KHC:45837-DB
                                        RFA No. 1163 of 2020




     THIS RFA IS FILED UNDER SECTION 96 READ WITH
ORDER XLI RULE 1 OF CPC 1908 AGAINST THE JUDGMENT AND
DECREE DATED 01.09.2017 PASSED IN OS.No.358/2014 ON
THE FILE OF THE SENIOR CIVIL JUDGE, ANEKAL DECREEING
THE SUIT FOR DAMAGES.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:
                            JUDGMENT

Smt. P L Vandana, learned advocate for the appellant

has filed a memo of even date seeking leave to withdraw

this appeal.

2. Memo be kept in record. Leave granted. Appeal is

dismissed as withdrawn.

3. In view of dismissal of the appeal, I.A.No.1/2020

does not survive for consideration and the same stands

disposed of.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE