Mr. K V Guruprasad vs M/S August Ventures Private Limited
2023 Latest Caselaw 9552 Kant

Karnataka High Court

Mr. K V Guruprasad vs M/S August Ventures Private Limited on 6 December, 2023

                                         -1-
                                                     NC: 2023:KHC:44176
                                                    CRP No. 212 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 6TH DAY OF DECEMBER, 2023

                                     BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
             CIVIL REVISION PETITION NO. 212 OF 2023 (GM-CPC)
            BETWEEN:

            1.    MR. K.V. GURUPRASAD,
                  S/O K.R.VENKATESH,
                  AGED ABOUT 37 YEARS.

            2.    MR. K.V.PRATAP,
                  S/O K.R.VENKATESH,
                  AGED ABOUT 35 YEARS.

                  BOTH R/AT NO.139, PATEL NILAYA,
                  PATEL RAMAIAH GARDEN,
                  KOTHNUR, BANGLAORE EAST TALUK,
                  BANGALORE - 560 077.
                                                       ...PETITIONERS
Digitally   (BY SRI. RAGHUNANDAN G., ADVOCATE)
signed by
SUMA
Location:
            AND:
HIGH
COURT OF
KARNATAKA         M/S. AUGUST VENTURES PRIVATE LIMITED,
                  A PRIVATE LIMITED COMPANY,
                  REGISTERED UNDER THE PROVISIONS OF THE
                  COMPANIES ACT 1956,
                  HAVING ITS REGISTERED OFFICE AT NO.17/1,
                  CAMPBELL ROAD,
                  BANGALORE - 560 047.
                  REPTD. HEREIN
                  BY ITS MANAGING DIRECTOR
                  MR. BIJU P JOHN.
                                                       ...RESPONDENT
                                -2-
                                             NC: 2023:KHC:44176
                                            CRP No. 212 of 2023




     THIS CIVIL REVISION PETITION IS FILED UNDER
SECTION 115 OF THE CODE OF CIVIL PROCEDURE, AGAINST
THE JUDGMENT AND DECREE DATED 07.01.2020 PASSED ON
IA NO.4 IN   O.S.NO.1564/2019 ON THE FILE OF THE VI
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
ALLOWING THE IA NO.4 FILED UNDER SECTION 8 OF THE
ARBITRATION AND CONCILIATION ACT., 1996.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                             ORDER

Learned counsel for the petitioner submits that, the

parties are referred to arbitration in CMP No.659/2022 and

therefore, this petition does not survive for consideration.

In view of the aforesaid submission, the revision petition

stands dismissed.

Sd/-

JUDGE

KBM

CT:SNN