Citation : 2023 Latest Caselaw 4109 Kant
Judgement Date : 6 July, 2023
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NC: 2023:KHC:23243-DB
COMAP No. 138 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF JULY, 2023
PRESENT
THE HON'BLE MR JUSTICE ALOK ARADHE
AND
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
COMMERCIAL APPEAL NO. 138 OF 2023
BETWEEN:
1. M/S SMART OWNER SERVICES INDIA PVT. LTD.,
8TH FLOOR, DELTA BLOCK,
SIGMA SOFT TECH PARK,
WHITEFIELD VARTHUR ROAD,
BENGALURU - 560 066,
REP. BY ITS CHIEF EXECUTIVE OFFICER.
2. SMART ASSET SERVICES INDIA PVT LTD.,
7TH AND 8TH FLOOR, DELTA BLOCK,
SIGMA SOFT TECH PARK,
WHITEFIELD VARTHUR ROAD,
BENGALURU - 560 066,
REP. BY ITS DIRECTOR.
Digitally signed
by BELUR 3. PINEHILL PROPERTIES PVT. LTD.,
RANGADHAMA LEVEL 3 AND 4 EMBASSY DIAMANTE 34,
NANDINI
Location: HIGH VITTALMALLYA ROAD,
COURT OF BENGALURU-560001,
KARNATAKA
REP. BY ITS DIRECTOR.
...APPELLANTS
(BY SRI HARIKRISHNA S HOLLA, ADVOCATE)
AND:
1. MR KAMAL KUMAR,
S/O NAGENDRA NARAYAN BHAGAT,
AGED ABOUT 57 YEARS,
RESIDING AT 812, BAY STREET 7,
SAN FRANCISCO,
CALIFORNIA USA 94109,
-2-
NC: 2023:KHC:23243-DB
COMAP No. 138 of 2023
REPRESENTED BY HIS POWER OF ATTORNEY
HOLDER MR RAMCHANDRA MUNIRAJU VENUGOPAL,
S/O MUNIRAJU RAMCHANDRA,
AGED ABOUT 38 YEARS,
RESIDING AT NO.31, 2ND CROSS,
BALAJI LAYOUT,
NAGARESWARA NAGENAHALLI,
DR SHIVARAMA KARANTH NAGAR,
BENGALURU - 560 077.
...RESPONDENT
(BY SRI KAMAL KUMAR, PARTY IN PERSON)
THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
13(1A) OF THE COMMERCIAL COURTS ACT, 2015 R/W ORDER
XLIII RULE 1 AND SECTION 104 OF THE CPC, PRAYING TO:
(i) SET ASIDE THE IMPUGNED ORDER DATED 30 TH
MARCH, 2023 PASSED BY THE (LXXXVII) ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, CCH-88 COMMERCIAL COURT,
BENGALURU ON I.A.NO.14 IN COM.O.S.NO.391/2020
(ANNEXURE-A) AND ALLOW I.A.NO.14 FILED BY THE
APPELLANT HEREIN COM.O.S.NO.391/2020 AND ETC.,
THIS APPEAL COMING ON FOR ORDERS THIS DAY, ALOK
ARADHE J., DELIVERED THE FOLLOWING:
JUDGMENT
Sri Harikrishna S Holla, learned counsel for the
appellants.
2. Sri Kamal Kumar, Party-in-Person/respondent.
3. Learned counsel for the appellants seeks leave of
this Court to withdraw the appeal with liberty to assail the
order dated: 30.03.2023 in a writ petition.
NC: 2023:KHC:23243-DB COMAP No. 138 of 2023
4. The aforesaid submission is placed on record.
5. Office is directed to return the certified copy of the
impugned order to the learned counsel for the appellants on
substitution thereof by a photocopy.
6. Accordingly, the appeal is dismissed as withdrawn
with liberty as aforesaid.
7. In view of the disposal of the appeal, all pending
interlocutory applications does not survive for consideration.
Accordingly, the same are disposed of.
Sd/-
JUDGE
Sd/-
JUDGE BRN
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