Mr. Vishal Soni vs M/S. Sorting Hat Technologies ...
2023 Latest Caselaw 4475 Kant

                                          -1-
                                                    NC: 2023:KHC:24459-DB
                                                     COMAP No.110 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 14TH DAY OF JULY, 2023
                                         PRESENT
                          THE HON'BLE MR. JUSTICE ALOK ARADHE
                                            AND
                    THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                           COMMERCIAL APPEAL NO.110 OF 2023
               BETWEEN:

               1.   MR. VISHAL SONI
                    AGED ABOUT 34 YEARS
Digitally           S/O SRI. RAJ NARAYAN BAJAJ
signed by           R/AT C-903, ALEXANDERA
RUPA V
                    GRAND OMAXE, SECTOR 93B
Location:           NOIDA, UTTAR PRADESH 201304.
High Court
of Karnataka                                                    ...APPELLANT
               (BY SRI. VARUN S, ADV., (RETIRED))
               AND:

               1.  M/S. SORTING HAT TECHNOLOGIES PVT. LTD.,
                   A COMPANY INCORPORATED UNDER THE
                   COMPANIES ACT, 2013
                   HAVING ITS REGISTERED OFFICE AT
                   MARUTHI INFOTECH CENTRE, 3RD FLOOR
                   A-BLOCK, DOMLUR, KORAMANGALA
                   BANGALORE 560071
                                                         ...RESPONDENT
               (BY SRI. VIVEK B.R. ADV., FOR C/R)

                    THIS COMAP/COMMERCIAL APPEAL IS FILED UNDER
               SECTION 13(1-A) OF THE COMMERCIAL COURTS ACT, 2015 R/W
               SECTION 37 (1) (b) OF THE ARBITRATION AND CONCILIATION
               ACT, 1996, PRAYING TO GRANT THE FOLLOWING RELIEFS, IN
               THE INTERESTS OF JUSTICE. SET ASIDE THE ORDER DATED
               23RD JANUARY 2023 PASSED BY THE LEARNED LXXXVII
               ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-88) IN THE
               COMMERCIAL COURT DIVISION, BENGALURU IN COM.A.A.
               NO.598 OF 2022, AND DISMISS THE RESPONDENT'S PETITION
               AND. GRANT ANY OTHER ORDER OR RELIEF AS DEEMED JUST.
                            -2-
                                  NC: 2023:KHC:24459-DB
                                   COMAP No.110 of 2023




    THIS APPEAL COMING ON FOR ORDERS, THIS DAY, ALOK
ARADHE J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Mr.Varun S., learned counsel for the appellant has

filed a memo seeking permission to retire from the case.

The aforesaid memo is taken on record.

He is permitted to retire.

2. None for the appellant.

It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Consequently, pending interlocutory application is

also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV