M/S Savoury International Hotel vs Mrs. Kaneezfathima
2023 Latest Caselaw 3046 Kant

                                           -1-
                                                      NC: 2023:KHC:19526
                                                     COMAP No.187 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 8TH DAY OF JUNE, 2023
                                       PRESENT
                        THE HON'BLE MR. JUSTICE ALOK ARADHE
                                           AND
                    THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                        COMMERCIAL APPEAL NO.187 OF 2022 (AA)
               BETWEEN:

               1.   M/S. SAVOURY INTERNATIONAL HOTEL
                    HAVING ITS OFFICE AT NO.27
                    HAJEE SIR ISMAIL MOSQUE ROAD
Digitally           FRAZER TOWN, BENGALURU-560005
signed by           REP. BY ITS PARTNER
RUPA V              MR. KUNHIMOOSA.
Location:
High Court                                                    ...APPELLANT
of Karnataka   (BY SRI. NAVEED AHMED, ADV., (ABSENT))
               AND:

               1.   MRS. KANEEZFATHIMA
                    W/O LATE QAMARUL ISLAM
                    AGED ABOUT 57 YEARS.

               2.   MR. FARAZUI ISLAM
                    S/O LATE QAMARUL ISLAM
                    AGED ABOUT 31 YEARS.

               3.   MRS. SAMIA AHMED
                    W/O FARAZUI ISLAM
                    AGED ABOUT 29 YEARS.

                    ALL ARE R/AT NO.165, R T NAGAR
                    MAIN ROAD, MLA LAYOUT
                    BENGALURU-560032.

                                                          ...RESPONDENTS
                             -2-
                                      NC: 2023:KHC:19526
                                     COMAP No.187 of 2022




     THIS COMAP IS FILED UNDER SECTION 37(B) OF THE
ARBITRATION AND CONCILIATION ACT, PRAYING TO ALLOW
THE APPEAL AND SET ASIDE THE ORDER DATED 7.1.2022 ON
THE FILE OF THE HON'BLE LXXXV ADDL. CITY CIVIL AND
SESSIONS JUDGE AT BENGALURU (CCH-86). TO CALL FOR
THE LOWER COURT RECORDS AND ALLOW THE APPEAL WITH
COSTS & ETC.

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

                      JUDGMENT

None for the appellant even when the matter is

called in the second round.

It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Consequently, the pending interlocutory

applications are also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV