M/S Kavcon Engineers Pvt Ltd vs M/S Best & Crompton Engineers ...
2023 Latest Caselaw 3172 Kant

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                                                   NC: 2023:KHC:19954
                                                         RFA No. 794 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF JUNE, 2023

                                          BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 794 OF 2015 (MON)
                   BETWEEN:

                   M/S KAVCON ENGINEERS PVT LTD
                   A COMPANY INCORPORATED UNDER
                   THE COMPANIES ACT 1956
                   HAVING ITS REGISTERED OFFICE
                   AND FACTORY AT:
                   NO. 20, K M MYSORE ROAD
                   KUMBALGOD, BANGALORE-560074
                   REPRSENTED BY ITS MANAGING
                   DIRECTOR MR KRISHNAN CHOPRA
                                                                ...APPELLANT
                   (BY SRI. S R SREEPRASAD., ADVOCATE)

                   AND:


Digitally signed   M/S BEST & CROMPTON
by                 ENGINEERS PROJECTS LTD
DHANALAKSHMI       A COMPANY INCORPORATION
MURTHY
                   UNDER THE COMPANIES ACT, 1956
Location: High
Court of           HAVING ITS HEAD OFFICE AT
Karnataka          NO.A-20, THIRUVIKA ROAD
                   NEAR POLICE STATION
                   GUNDI INDUSTRIAL ESTATE
                   CHENNAI-60032
                   REPRESENTED BY ITS
                   MANAGING DIRECTOR
                   ALSO AT: NO. 40/15. II FLOOR
                   GEETHA MANSION, KEMPE GOWDA ROAD
                   BANGALORE-560009
                                                              ...RESPONDENT
                   (NOTICE TO RESPONDENT SERVED & UNREPRESENTED)
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                                   NC: 2023:KHC:19954
                                       RFA No. 794 of 2015




     THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 18.3.2015
PASSED IN OS NO.4530/2010 ON THE FILE OF THE XXXVIII
ADDL. CITY CIVIL AND SESSIONS JUDGE, BENGALURU CITY.
DISMISSING THE SUIT FOR RECOVERY OF MONEY.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                         JUDGMENT

Learned counsel for the appellant has filed a memo

dated 10.03.2023 stating that the parties have settled

their dispute amicably and therefore, the appellant intends

to withdraw the present appeal as settled out of Court.

Memo is taken on record.

Accordingly, the present appeal is dismissed as

withdrawn.

Sd/-

JUDGE

HA