M/S R G Network @ M/S Raghavendra vs Sri G Raghavendra Rao
2023 Latest Caselaw 2073 Kant

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                                                      MFA No. 2095 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 29TH DAY OF MARCH, 2023

                                         BEFORE

                      THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR

                   MISCELLANEOUS FIRST APPEAL NO. 2095 OF 2023 (AA)

              BETWEEN:

              1.     M/S R G NETWORK @ M/S RAGHAVENDRA
                     CABLE VISION,
                     NO.20, SWEET WATER WELL ROAD,
                     BHOVI COLONY,
                     NAGASHETTY HALLI
                     BENGALURU - 560 094
                     REPRESENTED BY PROPRIETOR
                     SRI N.M. DEVARAJ
                                                              ... APPELLANT
              (BY SRI. C RAVIKUMAR., ADVOCATE)

              AND:

Digitally     1.     SRI G RAGHAVENDRA RAO
signed by            SOLE ARBITRATOR AT
VIJAYA P             ARBITRATION AND CONCILIATION CENTER
Location:            BENGALURU (DOMESTIC AND INTERNATIONAL)
High Court of
Karnataka     2.     M/S ATRIA CONVERGENCE TECHNOLOGIES LTD.,
                     EARLIER KNOWN AS
                     M/S ATRIA CONVERGENCE TECHNOLOGIES PVT LTD
                     A COMPANY REGISTERED UNDER THE
                     PROVISIONS OF THE COMPANIES ACT, 1956,
                     HAVING ITS OFFICE AT NO.1,
                     2ND AND 3RD FLOOR OF
                     INDIAN EXPRESS BUILDING
                     QUEEN'S ROAD,
                     BENGALURU - 560 001
                     REPRESENTED BY ITS
                                -2-
                                           MFA No. 2095 of 2023




     AUTHORIZED SIGNATORY
     SRI.M.B POONACHA

3.   M/S ATRIA BROADBAND SERVICES PVT LTD.,
     A COMPANY REGISTERED UNDER THE
     PROVISIONS, OF THE COMPANIES ACT 1956
     HAVING ITS OFFICE AT NO.01,
     PALACE ROAD,
     BENGALURU - 560 001
     REPRESENTED BY ITS
     AUTHORIZED SIGNATORY
     SRI.M.B POONACHA
                                                   ... RESPONDENTS

       THIS MFA IS FILED UNDER SECTION 37(1)(C) OF THE
ARBITRATION AND CONCILIATION ACT, AGAINST THE ORDER DATED
20.10.2022 PASSED IN COM.A.P.NO.11/2020       ON THE FILE OF THE
LXXXVIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY (CCH-89), DISMISSING THE PETITION FILED UNDER SECTION 34 OF
ARBITRATION AND CONCILIATION ACT.

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


                           JUDGMENT

Learned counsel for the appellant submits that the present

Miscellaneous First Appeal (MFA) may be converted into

Commercial Appeal (COMPA).

2. The said submission is taken note of.

3. Registry is directed to convert the present

Miscellaneous First Appeal (MFA) into Commercial Appeal

(COMPA) by making necessary corrections in the appeal papers

and post the same before the appropriate Bench.

MFA No. 2095 of 2023

Registry is also directed to permit the appellant to carry out

necessary corrections in this regard.

The appeal is disposed of for statistical purpose.

Sd/-

JUDGE

NP