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Mr N Chidananda Reddy vs M/S Universal Corporation Ltd
2023 Latest Caselaw 6398 Kant

Citation : 2023 Latest Caselaw 6398 Kant
Judgement Date : 8 September, 2023

Karnataka High Court
Mr N Chidananda Reddy vs M/S Universal Corporation Ltd on 8 September, 2023
Bench: K.Natarajan
                                                -1-
                                                             NC: 2023:KHC:32515
                                                         RFA No. 419 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF SEPTEMBER, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE K.NATARAJAN

                            REGULAR FIRST APPEAL NO. 419 OF 2022

                   BETWEEN:

                   1.    MR. N. CHIDANANDA REDDY
                         S/O LATE MR. NANAJAPPA REDDY,
                         AGED ABOUT 67 YEARS.

                   2.    MRS. PREETHI
                         D/O LATE MR. N. CHIDANANDA REDDY,
                         AGED ABOUT 27 YEARS.

                   3.    MR. C. PREM KUMAR
                         S/O LATE MR. N. CHIDANANDA REDDY,
                         AGED ABOUT 32 YEARS.

                   4.    MRS. PADMAVATHI
                         W/O LATE MR. N. CHIDANANDA REDDY,
                         AGED ABOUT 57 YEARS.
Digitally signed   5.    MRS. PRIYA
by VINUTHA M
                         D/O LATE MR. N. CHIDANANDA REDDY,
Location: HIGH
COURT OF                 AGED ABOUT\ 25 YEARS.
KARNATAKA
                         ALL ARE RESIDING AT
                         NO.665B, CHOLANAGAR,
                         R.T. NAGAR POST,
                         BANGALORE - 560 032.
                                                                  ...APPELLANTS
                   (BY SRI. L. MALLESH, ADVOCATE)

                   AND:

                         M/S. UNIVERSAL CORPORATION LTD.,
                         A COMPANY INCORPORATED UNDER THE
                         COMPANIES ACT, NO.1116, 1119,
                                  -2-
                                              NC: 2023:KHC:32515
                                             RFA No. 419 of 2022




       16TH MAIN ROAD, HONGASANDRA,
       OPP: ST. FRANCIS SCHOOL,
       MICO LAYOUT, BEGUR,
       BANGALORE - 560068
       REPRESENTED BY ITS MANAGER AND
       AUTHORIZED PERSON,
       MR. BHANU PRAKASH. M
                                                   ...RESPONDENT

     THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 01.12.2021 PASSED IN
COM.OS.NO.6084/2019 ON THE FILE OF THE LXXXIV
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-85)
COMMERCIAL COURT) BENGALURU, DECREEING THE SUIT FOR
RECOVERY OF MONEY.

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

                            JUDGMENT

Office has raised an objection regarding maintainability of

the appeal.

2. At this stage, learned counsel for the appellants

filed a memo for converting this Regular First Appeal into

Commercial Appeal under Section 13 of the Commercial Court

Act.

3. The submission and memo is placed on record.

4. Permission is granted for converting this Regular

First Appeal into Commercial Appeal.

NC: 2023:KHC:32515 RFA No. 419 of 2022

5. Office to assign new number and place it before the

appropriate Bench.

6. For statistic purpose, this appeal is disposed of.

Sd/-

JUDGE

HKV

 
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