Text91 Private Limited vs M/S Adcanopus Media
2024 Latest Caselaw 10242 Kant

Karnataka High Court

Text91 Private Limited vs M/S Adcanopus Media on 10 April, 2024

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                                                   NC: 2024:KHC:14539-DB
                                                  COMAP No. 132 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 10TH DAY OF APRIL, 2024

                                       PRESENT
                     THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                          AND
                   THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                        COMMERCIAL APPEAL NO. 132 OF 2024
              BETWEEN:

              TEXT91 PRIVATE LIMITED,
              NO.48/11, 2ND FLOOR, 8TH MAIN,
              13TH CROSS ROAD, MALLESHWARAM,
              BENGALURU - 560 003,
              REPRESENTED BY ITS DIRECTOR,
              MR.GAUTAM SARAF.
                                                             ...APPELLANT
              (BY SRI SANTOSH S GOGI, ADVOCATE)
              AND:

              1.    M/S ADCANOPUS MEDIA,
                    NO.555, IST FLOOR, AXIS PADEGAL, 9TH CROSS,
Digitally
signed by C         JP NAGAR 3RD PHASE, BANGALORE-560078,
HONNUR              REPRESENTED BY ITS DIRECTOR,
SAB                 MR JADHAV ESWARARAO ANIL.
Location:
HIGH COURT    2.    M/S ADCANOPUS MEDIA PVT LTD.,
OF                  NO.555, IST FLOOR, 9TH CROSS,
KARNATAKA
                    AXIS PADEGAL BUILDING, 3RD CROSS,
                    BENGALURU-560078,
                    PROPRIETOR, MR. JADHAV ESWARARAO ANIL.
              3.    MR. JADHAV ESWARARAO ANIL,
                    DIRECTOR,
                    M/S ADCANOPUS DIGITAL MEDIA PVT LTD.,
                    AND ALSO PROPRIETOR OF M/S ADCANOPUS MEDIA,
                    NO.555, AXIS PADEGAL, 9TH CROSS, JP NAGAR,
                    3RD PHASE, BANGALORE-560078.
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                                   NC: 2024:KHC:14539-DB
                                  COMAP No. 132 of 2024




4.   MR. VEERESH ACHARYA,
     ACCOUNTS AND FINANCE HEAD OF
     M/S ADCANOPUS DIGITAL MEDIA PVT LTD.,
     AND ALSO REPRESENTATIVE OF
     M/S ADCANOPUS MEDIA, NO.555,
     AXIS PADEGAL, 9TH CROSS, JP NAGAR,
     3RD PHASE, BANGALORE-560078.
5.   MR. SUMIT SINGH,
     DIRECTOR,
     M/S ADCANOPUS DIGITAL MEDICAL PVT LTD.,
     AND ALSO REPRESENTATIVE OF
     M/S ADCANOPUS MEDIA, NO.555,
     AXIS PADEGAL, 9TH CROSS,
     JP NAGAR, 3RD PHASE, BANGALORE-560078.
6.   THE SOLE ARBITRATOR,
     SHRI MR.B.A. MUCHANDI,
     ARBITRATION AND CONCILIATION
     CENTER-BANGALORE, KHANIJA BHAVAN,
     3RD FLOOR, RACE COURSE ROAD,
     BANGAKIRE-560001.
                                       ...RESPONDENTS
     THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
13(1A) OF THE COMMERCIAL COURTS ACT, 2015 PRAYING TO:
     1. CALL FOR RECORDS IN COM.A.P NO.7/2024 ON THE
FILE OF LXXXVI ADDL. CITY CIVIL AND SESSIONS JUDGE, AT
BENGALURU (CCH-87) AND ALLOW THE PRESENT APPEAL AND
SET ASIDE THE IMPUGNED ORDER DATED 30.03.2024 PASSED
IN COM.A.P NO.7/2024 BY THE COURT OF LXXXVI ADDL. CITY
AND SESSIONS JUDGE, AT BENGALURU (CCH-87) ANNEXURE-
A).
     2. PASS AN ORDER TO AWARD THE COSTS OF THE
APPEAL IN FAVOUR OF THE APPELLANT AND AGAINST THE
RESPONDENTS(S).
     3. PASS ANY OTHER OR FURTHER ORDER(S) WHICH
THIS HON'BLE COURT DEEMS FIT AND PROPER IN THE FACTS
AND CIRCUMSTANCES OF THE CASE AND INTEREST OF
JUSTICE.
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                                       NC: 2024:KHC:14539-DB
                                      COMAP No. 132 of 2024




    THIS APPEAL COMING ON FOR ORDERS THIS DAY ANU
SIVARAMAN J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel for the appellant seeks leave of this

Court to withdraw the appeal.

2. Leave is granted.

3. Accordingly, the Commercial Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

GVP