M/S. Star Advertising vs Jagran Prakashan Ltd
2024 Latest Caselaw 9622 Kant

Karnataka High Court

M/S. Star Advertising vs Jagran Prakashan Ltd on 2 April, 2024

                                                  -1-
                                                             NC: 2024:KHC:13332-DB
                                                             COMAP No. 41 of 2024




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 2ND DAY OF APRIL, 2024

                                               PRESENT
                             THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                                  AND
                      THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                             COMMERCIAL APPEAL NO. 41 OF 2024 (CPC)
                      BETWEEN:

                      M/S. STAR ADVERTISING
                      HAVING ITS OFFICE AT
                      NO.1110, BARTON CENTRE
                      M.G.ROAD, BENGALURU-560 001
                      REPRESENTED BY ITS SOLE PROPRIETOR
                      SRI. M. MANI
                      S/O SRI. MAYANDI
                      AGED ABOUT 43 YEARS                            ...APPELLANT

                      (BY SHRI. V.B. SHIVAKUMAR, ADVOCATE)

                      AND:

                      JAGRAN PRAKASHAN LTD.,
                      THROUGH ITS DIVISION
Digitally signed by   M/S. JAGRAN ENGAGE
MADHUSHREE H
                      A COMPANY INCORPORATED UNDER
Location: High
Court of Karnataka    THE COMPANIES ACT, 1956
                      HAVING ITS REGISTERED OFFICE
                      AT 2, JAGRAN BUILDING
                      SARVODAYA NAGAR
                      KANPUR-208 005
                      ALSO HAVING ITS OFFICE AT
                      PHOENIX PINNACLE
                      2ND FLOOR, 46, ULSOOR ROAD
                      BENGALURU-560 042
                      REPRESENTED BY ITS VICE PRESIDENT
                      MS. PREETHI RAGHAVENDRA RAO                    ...RESPONDENT

                      (BY SHRI. M.S. GANAPATHY, AND
                          SHRI. B.S. TRIMURTHI, ADVOCATES FOR C/R)
                              -2-
                                        NC: 2024:KHC:13332-DB
                                        COMAP No. 41 of 2024




      THIS COMMERCIAL APPEAL IS FILED UNDER ORDER 43 RULE
1(r) OF CPC, PRAYING TO SET ASIDE THE ORDER DATED 31.10.2023
PASSED ON I.A.NO.3, 4 FILED UNDER ORDER XXXIX RULES 1 AND 2
OF CPC, FILED BY THE RESPONDENT AND ALLOW I.A.NO.5 FILED BY
THE APPELLANT UNDER ORDER XXXIX RULE 4 OF THE CPC IN
COM.O.S.NO.603/2023 PASSED BY THE LXXXII ADDL. CITY CIVIL AND
SESSIONS JUDGE, BENGALURU (CCH-83) AND ETC.
     THIS COMMERCIAL APPEAL, COMING ON FOR ORDERS, THIS
DAY, ANU SIVARAMAN J., DELIVERED THE FOLLOWING:


                           JUDGMENT

Learned counsel for the appellant has filed a memo

stating that the matter has been settled between the parties

and hence, prays to withdraw the appeal.

2. Memo is taken on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

MH/-