M/S Nandhini Deluxe vs M/S Sree Nandini Deluxe
2024 Latest Caselaw 3285 Kant

Karnataka High Court

M/S Nandhini Deluxe vs M/S Sree Nandini Deluxe on 2 February, 2024

                                              -1-
                                                           NC: 2024:KHC:4590
                                                         RFA No. 537 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF FEBRUARY, 2024

                                           BEFORE
                              THE HON'BLE MR JUSTICE C M JOSHI
                         REGULAR FIRST APPEAL NO. 537 OF 2015 (INJ)
                   BETWEEN:
                   M/S.NANDHINI DELUXE,
                   114/1 (114/2) LALBAGH FORT ROAD,
                   MINERVA CIRCLE,
                   BANGALORE - 560 004
                   REPRESENTED BY ITS
                   MANAGING PARTNER MR.N.ANANDA,
                   S/O LATE N.NARASIMHAIAH,
                   AGED ABOUT 70 YEARS.
                                                                ...APPELLANT
                   (BY SRI RAJESH.S & SRI ASHWIN KUMAR JAIN,
                       ADVOCATE[AB])

                   AND:
                   1.    M/S.SREE NANDINI DELUXE
                         #1342, OLD MADRAS ROAD,
Digitally signed
by ANNAPURNA             K.R.PURAM CIRCLE,
G                        BANGALORE - 560 036
Location: High           REPRESENTED BY ITS PROPRIETOR
Court of
Karnataka
                   2.  M/S. NANDANA FOODS PVT LTD.,
                       INCORPORATED UNDER THE COMPANIES ACT
                       NO.7, 4TH BLOCK 100 FT. ROAD,
                       KORAMANGALA,
                       BANGALORE - 560 034
                       REPRESENTED BY ITS DIRECTOR
                       MR.RAVI CHANDRAN.
                                                            ...RESPONDENTS
                   (BY SRI.M.J.ALVA., ADVOCATE FOR R1 & R2)
                                -2-
                                                    NC: 2024:KHC:4590
                                               RFA No. 537 of 2015




     THIS RFA IS FILED U/S. 96 OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED: 30.10.2014 PASSED IN OS
NO.25203/2008 ON THE FILE OF THE XVIII ADDL. CITY CIVIL
JUDGE, BENGALURU (CCH 10), DISMISSED THE SUIT FOR
PERMANENT INJUNCTION, RENDER ACCOUNTS AND DAMAGES.

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

None appears for the appellant.

2. On last occasion that is on 11.01.2024, the following

order was passed by this Court.

"None appear for the respondent. As a last and final chance, list this matter on 02.02.2024, if not taken necessary steps would call for dismissal of the appeal".

3. Since, none appears for the appellant even today, the

appeal stands dismissed.

Sd/-

JUDGE

PHM