Karnataka High Court
M/S Shreenathji Enterprises vs Mr. Himanshu Dhirajalal Sanghvi on 13 February, 2024
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NC: 2024:KHC:6120
CRP No. 313 of 2016
C/W CRP No. 51 of 2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
CIVIL REVISION PETITION NO.313 OF 2016 (SC)
C/W CIVIL REVISION PETITION NO.51 OF 2015
IN C.R.P.No.313/2016
BETWEEN:
M/S SHREENATHJI ENTERPRISES
NO.211,"JALA SHAMBHAVI COMPLEX",
No.22/23, 1ST MAIN ROAD,
GANDHINAGAR, BENGALURU-560 009.
REPRESENTED BY ITS PROPRIETOR,
SRI. MANOJ BHATIA
...PETITIONER
(BY SRI M B CHANDRA CHOODA, ADVOCATE)
AND:
Digitally
signed by H
K HEMA 1. MR. HIMANSHU DHIRAJALAL SANGHVI
Location: S/O NOT KNOWN TO THE PETITIONER,
High Court AGE:MAJOR,
of Karnataka MANAGING DIRECTOR OF
M/S VIJAYA STEEL TUBES & FITTINGS (P) LTD,
R/AT NO.169/1, "TAPOVAN", 18TH MAIN,
2ND PHASE,
IN BETWEEN 1763 & 1764,
J.P. NAGAR, BENGALURU-560 078.
2. MR. VIRENDER NANALAL DOSHI
S/O NOT KNOWN TO THE PETITIONER,
AGED: MAJOR,
DIRECTOR OF M/S VIJAYA STEEL
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NC: 2024:KHC:6120
CRP No. 313 of 2016
C/W CRP No. 51 of 2015
TUBES & FITTINGS (P) LTD,
No.238, VAKIL GARDEN CITY,
KANAKAPUA MAIN ROAD,
BENGALURU-560 002.
3. MR. PANKAJ DHIRAJALAL SANGHAVI
S/O NOT KNOWN TO THE PETITIONER,
AGE: MAJOR,
DIRECTOR OF M/S VIJAYA STEEL
TUBES & FITTINGS (P) LTD,
No.V. 302,
"MANTHRI PARADISE"
BANNERAGHATTA ROAD,
BENGALURU-560 076.
4. MR. SURYAKANTH NANALAL S. DOSHI
S/O NOT KNOWN TO THE PETITIONER,
AGED: MAJOR,
DIRECTOR OF M/S VIJAYA STEEL
TUBES & FITTINGS (P) LTD,
NO.535, "AASHISH" 6TH MAIN,
2ND STAGE,
SIDDHARTHA LAYOUT,
MYSURU-570 011.
...RESPONDENTS
(BY SRI. M.V. VINOD KUMAR, ADVOCATE FOR R1 TO R3
R4 SERVED)
THIS CRP IS FILED UNDER SECTION 18 OF THE
KARNATAKA SMALL CAUSE COURTS ACT AGAINST THE
JUDGMENT AND DECREE DATED 25.04.2016 PASSED IN S.C
No.388/2013 ON THE FILE OF THE XXII ADDL. SMALL CAUSES
JUDGE AND XX ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE AND MACT, BENGALURU (SCCH 24), DISMISSING
THE SUIT FOR RECOVERY OF MONEY.
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NC: 2024:KHC:6120
CRP No. 313 of 2016
C/W CRP No. 51 of 2015
IN C.R.P.No.51/2015
BETWEEN:
SRI MANOJ BHATIA
S/O R K BHATIA
AGED 34 YEARS
PROP:M/S SAPNA INVESTMENTS
OFFICE OF BRANCH AT #211
JALA SHAMBHAVI COMPLEX'
No.22/23, 1ST MAIN ROAD
GANDHINAGAR
BANGALORE-560009
...PETITIONER
(BY SRI M B CHANDRACHOODA, ADVOCATE)
AND:
M/S VIJAYA STEEL TUBES &
FITTINGS(P) LTD
NO.14, 1ST FLOOR, NALA CROSS
4TH CROSS, LAL BAGH ROAD
BANGALORE-560027
REP. BY ITS MANAGING DIRECTOR
SRI HIMANSHU DHIRAJALAL SANGHAVI
(DELETED AS PER ORDER DATED 07/08/2013
IN THE SUIT IN S.C.No.487/2013)
1. MR HIMANSHU DHIRAJALAL SANGHVI
S/O NOT KNOWN TO THE PETITIONER
AGED:MAJOR
MANAGING DIRECTOR OF
M/S VIJAYA STEEL TUBES & FITTINGS(P) LTD
R/A NO.169/1, "TAPOVAN", 18TH MAIN
2ND PHASE, IN BETWEEN 1763 & 1764
J P NAGAR
BANGALORE-560078
2. MR VIRENDER NANALAL DOSHI
S/O NOT KNOWN TO THE PETITIONER
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NC: 2024:KHC:6120
CRP No. 313 of 2016
C/W CRP No. 51 of 2015
AGED MAJOR
DIRECTOR OF M/S VIJAYA STEEL TUBES &
FITTINGS(P) LTD
NO.238, VAKIL GARDEN CITY
KANAKAPURA MAIN ROAD
BANGALORE-560002
3. MR PANKAJ DHIRAJALAL SANGHAVI
S/O NOT KNOWN TO THE PETITIONER
AGED MAJOR
DIRECTOR OF M/S VIJAYA STEEL TUBES &
FITTINGS(P) LTD
NO.V.302, 'MANTHRI PARADISE'
BANNERAGHATTA ROAD
BANGALORE-560076
4. MR SURYAKANTH NANALAL S DOSHI
S/O NOT KNOWN TO THE PETITIONER
AGED MAJOR
DIRECTOR OF M/S VIJAYA STEEL TUBES &
FITTINGS(P) LTD
NO.535, AASHISH, 6TH MAIN
2ND STAGE, SIDDHARTHA LAYOUT
MYSORE-570011
...RESPONDENTS
(BY SRI M VINOD KUMAR, ADVOCATE FOR R1 TO R4)
THIS CRP IS FILED UNDER SECTION 18 OF THE
KARNATAKA SMALL CAUSES COURTS ACT, 1964 AGAINST THE
JUDGMENT AND DECREE DATED 9.9.2014 PASSED IN
S.C.NO.487/2013 ON THE FILE OF THE III ADDL. SENIOR
JUDGE, COURT OF SMALL CAUSES, BANGALORE, DISMISSING
THE SUIT FOR RECOVERY OF MONEY.
THESE PETITIONS COMING ON FOR ADMISSION, THIS
DAY, THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC:6120
CRP No. 313 of 2016
C/W CRP No. 51 of 2015
ORDER
None appears for the petitioners in both the cases even
when the matters are called for second time today. On earlier
occasions also none appeared for the petitioners.
2. The petitions are of the year 2015 and 2016
respectively and it appears that the petitioners are not
interested in prosecuting the petitions.
Hence, the petitions are dismissed for non
prosecution.
Sd/-
JUDGE
MR
