M/S Madhu Fabs Pvt Ltd vs Sri P Sudheendra Reddy
2024 Latest Caselaw 18419 Kant

Karnataka High Court

M/S Madhu Fabs Pvt Ltd vs Sri P Sudheendra Reddy on 24 July, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                 -1-
                                                              NC: 2024:KHC:29192
                                                             RFA No. 862 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                               DATED THIS THE 24TH DAY OF JULY, 2024
                                              BEFORE
                       THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                         REGULAR FIRST APPEAL NO.862 OF 2024 (RES)

                      BETWEEN:

                      M/S. MADHU FABS PVT. LTD.,
                      REPRESENTED BY ITS DIRECTOR,
                      MRS. SAVITHRI,
                      AGED ABOUT 62 YEARS,
                      HAVING ITS OFFICE AT PLOT NO.150/2,
                      KIADB PEENYA INDUSTRIAL AREA,
                      3RD PHASE FORMED IN SURVEY NO.151,
                      LAGGERE VILLAGE, LAGGERE MAIN ROAD,
                      ADJOINING MEI LAYOUT BUS STOP,
                      YESWANTHPURA HOBLI,
                      BANGALORE - 560 058.
                      AND ALSO RESIDING AT,
                      OM ENCLAVE NO.3-B,
                      II 'A' CROSS,
                      RAJIV GANDHI NAGAR,
                      LAGGERE, PEENYA POST,
                      BENGALURU - 560 058.
Digitally signed by
                                                                    ...APPELLANT
SUMITHRA R
Location: HIGH
                      (BY SRI. SHARATH KUMAR L., ADVOCATE)
COURT OF
KARNATAKA
                      AND:

                      1.    SRI. P SUDHEENDRA REDDY,
                            S/O P.S. REDDY,
                            AGED ABOUT 53 YEARS,
                            RESIDING AT PLOT NO.102,
                            1ST FLOOR,
                            PRESTIGE SUKRI SERENITY,
                            NO.38/1, KANAKPUR ROAD,
                            NEAR ARUMUGAM CIRCLE,
                            BASAVANAGUDI,
                            BANGALORE - 560 004.
                               -2-
                                          NC: 2024:KHC:29192
                                         RFA No. 862 of 2024




2.  SRI. VISHWNATH V. ANGADI,
    ARBITRATION CENTRE,
    KARNATAA (DOMESTIC AND INTERNATIONAL)
    KHANIJA BHAVAN, RACE COURSE ROAD,
    BANGALORE - 560 001.
                                         ...RESPONDENTS
(BY SMT. G. H. SHREVIDYA FOR
    SRI. T. N VISWANATHA., ADVOCATE FOR C/R1)

      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
21.01.2023 PASSED IN A.S.NO.164/2016 ON THE FILE OF THE
XVIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, C/C. OF
XXIX ADDITIONAL CITY CIVIL JUDGE, BENGALURU CITY,
PARTLY ALLOWING THE ARBITRATION SUIT AND ETC.,

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR)

Learned counsel for the appellant has filed a memo

praying to dismiss the appeal as not pressed.

Memo is placed on record.

Therefore, the appeal is dismissed as not pressed.

Sd/-

(HANCHATE SANJEEVKUMAR) JUDGE SRA