M/S Unistil Alcoblends vs M/S India Brewery & Distillery Private ...
2024 Latest Caselaw 19149 Kant

Karnataka High Court

M/S Unistil Alcoblends vs M/S India Brewery & Distillery Private ... on 31 July, 2024

                                              -1-
                                                    NC: 2024:KHC:30262-DB
                                                      MFA No.7731/2018



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 31ST DAY OF JULY, 2024

                                         PRESENT
                        THE HON'BLE MRS JUSTICE K.S.MUDAGAL

                                              AND

                       THE HON'BLE MR JUSTICE VENKATESH NAIK T

                 MISCELLANEOUS FIRST APPEAL NO.7731/2018 (AA)

                BETWEEN:

                M/S.UNISTIL ALCOBLENDS
                PRIVATE LIMITED
                NO.124, 10TH CROSS
                INDIRANAGAR STAGE-1
                BENGALURU-560 038
                REP. BY ITS DIRECTOR
                SRI ARUN KUMAR PARASA                         ...APPELLANT

                (BY MS.HEENA S.A., ADVOCATE FOR
                    SRI SANTOSH S GOGI, ADVOCATE)

                AND:

Digitally       M/S. INDIA BREWERY &
signed by A K   DISTILLERY PRIVATE LIMITED
CHANDRIKA       # 23, 1ST FLOOR, RENT HOUSE
Location:       CRESCENT, M G ROAD
High Court of
Karnataka       BENGALURU-560 001                           ...RESPONDENT

                (BY MS.AMANDA CHAKRAVARTHI, ADVOCATE FOR
                    SRI AJESH KUMAR.S., ADVOCATE)

                      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                SECTION 37(1)(b) OF THE ARBITRATION AND CONCILIATION ACT,
                1996 PRAYING TO SET ASIDE THE ORDER DATED 24.08.2018
                PASSED BY 31ST ADDITIONAL CITY CIVIL & SESSIONS JUDGE,
                BENGALURU (CCH-14) IN AA.NO.156/2018 PARTLY ALLOWING THE
                PETITION FILED UNDER SECTION 9 OF ARBITRATION AND
                CONCILIATION ACT.
                                   -2-
                                          NC: 2024:KHC:30262-DB
                                                MFA No.7731/2018



      THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
FINAL HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:

CORAM:       HON'BLE MRS JUSTICE K.S.MUDAGAL
             and
             HON'BLE MR JUSTICE VENKATESH NAIK T

                          ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE K.S.MUDAGAL)

Learned Counsel for the appellant submits memo for

withdrawal of the appeal with liberty to file fresh one subject

to the outcome of NCLT Proceedings in Case No.CB (IB)

147/BB/2018 at Bengaluru. Learned Counsel for the

respondent concedes for the same. Therefore the appeal is

disposed of as withdrawn granting liberty as prayed for.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

KSR