Shri C Puttaranga Shetty vs Associated Broadcasting Company Pvt ...
2024 Latest Caselaw 11603 Kant

Karnataka High Court

Shri C Puttaranga Shetty vs Associated Broadcasting Company Pvt ... on 27 May, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

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                                                       NC: 2024:KHC:17634
                                                   MFA No. 414 of 2019




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 27TH DAY OF MAY, 2024

                                      BEFORE
                     THE HON'BLE MR JUSTICE RAVI V HOSMANI
              MISCELLANEOUS FIRST APPEAL NO. 414 OF 2019 (CPC)
             BETWEEN:

                   SHRI C. PUTTARANGA SHETTY,
                   S/O SRI. CHAMASHETTY,
                   PRESENTLY RESIDING AT MINISTER'S,
                   QUARTERS NO.B-2,
                   JAYMAHAL, BENGALURU
                                                             ...APPELLANT
             (BY SRI AJITH ANAND SHETTY, ADVOCATE AND
                 M/S. S.A. PARTNERS)

             AND:

             1.     ASSOCIATED BROADCASTING COMPANY PVT LTD
                    A COMPANY INCORPORATED UNDER PROVISIONS OF
                    THE COMPANIES ACT, 1956, HAVING ITS
                    REGISTERED OFFICE AT # 97, ROAD #3,
Digitally signed by
MOHANKUMAR M BANJARA HILLS, HYDERABAD,
Location: High      ANDHRA PRADESH - 500 034,
Court of Karnataka BY ITS MANAGING DIRECTOR.


             2.    TV9 KANNADA ,
                   13, RHENIUS STREET,
                   RICHMOND TOWN,
                   CIVIL STATION,
                   BANGALORE - 560 025,
                   A TELEVISION NEWS BROADCASTING COMPANY
                   BY ITS CHIEF EDITOR.
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                                      NC: 2024:KHC:17634
                                    MFA No. 414 of 2019




3.   MAHENDRA MISHRA,
     FATHERS NAME IS NOT KNOWN,
     MAJOR IN AGE,
     CHIEF EXECUTIVE OFFICER,
     C/O TV9 KANNADA,
     13, RHENIUS STREET,
     RICHMOND TOWN,
     CIVIL STATION,
     BANGALORE - 560 025.

4.   BTV KANNADA NEWS CHANNEL,
     32/1-2, CRESCENT TOWER, CRESCENT ROAD,
     HIGH-GROUNDS, NEXT TO GOLDFINCH HOTEL,
     BENGALURU, KARNATAKA - 560 001,
     BY ITS CHIEF EDITOR.

5.   PUBLIC TV,
     WRITEMEN MEDIA PRIVATE LIMITED,
     4TH FLOOR, TTMC, BMTC BUILDING,
     YESWANTHPUR CIRCLE, YESWANTHPUR,
     BANGALORE - 560 022,
     BY ITS CHIEF EDITOR.

6.   SUVARNA NEWS CHANNEL,
     SUVARNA NEWS 24X7 # 36,
     CRESCENT ROAD MALLIGE MEDICAL CENTRE OPP.,
     BANGALORE - 560 001,
     BY ITS CHIEF EDITOR.

7.   ZEE KANNADA NEWS,
     NO.39, 3RD FLOOR, UNITED MANSIONS,
     MG ROAD, NEXT TO KAVERI EMPORIUM,
     BENGALURU, KARNATAKA - 560 001,
     BY ITS CHIEF EDITOR.
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                                          NC: 2024:KHC:17634
                                        MFA No. 414 of 2019




8.   JANASHREE NEWS,
     351, 5TH AND 6TH FLOORS,
     SALARPURIA TOWER 1, HOSUR ROAD,
     KORAMANGALA, BANGALORE,
     BY ITS CHIEF EDITOR.

9.   DIGHVIJAY NEWS,
     NO.131/3, LALBAGH ROAD ,
     BANGALORE - 560 0027,
     NEAR PASSPORT OFFICE,
     BY ITS CHIEF EDITOR.
                                             ...RESPONDENTS
(BY SRI NIMISHA KUMAR, ADVOCATE FOR R2 AND R3;
    SRI VISHWANATH R HEGDE, ADVOCATE FOR R9;
    R5, R6, R7 SERVED, UNREPRESENTED;
    VIDE ORDER DATED 04.02.2019, R1 AND R8 DELETED)

      THIS MFA IS FILED UNDER ORDER 43 RULE 1(r) OF CPC,
AGAINST    THE   ORDER   DATED     09.01.2019,   PASSED   ON
OS.NO.220/2019, ON THE FILE OF THE LEARNED CITY CIVIL
JUDGE [CCH- NO.41], BENGALURU, WHEREIN, ISSUING SUIT
SUMMONS, NOTICE OF I.A. 1 TO DEFENDANTS AND NOTICE OF
I.A. 1 TO CAVEATOR RETURNABLE BY 29.01.2019 THEREIN.

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

                         JUDGMENT

Learned counsel for appellant has filed a memo stating

that O.S.no.220/2019 out of which, instant appeal arises, has

been disposed of. Hence, appeal has become infructuous.

NC: 2024:KHC:17634

Memo is placed on record.

Appeal is dismissed as having become infructuous.

Sd/-

JUDGE

MKM