K V Ravi Kumar vs M/S Dutch Biotech
2024 Latest Caselaw 26304 Kant

Karnataka High Court

K V Ravi Kumar vs M/S Dutch Biotech on 5 November, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                    -1-
                                                                 NC: 2024:KHC:44542
                                                                CRP No. 726 of 2024




                             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 5TH DAY OF NOVEMBER, 2024

                                                 BEFORE
                           THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                                CIVIL REVISION PETITION NO. 726 OF 2024 (IO)
                      BETWEEN:

                           K.V. RAVI KUMAR,
                           AGED ABOUT 41 YEARS,
                           S/O LATE VENKATASWAMI REDDY,
                           RESIDING AT NO. 45/A, FLAT NO. 12,
                           DOLLARS ENCLAVE, BTM 2ND STAGE,
                           BENGALURU - 560 076.
                                                                       ...PETITIONER
                      (BY SRI. KANZAL S. RAGHURAM, ADVOCATE)
                      AND:

                      1.   M/S DUTCH BIOTECH,
                           A PARTNERSHIP FIRM HAVING ITS OFFICE AT,
                           NO. 15/A, M.N. KRISHNA RAO ROAD,
                           BASAVANAGUDI, BENGALURU - 560 004.

                      2.   S.S. KAILASH,
                           AGED ABOUT 48 YEARS,
                           S/O S.M. SATHYANARAYANA,
Digitally signed by
R HEMALATHA
Location: HIGH        3.   S.S. PANKAJA,
COURT OF
KARNATAKA                  AGED ABOUT 44 YEARS,
                           W/O OF S.S. KAILASH,

                           BOTH RESIDING AT NO. 15/A,
                           M.N. KRISHNA RAO ROAD,
                           BASAVANAGUDI, BENGALURU - 560 004
                                                                 ...RESPONDENTS
                            THIS CRP IS FILED UNDER SEC.115 OF CPC., AGAINST THE
                      ORDER DATED 15.07.2024 PASSED ON IA NO. IV IN OS
                      NO.1189/2022 ON THE FILE OF III ADDITIONAL SENIOR CIVIL
                      JUDGE AND JMFC, DEVANAHALLI C/C. II ADDITIONAL SENIOR
                      CIVIL JUDGE AND JMFC, DEVANAHALLI, ALLOWING THE IA NO. IV
                                   -2-
                                                    NC: 2024:KHC:44542
                                                   CRP No. 726 of 2024




FILED UNDER ORDER 7 RULE 11(a) OF CPC FOR REJECTION OF
PLAINT.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:      HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR


                             ORAL ORDER

Learned counsel for the petitioner seeking leave of this Court

to withdraw the petition and file an appeal under Section 96 of the

Code of Civil Procedure.

2. The said submission is placed on record.

3. Accordingly, petition is dismissed as withdrawn

reserving liberty as sought far.

Registry is directed to return the certified copies of the

judgment / order, if any, after retaining the same with photo copies.

Sd/-

(HEMANT CHANDANGOUDAR) JUDGE

PHM

CT: BHK