Karnataka High Court
Mr Rajeev Chandrasekhar vs Mr Sachin Rao on 19 November, 2024
Author: H.P.Sandesh
Bench: H.P.Sandesh
-1-
NC: 2024:KHC:46773
MFA No. 2080 of 2019
C/W MFA No. 2081 of 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE H.P.SANDESH
MISCELLANEOUS FIRST APPEAL NO.2080 OF 2019 (CPC)
C/W
MISCELLANEOUS FIRST APPEAL NO.2081 OF 2019 (CPC)
IN MFA No. 2080/2019:
BETWEEN:
MR.RAJEEV CHANDRASEKHAR
S/O.AIR COMMODORE
M.K.CHANDRASEKHAR
AGED ABOUT 52 YEARS
No.375, 13TH MAIN
3RD BLOCK, KORAMANGALA
BENGALURU-560 034
...APPELLANT
(BY SRI KASHYAP N.NAIK, ADVOCATE)
AND:
1. MR.SACHIN RAO
MAJOR
1ST FLOOR, NO.13
Digitally signed
by DEVIKA M SHAHEED BHAGAT SINGH MARG
Location: HIGH
GOLE MARKET
COURT OF NEW DELHI-110 001
KARNATAKA
2. THE WIRE
1ST FLOOR, 13
SHAHEED BHAGAT SINGH
MARG, GOLE MARKET
NEW DELHI-110 001
(DELETED)
3. MR.SIDDHARTH VARDARAJAN
MAJOR
1ST FLOOR, 13
SHAHEED BHAGAT SINGH
-2-
NC: 2024:KHC:46773
MFA No. 2080 of 2019
C/W MFA No. 2081 of 2019
MARG, GOLE MARKET
NEW DLEHI-110 001
4. MR.SIDHARTH BHATIA
MAJOR
1ST FLOOR, 13
SHAHEED BHAGAT SINGH
MARG, GOLE MARKET
NEW DLEHI-110 001
5. MR.M.K.VENU
MAJOR
1ST FLOOR, 13
SHAHEED BHAGAT SINGH
MARG, GOLE MARKET
NEW DLEHI-110 001
6. FOUNDATION FOR
INDEPENDENT JOURNALISM
A COMPANY INCORPORATED
UNDER THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE
AT K-2, BK DUTT COLONY
NEW DELHI-110 003
REP. BY ITS DIRECTOR
...RESPONDENTS
(BY SRI PRADEEP NAYAK, ADVOCATE
FOR CAVEATOR/R-1 , R-3 TO R-6;
R-2 IS DELETED AS PER CAUSE TITLE)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
ORDER XLIII RULE 1(r) READ WITH SECTION 151 OF CPC
PRAYING TO SET-ASIDE THE ORDER DATED 26.02.2019
PASSED ON IA.NOS.1 AND 2 IN O.S.NO.1555/2017 BY XL
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
VIDE ANNEXURE-A.
IN MFA NO.2081/2019
BETWEEN:
MR.RAJEEV CHANDRASEKHAR
S/O.AIR COMMODORE
-3-
NC: 2024:KHC:46773
MFA No. 2080 of 2019
C/W MFA No. 2081 of 2019
M.K.CHANDRASEKHAR
AGED ABOUT 52 YEARS
No.375, 13TH MAIN
3RD BLOCK, KORAMANGALA
BENGALURU-560 034
...APPELLANT
(BY SRI KASHYAP N.NAIK, ADVOCATE)
AND:
1. MR.SANDEEP BHUSHAN
MAJOR
C-603, NAGARJUNA APARTMENTS
MAYUR VIHAR, PHASE-1
NEW DELHI-110 096
2. THE WIRE
1ST FLOOR, 13
SHAHEED BHAGAT SINGH
MARG, GOLE MARKET
NEW DELHI-110 001
(DELETED)
3. MR.SIDDHARTH VARDARJAN
MAJOR
1ST FLOOR, 13
SHAHEED BHAGAT SINGH
MARG, GOLE MARKET
NEW DELHI-110 001
4. MR.SIDHARTH BHATIA
MAJOR
1ST FLOOR, 13
SHAHEED BHAGAT SINGH
MARG, GOLE MARKET
NEW DELHI-110 001
5. MR.M.K.VENU
MAJOR
1ST FLOOR, 13
SHAHEED BHAGAT SINGH
MARG, GOLE MARKET
-4-
NC: 2024:KHC:46773
MFA No. 2080 of 2019
C/W MFA No. 2081 of 2019
NEW DELHI-110 001
6. FOUNDATION FOR
INDEPENDENT JOURNALISM
A COMPANY INCORPORATED
UNDER THE COMPANIES ACT, 2013
HAVING ITS REGISTERED
OFFICE AT K-2
BK BUTT COLONY
NEW DELHI-110 003
REP. BY ITS DIRECTOR
...RESPONDENTS
(BY SRI PRADEEP NAYAK, ADVOCATE
FOR CAVEATOR/R-1 , R-3 TO R-6;
R-2 IS DELETED AS PER CAUSE TITLE)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
ORDER XLIII RULE 1(r) READ WITH SECTION 151 OF CPC
PRAYING TO SET-ASIDE THE ORDER DATED 26.02.2019
PASSED ON IA.NOS.1 AND 2 IN O.S.NO.1554/2017 BY XL
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
VIDE ANNEXURE-A.
THESE APPEALS ARE COMING ON FOR ADMISSION, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE H.P.SANDESH
ORAL JUDGMENT
Learned counsel for the appellant seeks time.
2. Learned counsel for the respondents brought to the
notice of this Court that suit itself is dismissed in both the
matters and question of considering these appeals does not
arise.
NC: 2024:KHC:46773
3. When learned counsel for the appellant sought time on
the previous occasion, this Court has granted time to verify and
make submission and today, again counsel for the appellants
seeks time. No ground is made out to adjourn the matter. In
view of dismissal of the suit itself in both the matters, these
Miscellaneous First Appeals do not survive for consideration.
Hence, both these appeals are dismissed. However, the
appellant is given liberty to revive these appeals, in case if he
succeeds in Miscellaneous Appeal/s for restoration of the cases.
Sd/-
(H.P.SANDESH)
JUDGE
GSS
