Kinetic Green Energy And Power ... vs Yulu Bikes Private Limited
2024 Latest Caselaw 24930 Kant

Karnataka High Court

Kinetic Green Energy And Power ... vs Yulu Bikes Private Limited on 16 October, 2024

                                        -1-
                                                 NC: 2024:KHC:41880-DB
                                                COMAP No. 117 of 2024




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 16TH DAY OF OCTOBER, 2024

                                     PRESENT
                     THE HON'BLE MRS JUSTICE ANU SIVARAMAN
                                        AND
                THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                       COMMERCIAL APPEAL NO. 117 OF 2024
              BETWEEN:
              KINETIC GREEN ENERGY AND POWER SOLUTIONS LIMITED
              A COMPANY INCORPORATED UNDER
              THE COMPANIES ACT 1956,
              HAVING ITS REGISTERED OFFICE AT D-1 BLOCK,
              PLOT NO.18/2, KINETIC INNOVATION PARK, HK FIRODIA,
              MARG, CHINCHWD, PUNE, MAHARASTHRA-411019,
              REPRESENTED BY ITS AUTHORISED
              REPRESENTATIVE MR RITESH MANTRI.
                                                          ...APPELLANT
              (BY MS. SANJANA RAO, ADVOCATE)

              AND:

Digitally     YULU BIKES PRIVATE LIMITED,
signed by C   A COMPANY INCORPORATED
HONNUR        UNDER THE COMPANIES ACT 1956,
SAB
Location:     HAVING ITS REGISTERED OFFICE AT EXORA BUSINESS
HIGH COURT    PARK/PRESTIGE TECH PARK II, 2ND FLOOR,
OF            WING A, BELLANDUR KHANE VILLAGE,
KARNATAKA
              OUTER RING ROAD, BENGALURU-560103,
              REPRESENTED BY ITS MANAGING DIRECTOR.
                                                       ...RESPONDENT
              (BY SRI ABHINAY V, ADVOCATE FOR C/RESPONDENT)
                   THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
              13(1A) OF THE COMMERCIAL COURTS ACT, 2015, PRAYING
              TO:
                  1. CALL FOR THE RECORDS IN COMMERCIAL ORIGINAL
              SUIT NO.151 OF 2024 FROM THE FILE OF HON'BLE LXXXIV
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                                          NC: 2024:KHC:41880-DB
                                        COMAP No. 117 of 2024




ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
(COMMERCIAL COURT).

     2. ALLOW THE APPEAL AND SET ASIDE THE COMMON
ORDER DATED 11.03.2024 PASSED BY THE LXXXIV
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
(COMMERCIAL COURT) ON IA NOS. 1 TO 3 IN COMMERCIAL
ORIGINAL SUIT NO. 151 OF 2024, IN THE INTEREST OF
JUSTICE AND EQUITY AND ETC.

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

CORAM:     HON'BLE MRS JUSTICE ANU SIVARAMAN
           and
           HON'BLE MR JUSTICE ANANT RAMANATH HEGDE


                       ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE ANANT RAMANATH HEGDE)

Learned counsel for the appellant has filed a memo

reporting the settlement of the suit before the Trial Court.

2. Hence, the appeal is dismissed as withdrawn in

terms of the memo.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(ANANT RAMANATH HEGDE) JUDGE