Navnit Motors Private Limited vs Scania Commercial Vehicles India ...
2024 Latest Caselaw 24955 Kant

Karnataka High Court

Navnit Motors Private Limited vs Scania Commercial Vehicles India ... on 16 October, 2024

                                                -1-
                                                           NC: 2024:KHC:41795-DB
                                                          COMAP No. 130 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 16TH DAY OF OCTOBER, 2024

                                             PRESENT
                             THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                               AND
                                THE HON'BLE MR JUSTICE S RACHAIAH
                                      COMAP NO. 130 OF 2022


                      BETWEEN:

                      NAVNIT MOTORS PRIVATE LIMITED,
                      HAVING ITS REGISTERED OFFICE AT:
                      C - WING, UNIT NO.101, 1ST FLOOR,
                      WATERFORD BUILDING,
                      C.D. BURFIWALA ROAD (JUHU GALLI),
                      ANDHERI (WEST),
                      MUMBAI - 400 058.

                                                                    ...APPELLANT
                      (BY SRI. RAJENDRA M.S., ADVOCATE FOR
                          SRI. VIVEK HOLLA, ADVOCATE)

Digitally signed by
K G RENUKAMBA         AND:
Location: High
Court of
Karnataka             SCANIA COMMERCIAL VEHICLES INDIA
                      PRIVATE LIMITED,
                      HAVING ITS REGISTERED OFFICE AT:
                      PLOT #63(PART),
                      64-66,88-97,
                      NARASPURA, KIADB INDUSTRIAL AREA,
                      ACHHATANAHALLI VILLAGE,
                      NARASPURA HOBLI,
                      KOLAR - 563 133.

                                                                  ...RESPONDENT
                              -2-
                                       NC: 2024:KHC:41795-DB
                                     COMAP No. 130 of 2022




     THIS COMAP IS FILED UNDER SECTION 13(1-A) OF THE
COMMERCIAL COURTS ACT, 2015 R/W SECTION 37(1)(B) OF
THE ARBITRATION AND CONCILIATION ACT, 1996, PRAYING
TO SET ASIDE THE ORDER DATED 03/01/2022 PASSED IN
COM.A.A.NO.25013/2019     ON   THE   FILE   OF   THE   LXXXIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (COMMERCIAL
COURT) AT BENGALURU (CCH NO. 84), ETC.

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

CORAM:      HON'BLE MR JUSTICE V KAMESWAR RAO
            AND
            HON'BLE MR JUSTICE S RACHAIAH


                       ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

Mr.Vivek Holla, Advocate for the appellant has filed a

memo dated 16.10.2024 which is taken on record and the

same reads as under:

"The Counsel for the Appellant submits that the dispute from which the instant appeal arises has been settled between the parties. In view of the same, the appellant is no longer interested in prosecuting the instant appeal and the same may be dismissed as not pressed"

2. Mr.Holla reiterates the prayer as made in the

memo for withdrawal.

NC: 2024:KHC:41795-DB

3. In view of the memo and also the submission of

Mr.Holla, the appeal is dismissed as withdrawn.

4. Pending IAs i.e., I.A.Nos.1 and 2/2022 do not

survive for consideration and stand disposed of.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(S RACHAIAH) JUDGE