M/S. Bangalore Turf Club Limited vs Sri. S. Padmanabhan
2024 Latest Caselaw 22005 Kant

Karnataka High Court

M/S. Bangalore Turf Club Limited vs Sri. S. Padmanabhan on 30 September, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                  -1-
                                                                NC: 2024:KHC:40521
                                                            MFA No. 3291 of 2024




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 30TH DAY OF SEPTEMBER, 2024

                                               BEFORE

                              THE HON'BLE MR JUSTICE RAVI V HOSMANI

                        MISCELLANEOUS FIRST APPEAL NO.3291 OF 2024 (CPC)

                      BETWEEN:

                      M/S. BANGALORE TURF CLUB LIMITED,
                      A PRIVATE LIMITED COMPANY,
                      HAVING ITS OFFICE AT RACE COURSE ROAD,
                      BENGALURU - 560 001,
                      REPRESENTED BY ITS CEO AND SECRETARY,
                      SRI KIRAN M. K.,
                                                                       ...APPELLANT
                      (BY SMT. SUMANA NAGANAND, ADVOCATE)

                      AND:

                      SRI S. PADMANABHAN,
                      TRAINER, BANGALORE TURF CLUB LIMITED,
                      RACE COURSE ROAD, BENGALURU - 560 001,
                      RESIDING AT NO. 178/E, A.E.C.S. LAYOUT,
                      1ST CROSS, 1ST STAGE, SANJAY NAGAR,
                      BENGALURU - 560 094.
                                                                     ...RESPONDENT
Digitally signed by
CHANDRASHEKAR
LAXMAN
                      (BY SRI DASHARATH T.M. AND
KATTIMANI
Location: High
Court of Karnataka
                      SRI G.S.NAVEEN KUMAR, ADVOCATES)

                            THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER ORDER
                      43 RULE 1(R) R/W SECTION 104 OF THE CODE OF CIVIL
                      PROCEDURE, 1908, PRAYING TO SET-ASIDE THE ORDER DATED
                      25.04.2024 PASSED THEREIN ON I.A.NO.1 AND CONSEQUENTLY,
                      REJECT IA NO.1 IN O.S.NO.7949/2023 PRESENTLY PENDING ON THE
                      FILE OF THE 17TH ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                      AT BENGALURU, IN THE INTEREST OF JUSTICE AND EQUITY.

                           THIS APPEAL IS COMING ON FOR ORDERS THIS DAY, ORDER
                      WAS MADE THEREIN AS UNDER:
                               -2-
                                           NC: 2024:KHC:40521
                                        MFA No. 3291 of 2024




                         ORAL ORDER

Matter was heard and reserved for judgment. However, in

meanwhile appellant has moved a memo for withdrawal of

appeal.

In view of memo, appeal is dismissed as withdrawn.

Sd/-

(RAVI V HOSMANI) JUDGE

AM/-

CT-ASC