Sapthagiri Digital vs Karnataka Chinmaya Seva
2024 Latest Caselaw 22726 Kant

Karnataka High Court

Sapthagiri Digital vs Karnataka Chinmaya Seva on 5 September, 2024

                                         -1-
                                                    NC: 2024:KHC:36366
                                                 MFA No. 7833 of 2016




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

               DATED THIS THE 5TH DAY OF SEPTEMBER, 2024

                                     BEFORE
             THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
            MISCELLANEOUS FIRST APPEAL NO. 7833 OF 2016 (AA)
            BETWEEN:

                SAPTHAGIRI DIGITAL
                IMAGING CENTRE PRIVATE LIMITED
                CHINMAYA MISSION HOSPITAL COMPLEX
                80 FEET ROAD
                INDIRA NAGAR 1ST STAGE
                CMH ROAD, OPPOSITE TO
                SRI KRISHNA TEMPLE
                BENGLAURU-560 038
                REPRESENTED BY ITS DIRECTOR
                DR.AMIT AGARWAL

                                                           ...APPELLANT
            (BY SRI.R.KIRAN, ADVOCATE)

            AND:

                KARNATAKA CHINMAYA SEVA TRUST
Digitally       DEENABANDHU DEVASTHANAM
signed by       CMH ROAD,
SUVARNA T       INDIRANAGAR
Location:       BANGALORE-560 038
HIGH            REPRESENTED BY ITS MANAGING TRUSTEE
COURT OF
KARNATAKA                                                ...RESPONDENT
            (BY SRI. GANAPATI HEGDE, ADVOCATE)

                  THIS MFA FILED U/S 37(1)(b) OF THE ARBITRATION AND
            CONCILIATION ACT, AGAINST THE ORDER DATED:28.10.2016
            PASSED IN A.A.NO.171/2016 ON THE FILE OF THE XXXVII
            ADDITIONAL CITY CIVIL JUDGE, BANGALORE, DISMISSING THE
            PETITION FILED U/S 9 OF ARBITRATION AND CONCILIATION ACT.

                 THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
            JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                              NC: 2024:KHC:36366
                                           MFA No. 7833 of 2016




CORAM:     HON'BLE SMT. JUSTICE LALITHA KANNEGANTI


                        ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking to withdraw the appeal. Memo is taken on record.

2. Accordingly, the appeal is dismissed as withdrawn.

3. All I.As., in the appeal, shall stand closed.

SD/-

(LALITHA KANNEGANTI) JUDGE

BN