Sri Sampathraju vs M/S Idbi Bank Ltd
2025 Latest Caselaw 1931 Kant

Karnataka High Court

Sri Sampathraju vs M/S Idbi Bank Ltd on 1 August, 2025

                                              -1-
                                                         NC: 2025:KHC:29943-DB
                                                      COMAP No. 388 of 2025


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 1ST DAY OF AUGUST, 2025

                                            PRESENT
                         THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                              AND
                              THE HON'BLE MR. JUSTICE C M JOSHI
                             COMMERCIAL APPEAL NO. 388 OF 2025
                   BETWEEN:

                   SRI SAMPATHRAJU,
                   S/O LATE CHANGAM RAJU,
                   AGED ABOUT 62 YEARS,
                   R/AT NO. 342/18,
                   BALAJI NILAYAM,
                   4TH BLOCK, JAYANAGAR,
                   BENGALURU-560 041.
                                                                  ...APPELLANT
                   (BY SRI JAGADEESH D C, ADVOCATE)


                   AND:

Digitally signed   1.    M/S IDBI BANK LTD,
by NANDINI R
                         IDBI HOUSE, NO. 58,
Location: HIGH
COURT OF                 3RD FLOOR, MISSION ROAD,
KARNATAKA                BENGALURU-560 027,
                         BY ITS AUTHORIZED OFFICER,
                         G BASANTH CHAKRAVARTHY.

                   2.    MOHAMMED IMRAN,
                         S/O MOHAMMED SAIFULLA,
                         AGED ABOUT 38 YEARS,
                         R/AT NO. 285, 7TH CROSS,
                         JAYANAGAR, BENGALURU-560 011.
                                                               ...RESPONDENTS
                   (BY SRI SHRAVAN.S LOKRE, ADVOCATE FOR C/R-2)
                              -2-
                                       NC: 2025:KHC:29943-DB
                                      COMAP No. 388 of 2025


HC-KAR



      THIS COMAP/COMMERCIAL APPEAL UNDER SECTION 13
(1-A) OF THE COMMERCIAL COURTS ACT, 2015 PRAYING TO
ALLOW THIS APPEAL AND SET ASIDE THE JUDGMENT AND
DECREE DATED 24.03.2025 PASSED IN COM. OS NO.
1121/2024 ON THE FILE OF LXXXII ADDITIONAL CITY CIVIL
AND SESSION SJUDGE, COMMERCIAL COURT, BENGALURU
CITY (CCH-83) SO FAR DEFENDANT NO.2 IS CONCERNED AND
CONSEQUENTLY DISMISS THE SAID SUIT AS STATED SUPRA,
WITH COSTS.

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


CORAM:    HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
          AND
          HON'BLE MR. JUSTICE C M JOSHI


                       ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The appellant seeks to withdraw the present

appeal. He submits that the appellant would accept the

judgment and decree dated 24.03.2025 and requests that

the Court Fee be refunded.

2. For the aforesaid reasons, the memo of

withdrawal is accepted and the appeal is dismissed as

withdrawn.

NC: 2025:KHC:29943-DB

HC-KAR

The Registry is directed to issue a certificate for

refund of the Court Fees furnished by the appellant.

Pending applications, if any, shall stand disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE

NR/-