Karnataka Residential Educational ... vs M/S Balaji Projects
2025 Latest Caselaw 5835 Kant

Karnataka High Court

Karnataka Residential Educational ... vs M/S Balaji Projects on 20 August, 2025

                                               -1-
                                                         NC: 2025:KHC:32340-DB
                                                         COMAP No. 95 of 2025


                    HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 20TH 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. 95 OF 2025
                   BETWEEN:

                   1.   KARNATAKA RESIDENTIAL EDUCATIONAL
                        INSTITUTIONS SOCIETY
                        KARNATAKA SAHAKARA MAARATA
                        MAHAMANDALI BUILDING
                        6/7TH FLOORS, CUNNINGHAM ROAD
                        ADJACENT TO CHANDRIKA HOTEL
                        BENGALURU - 560 052
                        REPRESENTED BY ITS EXECUTIVE DIRECTOR.
                                                                 ...APPELLANT
                   (BY SRI SHISHIRA AMARNATH.,ADVOCATE)
Digitally signed   AND:
by PRABHAKAR
SWETHA
KRISHNAN
Location: High     1.   M/S BALAJI PROJECTS
Court of                NO.20, 1ST FLOOR, 10TH CROSS, TEMPLE STREET
Karnataka
                        MALLESHWARAM, BENGALURU - 560 003
                        REPRESENTED BY ITS PROPRIETOR.
                                                              ...RESPONDENT
                        THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
                   13 (1-A) OF THE COMMERCIAL COURTS ACT, 2015 READ
                   WITH ORDER XLI RULE 1 OF THE CODE OF CIVIL
                   PROCEDURE, 1908 PRAYING TO SET ASIDE THE IMPUGNED
                   ORDER PASSED BY THE LXXXIX ADDITIONAL CITY CIVIL
                   AND SESSIONS JUDGE, BENGALURU (CCH-90) DATED
                                -2-
                                         NC: 2025:KHC:32340-DB
                                         COMAP No. 95 of 2025


 HC-KAR




18.03.2023 IN COM.A.P. NO.110/2022 AND THE AWARD
PASSED IN AC.NO.127/2019 DATED 03.09.2022 ARBITRATION
AND CONCILIATION CENTRE, BENGALURU (DOMESTIC AND
INTERNATIONAL) BEFORE THE ARBITRAL TRIBUNAL OF SRI
S. NAVALGUND (RETIRED DISTRICT JUDGE) & ETC.

    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. Learned counsel appearing for the appellant states that

the parties have since settled their disputes and hence seeks to

withdraw the present appeal.

2. Appeal is dismissed as withdrawn.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE

KS