Lotus Powergear Pvt Ltd vs Sri B Prakash
2025 Latest Caselaw 5841 Kant

Karnataka High Court

Lotus Powergear Pvt Ltd vs Sri B Prakash on 20 August, 2025

                                           -1-
                                                    NC: 2025:KHC:32341-DB
                                                   COMAP No. 291 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. 291 OF 2025
               BETWEEN:

               1.   LOTUS POWERGEAR PVT. LTD.
                    A COMPANY ESTABLISHED UNDER
                    THE INDIAN COMPANIES ACT, 1956
                    REGISTERED AT UNIT - 02
                    PLOT NO. 294, PHASE-2
                    KIADB INDUSTRIAL AREA
                    KANAKAPURA TALUK, HAROHALLI
                    RAMANAGARA DISTRICT - 562 112
                    REPTD. BY ITS DIRECTOR
                    SRI SRIKANTHA SEETHARAM BHATTA
                                                            ...APPELLANT
Digitally      (BY SRI. PRASANNA B.R., ADVOCATE)
signed by
SUMATHY
KANNAN         AND:
Location:
High Court     1.   SRI B. PRAKASH
of Karnataka
                    S/O LATE BHAWARLAL KATERIA
                    AGED ABOUT 59 YEARS
                    SOLE PROPRIETOR OF SHANTHI ELECTRICALS
                    HAVING ITS REGISTERED OFFICE AT
                    #660, ANNA SALAI, THOUSAND LIGHTS
                    CHENNAI - 600 006
                    TAMIL NADU STATE
                                                         ...RESPONDENT
               (BY MS. ANANDITA, ADVOCATE FOR C/RESPONDENT)
                                 -2-
                                          NC: 2025:KHC:32341-DB
                                         COMAP No. 291 of 2025


 HC-KAR




      THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
13 (1-A) OF COMMERCIAL COURTS ACT, 2015 PRAYING TO
CALL FOR THE RECORDS, SET ASIDE THE ORDER DATED
28.04.2025 ON IA NO.1/2025 IN COM.A.A. NO.195/2025 ON THE
FILE OF HON'BLE LXXXVII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE (EXCLUSIVE DEDICATED COMMERCIAL
COURT), BENGALURU AND TO DISMISS THE I.A. NO.1/2025 IN
THE ABOVE SAID PROCEEDINGS & 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 seeks to withdraw

the present appeal.

2. Appeal is dismissed as withdrawn.

3. Pending applications also stand disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE KS