Karnataka High Court
M/S. Abhimaani Prakashana vs M/S. Express Global Logistics Private ... on 29 August, 2025
-1-
NC: 2025:KHC:33592-DB
COMAP No. 235 of 2025
& COMAP No. 236 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH 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. 235 OF 2025
AND COMMERCIAL APPEAL NO. 236 OF 2025
IN COMAP No. 235/2025
BETWEEN:
1. M/S. ABHIMAANI PRAKASHANA
REP BY AUTHORIZED SIGNATORY
SRINIVAS V.
2/4, DR. RAJKUMAR ROAD
RAJAJINAGARA
BENGALURU - 560 010
...APPELLANT
Digitally (BY SRI. RANJAN KUMAR K, ADVOCATE)
signed by
AMBIKA H B AND:
Location: 1. M/S. EXPRESS GLOBAL LOGISTICS
High Court PRIVATE LIMITED
of Karnataka REP BY AUTHORIZED SIGNATORY
KULKARNI PATIL BHAVAN
2ND FLOOR, 14
MURZUBAN ROAD
FORT, MUMBAI - 400 001
...RESPONDENT
(BY SRI. ANIRUDH SURESH, ADVOCATE)
THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
13(1A) of the COMMERCIAL COURTS ACT, 2015 PRAYING TO SET
ASIDE THE JUDGEMENT AND DECREE DATED 30.08.2024 PASSED
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NC: 2025:KHC:33592-DB
COMAP No. 235 of 2025
& COMAP No. 236 of 2025
HC-KAR
IN COMMERCIAL OS NO.369/2022 ON THE FILE OF THE LXXXII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, AT BENGALURU
(CCH 83), ALLOWING THE PLAINT.
IN COMAP NO. 236/2025
BETWEEN:
1. M/S. ABHIMAANI PUBLICATIONS LIMITED
REP BY AUTHORIZED SIGNATORY
SRINIVAS.V.
2/4, DR. RAJKUMAR ROAD
RAJAJINAGAR
BENGALURU - 560 010
ALSO AT 104, 14TH D CROSS
II STAGE, II PHASE
WOC ROAD, MAHALAKSHMI PURAM
BENGALURU - 560 087
...APPELLANT
(BY SRI. RANJAN KUMAR K, ADVOCATE)
AND:
1. M/S. EXPRESS GLOBAL LOGISTICS
PRIVATE LIMITED
REP BY AUTHORIZED SIGNATORY
KULKARANI PATIL BHAVAN
2ND FLOOR, 14 MURZUBAN ROAD
FORT, MUMBAI - 400 001
...RESPONDENT
(BY SRI. ANIRUDH SURESH, ADVOCATE)
THIS COMMERCIAL APPEAL IS FILED UNDER SECTION 13(1-A)
OF COMMERCIAL COURTS ACT 2015, PRAYING TO SET ASIDE
THE JUDGMENT AND DECREE DATED 30.08.2024 PASSED IN
COMMERCIAL O.S NO.370/2022 ON THE FILE OF LXXXII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, AT BENGALURU
(CCH-83) THERE BY DISMISSING THE PLAINT.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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NC: 2025:KHC:33592-DB
COMAP No. 235 of 2025
& COMAP No. 236 of 2025
HC-KAR
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 learned counsel for the parties submit that they have
resolved their disputes in mediation.
2. The learned counsel for the appellant has handed over two
demand drafts, the details of which are as under:
(i) DD bearing No.439958 dated 26.08.2025 drawn on Union
Bank of India for a sum of `3,00,000/-; and
(ii) DD bearing No.439959 dated 26.08.2025 drawn on Union
Bank of India for a sum of `4,00,000/-
3. Mr. Inder Sitaram Jaiswal, who is identified as the authorized
representative of the respondent by the learned counsel, has
accepted the demand drafts towards part settlement amount.
4. The parties shall abide by the settlement agreement signed
before the Mediator.
5. The appeals are, accordingly, disposed of
NC: 2025:KHC:33592-DB
HC-KAR
6. All pending applications also stand disposed of.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C M JOSHI)
JUDGE
AHB
