Play Arena Sports And Adventure Private ... vs Surya Ray Elixirs Private Limited
2025 Latest Caselaw 1790 Kant

Karnataka High Court

Play Arena Sports And Adventure Private ... vs Surya Ray Elixirs Private Limited on 29 July, 2025

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                                                       NC: 2025:KHC:29249-DB
                                                      COMAP No. 408 of 2025


                    HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 29TH DAY OF JULY, 2025

                                            PRESENT
                          THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                              AND
                               THE HON'BLE MR. JUSTICE C M JOSHI
                              COMMERCIAL APPEAL NO. 408 OF 2025
                   BETWEEN:

                   1.   PLAY ARENA SPORTS AND
                        ADVENTURE PRIVATE LIMITED
                        A COMPANY REGISTERED UNDER
                        THE PROVISIONS OF THE COMPANIES ACT, 1956
                        AND HAVING ITS REGISTERED OFFICE
                        AT SURVEY NUMBER 75
                        KASAVANAHALLI, BANGALORE 560 035
                        REPRESENTED BY ITS AUTHORIZED
                        REPRESENTATIVE
                        MR. SHARATH S. REDDY
                                                               ...APPELLANT
Digitally signed
by PRABHAKAR       (BY SRI VIKHAR AHMED B.,ADVOCATE)
SWETHA
KRISHNAN
Location: High     AND:
Court of
Karnataka
                   1.   SURYA RAY ELIXIRS PRIVATE LIMITED
                        A COMPANY REGISTERED UNDER
                        THE PROVISIONS OF THE
                        COMPANIES ACT BEARING
                        CIN NUMBER U74999TG2008PTC059022
                        HAVING ITS OFFICE AT Q2-A1
                        10TH FLOOR, CYBER TOWERS HITEC CITY
                        MADHAPUR, HYDERABAD-500 081
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                                    NC: 2025:KHC:29249-DB
                                   COMAP No. 408 of 2025


 HC-KAR




     ALSO AT
     PLOT NO 40, ROAD No.7
     JUBILEE HILLS
     HYDERABAD - 500 033.

2.   M/S SURYA RAY ELIXIRS
     A PARTNERSHIP FIRM HAVING
     ITS OFFICE AT PLOT NO 40
     ROAD No.7, JUBILEE HILLS
     HYDERABAD - 500 033.
                                        ...RESPONDENTS



      THIS COMMERCIAL APPEAL IS FILED UNDER SECTION

13(1) OF COMMERCIAL COURT ACT R/W SEC.37 OF THE

ARBITRATION AND CONCILIATION ACT, 1996, PRAYING TO

SET ASIDE THE ORDER DATED 28.03.2025 PASSED BY THE

LEARNED ARBITRATOR IN INTERLOCUTORY APPLICATION

NO.I IN ARBITRATION CASE NO.5 OF 2024 & ETC.


      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                           NC: 2025:KHC:29249-DB
                                         COMAP No. 408 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. Mr. Vikhar Ahmed B, the learned counsel for the appellant

seeks permission to withdraw the present appeal. He fairly states

that the appeal may not be maintainable as per the provisions of

the Commercial Courts Act, 2015.

2. In view of the above submission, the present appeal is

dismissed as withdrawn.

3. Pending application is also disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE

KPS