Mrs Poornima R Shetty vs M/S Birla Institute Of Technology & ...
2025 Latest Caselaw 5667 Kant

Karnataka High Court

Mrs Poornima R Shetty vs M/S Birla Institute Of Technology & ... on 28 March, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                              -1-
                                                             NC: 2025:KHC:13240
                                                        MFA No. 6644 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 28TH DAY OF MARCH, 2025
                                            BEFORE
                    THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                   MISCELLANEOUS FIRST APPEAL NO. 6644 OF 2018 (AA-)


                   BETWEEN:

                   MRS POORNIMA R SHETTY
                   AGED ABOUT 51 YEARS,
                   W/O RAVINDRANATH SHETTY,
                   R/AT GODAVARI HOUSE, NO.1-324,
                   STATION BAZAR, GULBARGA - 585102.
                                                                   ...APPELLANT
                   (BY SMT. MANJULA N. TEJASWI, ADV.)
                   AND:

                   1.    M/S BIRLA INSTITUTE OF
                         TECHNOLOGY & SCIENCE,
                         PILANI, RAJASTHAN - 333031
                         REP. BY ITS AUTHORISED SIGNATORY,

                   2.    SRI A. P. MURARI,
Digitally signed         RETD. DISTRICT JUDGE,
by RAMYA D
Location: HIGH           NO.15 A, MICHIGAN COMPOUND,
COURT OF
KARNATAKA
                         3RD CROSS, SAPTAPUR,
                         DHARWAD-580001.
                                                                ...RESPONDENTS
                   (BY SRI. RAJAGOPALA NAIDU, ADV. FOR R1,
                    R2 IS SERVED.)


                        THIS MFA IS FILED U/S.37(1)(C) OF THE ARBITRATION
                   AND CONCILIATION ACT, AGAINST THE ORDER DT.10.07.2018
                   PASSED ON A.S.NO.121/2015 ON THE FILE OF THE XXIX
                   ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
                   (CCH-30), DISMISSING THE PETITION FILED U/S.34 OF THE
                   ARBITRATION AND CONCILIATION ACT.
                              -2-
                                         NC: 2025:KHC:13240
                                      MFA No. 6644 of 2018




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

CORAM:     HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                        ORAL JUDGMENT

Learned counsel for the appellant submits that the

execution petition is disposed of. Therefore, this appeal

would become infructuous.

2. Having accepted the submission made by the

learned counsel for the appellant and also in view of the

memo dated 07.12.2022 filed by the respondent, the

appeal is accordingly disposed of as having become

infructuous.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

SSD