Shri Kirti Kumar Kabra vs Maya Tradelinks Limited
2025 Latest Caselaw 10141 Kant

Citation : 2025 Latest Caselaw 10141 Kant
Judgement Date : 12 November, 2025

Karnataka High Court

Shri Kirti Kumar Kabra vs Maya Tradelinks Limited on 12 November, 2025

                                          -1-
                                                  NC: 2025:KHC:46083-DB
                                                 COMAP No. 160 of 2025


              HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 12TH DAY OF NOVEMBER, 2025

                                       PRESENT
                    THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                         AND
                        THE HON'BLE MR. JUSTICE C.M. POONACHA
                          COMMERCIAL APPEAL NO. 160 OF 2025

             BETWEEN:

             1.   SHRI KIRTI KUMAR KABRA
                  AGED ABOUT 67 YEARS,
                  S/O LATE SHRI N.S KABRA

             2.   SMT. MANJUSHREE KABRA
                  AGED ABOUT 62 YEARS,
                  W/O SHRI KIRTI KUMAR KABRA
Digitally
signed by
NIRMALA           BOTH ARE RESIDING AT NO. A-906,
DEVI              R.N.S SHANTHI NIVAS,
Location:         YESHWANTHPURA,
HIGH COURT        TUMKUR ROAD,
OF
KARNATAKA         BANGALORE-560022

                                                    ...APPELLANTS
             (BY SMT. JAYNA KOTHARI, SENIOR ADVOCATE FOR
                 SRI. NAVEEN CHANDRA. V, ADVOCATE)

             AND:

             1.   MAYA TRADELINKS LIMITED
                  VAIBHAV, 4 LEE ROAD,
                            -2-
                                     NC: 2025:KHC:46083-DB
                                    COMAP No. 160 of 2025


 HC-KAR




     KOLKATA-700 020,
     REPRESENTED BY ITS AUTHORIZED SIGNATORY
     SHRI PRADEEP SARAF

2.   HON'BLE JUSTICE K. N. KESHAVANARAYANA),
     (FORMER JUDGE)
     HIGH COURT OF KARNATAKA
     SOLE ARBITRATOR
     ARBITRATION AND CONCILIATION CENTRE
     KANIJA BHAVAN,
     RACE COURSE ROAD,
     BANGALORE -560 001

                                      ...RESPONDENTS
(BY SRI. DHANANJAY V.JOSHI, SENIOR ADVOCATE A/W
    MS. KAVITHA DAMODARAN, ADVOCATE FOR C/R1)


      THIS COMAP IS FILED UNDER SECTION 13(1-A) OF THE
COMMERCIAL COURTS ACT, 2015, PRAYING TO SET ASIDE
THE IMPUGNED ORDER DATED 3.03.2025 PASSED IN COM.AP
NO.26/2023 BY THE HONBLE LXXXVII ADDITIONAL CITY CIVIL
AND SESSIONS JUDGE, BANGALORE (COMMERCIAL COURT)
(CCH-88) ANNEXURE - A, AGAINST THE IMPUGNED ARBITRAL
AWARD     DATED   10.10.2022     PASSED   BY   THE   SOLE
ARBITRATOR IN AC NO.215 OF 2021.


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



CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA
                                  -3-
                                              NC: 2025:KHC:46083-DB
                                           COMAP No. 160 of 2025


 HC-KAR




                            ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. Learned counsel for the parties state that they have entered

into a settlement and the appeal may be disposed of in terms of the

petition filed under Order XXIII Rule 3 of the Code of Civil

Procedure, 1908.

2. The parties are present in the Court and identified by their

counsel.

3. In view of the above, the present appeal is disposed of in

terms of the compromise petition dated 12.11.2025, which has

been filed in Court and is taken on record.

4. Pending IAs., if any, stand disposed of.

SD/-