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Baldwin Co-Education Extn.High School vs M/S Prime Books
2025 Latest Caselaw 10356 Kant

Citation : 2025 Latest Caselaw 10356 Kant
Judgement Date : 18 November, 2025

Karnataka High Court

Baldwin Co-Education Extn.High School vs M/S Prime Books on 18 November, 2025

Author: Hanchate Sanjeevkumar
Bench: Hanchate Sanjeevkumar
                                             -1-
                                                          NC: 2025:KHC:47866
                                                       MFA No. 5861 of 2017
                                                   C/W MFA No. 5859 of 2017
                                                       MFA No. 5863 of 2017
                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 18TH DAY OF NOVEMBER, 2025

                                           BEFORE
                    THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
                   MISCELLANEOUS FIRST APPEAL NO. 5861 OF 2017 (CPC)
                                            C/W
                   MISCELLANEOUS FIRST APPEAL NO. 5859 OF 2017 (CPC)
                   MISCELLANEOUS FIRST APPEAL NO. 5863 OF 2017 (CPC)
                   IN MFA No. 5861/2017

                   BETWEEN:

                   1.    BALDWIN CO-EDUCATION EXTN.HIGH SCHOOL
                         REPRESENTED BY VICE CHAIRMAN
                         MR. DAVID NATHANIEL
                         2ND CROSS, 10TH MAIN,
                         5TH STAGE, BEML LAYOUT,
                         RAJARAJESHWARI NAGAR
                         BENGALURU - 560 098.

                   2.    THE PRINCIPAL
                         MR VIJAYAKUMAR KOUJALGI
Digitally signed
by RAMYA D               BALDWIN CO-EDUCATION EXTN HIGH SCHOOL
Location: HIGH           2ND CROSS, 10TH MAIN,
COURT OF                 5TH STAGE, BEML LAYOUT,
KARNATAKA
                         RAJARAJESHWARI NAGAR
                         BENGALURU - 560 098.

                   3.    THE VICE CHAIRMAN
                         BALDWIN CO-EDUCATION EXTN. HIGH SCHOOL
                         2ND CROSS, 10TH MAIN,
                         5TH STAGE, BEML LAYOUT,
                         RAJARAJESHWARI NAGAR
                         BENGALURU - 560 098.
                            -2-
                                          NC: 2025:KHC:47866
                                     MFA No. 5861 of 2017
                                 C/W MFA No. 5859 of 2017
                                     MFA No. 5863 of 2017
HC-KAR




4.   THE CHAIRMAN
     MR BISHOP NL KARKARE
     BALDWIN CO-EDUCATION EXTN HIGH SCHOOL
     2ND CROSS, 10TH MAIN,
     5TH STAGE, BEML LAYOUT,
     RAJARAJESHWARI NAGAR
     BENGALURU - 560 098.

5.  THE MANAGER/ CORRESPONDENT
    BALDWIN CO-EDUCATION EXTN HIGH SCHOOL
    2ND CROSS, 10TH MAIN,
    5TH STAGE, BEML LAYOUT,
    RAJARAJESHWARI NAGAR
    BENGALURU - 560 098.
                                       ...APPELLANTS
(BY SRI. PRAMOD NAIR, ADVOCATE)
AND:

     M/S. PRIME BOOKS
     SITUATED AT NO.16 AND 17 'C' CROSS
     43RD MAIN, IDEAL HOMES TOWNSHIP
     2ND STAGE, RAJARAJESHWARI NAGAR
     BENGALURU - 560 098.

     ALSO AT #263, 3RD FLOOR,
     BEML LAYOUT, 3RD STAGE,
     RAJARAJESHWARI NAGAR
     BENGLAURU -560 098, REPRESENTED BY
     MR. SHARWANKUMAR KHUSHDIL.
                                              ...RESPONDENT
(BY SRI. CHINAPPA P, ADVOCATE)
     THIS MFA IS FILED U/O 43 RULE 1(r) OF CPC, AGAINST
THE ORDER DATED 25.04.2017 PASSED ON I.A.NO.I, II, V & VI
IN O.S.NO.965/2017 ON THE FILE OF THE XII ADDITIONAL
CITY CIVIL & SESSIONS JUDGE, BENGALURU, (CCH-27),
ALLOWING I.A.NO.I & II FILED U/O 39 RULES 1 & 2 R/W
SEC.151 OF CPC AND DISMISSING I.A.NO.V & VI FILED U/O 39
RULE 4 OF CPC.
                           -3-
                                        NC: 2025:KHC:47866
                                    MFA No. 5861 of 2017
                                C/W MFA No. 5859 of 2017
                                    MFA No. 5863 of 2017
HC-KAR




IN MFA NO. 5859/2017

BETWEEN:

1.   BALDWIN BOYS HIGH SCHOOL,
     REPRESENTED BY VICE CHAIRMAN,
     MR. DAVID NATHANIEL
     #14, HOSUR ROAD, RICHMOND ROAD
     BENGALURU - 560 025.
2.   THE PRINCIPAL
     MR. DINKAR WILSON
     BALDWIN BOYS HIGH SCHOOL
     NO.90, RICHMOND ROAD
     BENGALURU - 560 025.

3.   THE VICE CHAIRMAN
     MR. DAVID NATHANIEL
     BALDWIN BOYS HIGH SCHOOL
     #14, HOSUR ROAD, RICHMOND ROAD
     BENGALURU - 560 025.

4.   THE CHAIRMAN
     MR. BISHIP NL KARKARE
     BALDWIN BOYS HIGH SCHOOL
     #14 HOSUR ROAD, RICHMOND ROAD
     BENGALURU - 560 025.

5.   THE MANAGER/CORRESPONDENT
     BALDWIN BOYS HIGH SCHOOL
     #14 HOSUR ROAD, RICHMOND ROAD
     BENGALURU - 560 025.
                                         ...APPELLANTS

(BY SRI. PRAMOD NAIR, ADVOCATE)

AND:

     M/S. PRIME BOOKS
     SITUATED AT NO.16 AND 17 C CROSS
     43RD MAIN, IDEAL HOMES TOWNSHIP
     2ND STAGE, RAJARAJESHWARI NAGAR
     BENGALURU - 560 098
                           -4-
                                       NC: 2025:KHC:47866
                                    MFA No. 5861 of 2017
                                C/W MFA No. 5859 of 2017
                                    MFA No. 5863 of 2017
HC-KAR




     ALSO AT #263, 3RD FLOOR, BEML LAYOUT
     3RD STAGE, RAJARAJESHWARI NAGAR
     BENGLAURU - 560 098
     REPRESENTED BY
     MR. SHARWANKUMAR KHUSHDIL.
                                      ...RESPONDENT

(BY SRI. P. CHINNAPPA, ADVOCATE)

     THIS MFA IS FILED U/O.43 RULE 1(r) OF THE CPC,
AGAINST THE ORDER DATED 25.04.2017 PASSED ON IA
NO. 1, 2, 5 & 6 IN O.S.NO.966/2017 ON THE FILE OF THE
XII ADDITIONAL CITY CIVIL & SESSIONS JUDGE, (CCH
NO.27), BENGALURU, ALLOWING IA NO.1&2 FILED U/O.39
RULES 1&2 R/W SEC.151 OF CPC, DISMISSING IA NO.5 &
6 FILED U/O.39 RULE 4 OF CPC.

IN MFA NO. 5863/2017

BETWEEN:

1.   BALDWIN GIRLS HIGH SCHOOL
     REPRESENTED BY VICE CHAIRMAN
     MR. DAVID NATHANIEL
     NO.90, RICHMOND ROAD,
     BENGALURU - 560 025.

2.   THE PRINCIPAL
     MRS. INDIRA WILLIAMS,
     BALDWIN GIRLS HIGH SHCOOL,
     NO.90, RICHMOND ROAD,
     BENGALURU - 560 025.

3.   THE VICE CHAIRMAN
     MR. DAVID NATHANIEL
     BALDWIN GIRLS HIGH SHCOOL,
     NO.90, RICHMOND ROAD,
     BENGALURU - 560 025.
                            -5-
                                        NC: 2025:KHC:47866
                                     MFA No. 5861 of 2017
                                 C/W MFA No. 5859 of 2017
                                     MFA No. 5863 of 2017
HC-KAR




4.   THE CHAIRMAN
     MR. BISHOP NL KARKARE
     BALDWIN GIRLS HIGH SHCOOL,
     NO.90, RICHMOND ROAD,
     BENGALURU - 560 025.

5.   THE MANAGER/CORRESPONDENT
     BALDWIN GIRLS HIGH SHCOOL,
     NO.90, RICHMOND ROAD,
     BENGALURU - 560 025.
                                         ...APPELLANTS

(BY SRI. PRAMOD NAIR, ADVOCATE)

AND:

     M/S. PRIME BOOKS
     SITUATED AT NO.16 AND 17 C CROSS
     43RD MAIN, IDEAL HOMES TOWNSHIP
     2ND STAGE, RAJARAJESHWARI NAGAR
     BENGALURU - 560 098

     ALSO AT #263, 3RD FLOOR, BEML LAYOUT
     3RD STAGE, RAJARAJESHWARI NAGAR
     BENGLAURU - 560 098
     REPRESENTED BY
     MR. SHARWANKUMAR KHUSHDIL.
                                      ...RESPONDENT

(BY SRI. P. CHINNAPPA, ADVOCATE)

     THIS MFA IS FILED U/O 43 RULE 1(r) OF CPC,
AGAINST THE ORDER DATED 25.04.2017 PASSED ON
I.A.NO.I, II, V & VI IN O.S.NO.970/2017 ON THE FILE OF
THE XII ADDITIONAL CITY CIVIL & SESSIONS JUDGE,
BENGALURU, (CCH-27), ALLOWING I.A.NO.I & II FILED
U/O 39 RULES 1 & 2 R/W SEC.151 OF CPC AND
DISMISSING I.A.NO.V & VI FILED U/O 39 RULE 4 OF CPC.


       THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                             -6-
                                         NC: 2025:KHC:47866
                                      MFA No. 5861 of 2017
                                  C/W MFA No. 5859 of 2017
                                      MFA No. 5863 of 2017
HC-KAR




CORAM:    HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR


                    ORAL JUDGMENT

Learned counsel for the appellants has filed a memo

along with copy of the order-sheet in Com.O.S.No.272/

2025 and copy of the compromise petition. The same are

placed on record.

2. Learned counsel for the appellants has filed a

memo for withdrawal of the appeals with liberty to initiate

appropriate proceedings in the future if the situation

necessitates it.

3. Learned counsel for the respondent submitted

that liberty shall not be given and withdrawal of the

appeals is unconditional.

4. Learned counsel for the appellants submitted

that the appeals may be disposed of as withdrawal without

giving any liberty. The submission made in this regard by

the counsel for the appellants is placed on record and

NC: 2025:KHC:47866

HC-KAR

permitted the counsel for the appellants to strike off the

sentence seeking liberty to file appropriate proceedings.

5. Therefore, the appeals are dismissed as

withdrawn without giving any liberty.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

KA

 
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