Sri Krishna Murthy V vs M/S Shree Sai Ayush Enterprises
2025 Latest Caselaw 10494 Kant

Karnataka High Court

Sri Krishna Murthy V vs M/S Shree Sai Ayush Enterprises on 20 November, 2025

                                            -1-
                                                    NC: 2025:KHC:47991-DB
                                                    COMAP No. 80 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 20TH 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. 80 OF 2025
               BETWEEN:

               1.   SRI KRISHNA MURTHY V
                    AGED ABOUT 59 YEARS
                    S/O. MR. VENUGOPAL NAIDU
                    NO.121/26, 16TH MAIN ROAD
                    BSK I STAGE, HANUMANTHNAGAR
                    BENGALURU - 560 050
                                                           ...APPELLANT
               (BY SMT. SHOBHA BHAVIKATTI, ADVOCATE)

               AND:
Digitally
signed by      1.   M/S SHREE SAI AYUSH ENTERPRISES
SRIDEVI S
Location:           A REGISTERED PARTNERSHIP FIRM
High Court          REGISTERED UNDER THE PROVISIONS OF
of Karnataka
                    THE INDIAN PARTNERSHIP ACT, 1932
                    HAVING ITS OFFICE AT:
                    OAK 05, OAK TREE PALACE
                    BRIGADE MILLENIUM, J.P. NAGAR, 7TH PHASE
                    PUTTENAHALLI, BENGALURU - 560 078
                    REPRESENTED BY ITS PARTNER
                    MR. PRAKASH
                                -2-
                                         NC: 2025:KHC:47991-DB
                                         COMAP No. 80 of 2025


 HC-KAR




2.   MR. H. GURUSWAMY
     AGED ABOUT 72 YEARS
     S/O. LATE V. HANUMAPPA
     NO.332, 10TH 'A' MAIN
     3RD BLOCK, JAYANAGAR
     BENGALURU - 560 011
                                             ...RESPONDENTS
(BY SRI MUKKANNAPPA S.B., ADVOCATE FOR R-1 &
 R-2 IS SERVED & UNREPRESENTED)

      THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
13 (1-A) OF THE COMMERCIAL COURTS ACT, 2015 AND 37 (1)
(b) OF ARBITRATION AND CONCILIATION ACT, 1996 PRAYING
TO SET-ASIDE THE ORDER DATED 12.11.2024 PASSED BY
THE II ADDITIONAL DISTRICT AND SESSIONS JUDGE, AT
MYSURU ON IA NO.4 IN COM.A.A. NO.1/2024 AND GRANT AN
ORDER OF INTERIM MEASURES IN TERMS OF IA NO.4 IN
COM.A.A. NO.1/2024 & ETC.

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

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA


                       ORAL JUDGMENT

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

1. The learned counsel appearing for the appellant submits that

the present appeal has been filed against an interim order.

NC: 2025:KHC:47991-DB

HC-KAR

However, thereafter a final order has been passed. Therefore, the

present appeal has become infructuous. She seeks to withdraw

the same.

2. Accordingly, appeal is dismissed as withdrawn.

3. Pending applications stand disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

SD