M/S Lotus Printers (P) Ltd vs M/S Kamadhenur Sales Corporation
2025 Latest Caselaw 8944 Kant

Karnataka High Court

M/S Lotus Printers (P) Ltd vs M/S Kamadhenur Sales Corporation on 8 October, 2025

Author: V Srishananda

Bench: V Srishananda

                                              -1-
                                                         NC: 2025:KHC:39497
                                                        CRP No. 476 of 2021


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 8TH DAY OF OCTOBER, 2025

                                            BEFORE
                            THE HON'BLE MR. JUSTICE V SRISHANANDA
                         CIVIL REVISION PETITION NO. 476 OF 2021 (SC)
                   BETWEEN:

                   1.    M/S. LOTUS PRINTERS (P) LTD
                         NO.32/25, 2ND MAIN ROAD,
                         SRI. M.V. INDUSTRIAL TOWN,
                         WEST OF CHORD ROAD,
                         RAJAJINAGAR,
                         BANGALORE - 560 044,
                         REPRESENTED BY ITS EXECUTIVE DIRECTOR
                         SRI. MANJUNATH D. PATIL
                         S/O. D.S. PATIL,
                         AGED ABOUT 52 YEARS

                   2.    SRI. MANJUNATH D. PATIL
                         S/O. D.S. PATIL,
Digitally signed
by                       AGED ABOUT 52 YEARS,
SHARADAVANI
B                        NO.32/25, 2ND MAIN ROAD,
Location: High
Court of                 SRI M V INDUSTRIAL TOWN,
Karnataka
                         WEST OF CHORD ROAD,
                         RAJAJINAGAR,
                         BANGALORE - 560 044
                                                             ...PETITIONERS
                   (BY SRI. ANIL KUMAR S., ADVOCATE (VIDEO CONFERENCE))
                              -2-
                                            NC: 2025:KHC:39497
                                           CRP No. 476 of 2021


HC-KAR




AND:

1.   M/S KAMADHENUR SALES CORPORATION
     NO.8, 1ST CROSS,
     KEMPEGOWDA ROAD, (HOTEL VASANTH BUILDING)
     NEXT TO MENAKA TALKIES,
     BANGALORE - 560 009
     A PARTNERSHIP FIRM REPRESENTED BY ITS
     MANAGING PARTNER,
     SRI K N MARUTHI
                                          ...RESPONDENT
(RESPONDENT IS SERVED AND UNREPRESENTED)

       THIS CRP IS FILED UNDER SECTION 18 OF SMALL
CAUSES     COURT   ACT,   AGAINST    THE    JUDGMENT    DATED
19.02.2020 PASSED IN S.C.NO.345/2013 ON THE FILE OF THE
I ADDITIONAL SMALL CAUSES JUDGE AND XXVII ACMM,
BANGALORE,     DECREEING    THE    SUIT    FOR   RECOVERY   OF
MONEY.

       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE V SRISHANANDA


                       ORAL ORDER

Learned counsel for the petitioners has filed a memo

which reads as under :

NC: 2025:KHC:39497

HC-KAR

"The petitioner above named prays that this Hon'ble Court be pleased to permit the petitioner to withdraw the above petition as the same has been settled before the Hon'ble Small Cause Court in Ex.No.97/2021 on 22.04.2024."

Placing the memo on record, petition is dismissed

as withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

SNC CT-SG